Dali Bai vs Narayan
2021 Latest Caselaw 18525 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Second Appeal No. 100/2021

1. Dali Bai W/o Udai Ram, Aged About 65 Years, Chikasi, Tehsil And District Chittorgarh

2. Bheru Lal S/o Udai Ram, Aged About 45 Years, Chikasi, Tehsil And District Chittorgarh

----Appellants Versus

1. Narayan S/o Dalu, Chikasi, Tehsil And District Chittorgarh

2. Lal Chand S/o Narayan, Chikasi, Tehsil And District Chittorgarh

3. Ram Chandra S/o Narayan, Chikasi, Tehsil And District Chittorgarh

4. Bhanwar Lal S/o Narayan, Chikasi, Tehsil And District Chittorgarh

5. Mohan Lal S/o Narayan, Chikasi, Tehsil And District Chittorgarh

6. Ganga W/o Narayan, Chikasi, Tehsil And District Chittorgarh

7. Tammu W/o Lal Chand, Chikasi, Tehsil And District Chittorgarh

8. Asha W/o Ram Chandra, Chikasi, Tehsil And District Chittorgarh

----Respondents

For Appellant(s) : Mr. R.S. Mankad For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

06/12/2021

Learned counsel for the appellants submits that their suit

was decreed by the trial court vide judgment dated 16.07.2016

and there against respondent-defendants filed first appeal. The

(2 of 2) [CSA-100/2021]

first appellate court set aside the judgment and decree of the trial

court and while modifying the terms of injunction has allowed the

defendants to raise construction.

Issue notice. Issue notice of stay application also, returnable

in six weeks.

Call for the record of both the courts below.

Meanwhile, the parties shall maintain status quo in relation

to subject property.

(SUDESH BANSAL),J

31-Taruna/-

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