Budhram vs Rewant Ram
2021 Latest Caselaw 19234 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 442/2021

1. Budhram S/o Luna Ram, Aged About 42 Years, Village Thethar, Chak 2 T.t.d., Tehsil Suratgarh, District Sri Ganganagar

2. Tinja W/o Luna Ram, Aged About 76 Years, Village Thethar, Chak 2 T.t.d., Tehsil Suratgarh, District Sri Ganganagar

3. Kashi Ram S/o Luna Ram, Aged About 41 Years, Village Thethar, Chak 2 T.t.d., Tehsil Suratgarh, District Sri Ganganagar

4. Lichhi Ram S/o Luna Ram, Aged About 39 Years, Village Thethar, Chak 2 T.t.d., Tehsil Suratgarh, District Sri Ganganagar

----Appellants Versus

1. Rewant Ram S/o Biru Ram, Village Thethar, Chak 2 T.t.d., Tehsil Suratgarh, District Sri Ganganagar

2. Lrs Of Mohini, D/o Shri Late Shri Luna Ram (Since deceased) Village Garabdesar, Tehsil Loonkaransar, District Bikaner 2/1 Narayan Ram S/o Surta Ram R/o Village Garabdesar, Tehsil Loonkaransar, District Bikaner 2/2 Teja Ram S/o Narayan Ram R/o Village Garabdesar, Tehsil Loonkaransar, District Bikaner 2/3 Paro D/o Shri Narayan Ram, R/o Village Garabdesar, Tehsil Loonkaransar, District Bikaner

3. Savitri D/o Luna Ram, Village Thethar, Tehsil Suratgarh, District Sriganganagar

4. Ganga D/o Luna Ram, Village Thethar, Tehsil Suratgarh, District Sriganganagar

5. Chando D/o Luna Ram, Village Thethar, Tehsil Suratgarh, District Sriganganagar

----Respondents

For Appellant(s) : Mr. Trilok Joshi For Respondent(s) :

(2 of 2) [CFA-442/2021]

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

16/12/2021

This is the first appeal filed by the appellant-defendants,

assailing the judgment and decree dated 01.10.2021 passed by

the Additional District Judge, Suratgarh, District Sriganganagar in

Civil Suit No.43/2013, whereby the decree for specific

performance has been passed in favour of the respondent-

plaintiffs with findings that possession of suit land is with the

plaintiff.

Heard.

Admit.

Issue notice. Issue notice of stay application also.

Call for the record.

Meanwhile and till further orders, considering the findings of

possession passed by the trial court in favour of the respondent-

plaintiff, both the parties are directed to maintain status quo as it

exists today in relation to the property in question as to

possession as also to the alienation.

Further the respondent-plaintiff would not be entitled to get

the sale deed registered pursuant to the impugned decree.

(SUDESH BANSAL),J

15-Taruna/-

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