Shiv Lal vs Bhawani Singh
2021 Latest Caselaw 18660 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 491/2021

Shiv Lal S/o Shri Jivan Ram, Aged About 66 Years, By Caste Jat, Resident Of Mandal Jodha, Tehsil Degana, District Nagaur (Raj.).

----Appellant Versus

1. Bhawani Singh S/o Shri Devi Singh, By Caste Rajput (Rathore), Resident Of Paliyawas, Tehsil Degana, District Nagaur (Raj.).

Performa Respondent (defendants)

2. Kishan Singh S/o Shri Rewant Singh, B/c Rajput, R/o Mandal Jodha, Tehsil, Degana, District Nagaur Through His Legal Representative -

2/1 Kamlesh Kanwar W/o Late Shri Kishan Singh, By Caste Rajput, Resident Of Mandal Jodha, Tehsil Degana, District Nagaur (Raj.).

2/2 Narendra Singh S/o Late Shri Kishan Singh, By Caste Rajput, Resident Of Mandal Jodha, Tehsil Degana, District Nagaur (Raj.).

2/3 Govind Singh S/o Late Shri Kishan Singh, By Caste Rajput, Resident Of Mandal Jodha, Tehsil Degana, District Nagaur (Raj.).

2/4 Manju Kanwar D/o Late Shri Kishan Singh, By Caste Rajput, Resident Of Mandal Jodha, Tehsil Degana, District Nagaur (Raj.).

2/5 Sanju Kanwar D/o Late Shri Kishan Singh, By Caste Rajput, Resident Of Mandal Jodha, Tehsil Degana, District Nagaur (Raj.).

3 Tehsildar, Degana, District Nagaur (Raj.) 4 Sub Registrar, Sanju, District Nagaur (Raj.) 5 Halka Patwari, Paldi Kalla, Tehsil Degana, District Nagaur. 6 Rasal Singh S/o Rewat Singh, B/c Rajput, R/o Mandal Jodha, Tehsil Degana, District Nagaur (Raj.) (Deceased) 7 Halka Patwari, Maandal Jodha, Tehsil, Degana, District Nagaur.

                                                                 ----Respondents





                                                                                  (2 of 2)                 [CFA-491/2021]




                                   For Appellant(s)             :     Mr. Dhanesh Saraswat
                                   For Respondent(s)            :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

08/12/2021

This is the first appeal filed by the appellant assailing the

judgment and decree dated 29.10.2021, whereby the suit for

specific performance filed by the respondent No.1 against the

respondent No.2 has been decreed and consequentially the sale

deed of appellant dated 11.09.2007 has been ordered to be

cancelled.

Heard. Admit.

Issue notice. Issue notice of stay application also.

Call for the record of the trial court.

Meanwhile and until further orders, the execution and

operation of the impugned judgment and decree dated

29.10.2021 shall remain stayed and the parties shall maintain

status quo as to possession and alienation.

(SUDESH BANSAL),J

171-Taruna/-

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