Saroj vs Kishan
2021 Latest Caselaw 19297 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Second Appeal No. 123/2021

Saroj W/o Datadeen, Aged About 62 Years, Plot No. 168, Gali No. 3, Isaiyo Ka Kabristan, Jodhpur

----Appellant Versus

1. Kishan S/o Manohar Lal, Panchwati Colony, Ratanada, Jodhpur

2. Devkishan S/o Manohar Lal, Panchwati Colony, Ratanada, Jodhpur

----Respondents

For Appellant(s) : Mr. Sajjan Singh Rajpurohit Mr. Manish Bhunwal For Respondent(s) : Mr. Rameshwar Hedau

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

17/12/2021

This second appeal is filed by appellant defendant, assailing

the judgment and decree dated 27.10.2021, passed by learned

District Judge, Jodhpur District in Civil First Appeal (Decree)

No.42/2015, whereby, the first appellate court allowed the appeal

and passed decree for possession in relation to the plot No.168,

gali No.3, Isaiyo Ka Kabristan, Jodhpur against the appellant.

The counsel for respondents decree holders has appeared as

caveator.

Copy has already been supplied to him.

The record of both the Courts below is necessary to examine,

therefore, Registry is directed to summon the record of both the

Courts below.

(2 of 2) [CSA-123/2021]

List as soon as record is received.

In the meanwhile and until further orders, the execution of

impugned judgment and decree dated 27.01.2021, passed by

learned District Judge, Jodhpur District in Civil First Appeal

(Decree) No.42/2015 shall remain stayed and both the parties

shall maintain status quo as to possession and alienation in

relation to the plot in question.

(SUDESH BANSAL),J 21-AnilKC/-

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