Kuldeep Singh vs Krishnachand
2021 Latest Caselaw 6054 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 21/2021

Kuldeep Singh S/o Gurucharan Singh, Aged About 64 Years, R/o 15 P, Tehsil Anoopgarh, District Sriganganagar.

----Appellant Versus

1. Krishnachand S/o Jamita, R/o 15 P, Tehsil Anoopgarh District Sriganganagar (Raj.) At Present Village Jagnoli, Tehsil Fatehpur District Kangara (Himachal Pradesh)

2. Chahduram S/o Jamita (Deceased), R/o 15 P, Tehsil Anoopgarh District Sriganganagar (Raj.) At Present Village Jagnoli, Tehsil Fatehpur Dis. Kangara (Himachal Pradesh)

3. Pathhani Devi W/o Jamita (Deceased), R/o 15 P, Tehsil Anoopgarh District Sriganganagar (Raj.) At Present Village Jagnoli, Tehsil Fatehpur District Kangara (Himachal Pradesh)

4. Lacho Devi D/o Jamita, R/o 15 P, Tehsil Anoopgarh District Sriganganagar (Raj.) At Present Village Jagnoli, Tehsil Fatehpur District Kangara (Himachal Pradesh)

5. Barkha Devi D/o Jamita, R/o 15 P, Tehsil Anoopgarh District Sriganganagar (Raj.) At Present Village Jagnoli, Tehsil Fatehpur District Kangara (Himachal Pradesh)

6. Sulachana Devi D/o Jamita, R/o 15 P, Tehsil Anoopgarh District Sriganganagar (Raj.) At Present Village Jagnoli, Tehsil Fatehpur District Kangara (Himachal Pradesh)

7. Sahabe Devi D/o Jamit, R/o 15 P, Tehsil Anoopgarh District Sriganganagar (Raj.) At Present Village Jagnoli, Tehsil Fatehpur District Kangara (Himachal Pradesh)

8. Deputy Registrar, Anoopgarh, Sriganganagar

9. Tehsildar, Revenue, Anoopgarh, District Sriganganagar

10. District Collector, District Sriganganagar

----Respondents

For Appellant(s) : Mr. B.S Sandhu with Mr. Nitesh Mathur For Respondent(s) : Mr. Rakesh Chotia

(2 of 2) [CFA-21/2021]

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Order

01/03/2021

Heard learned counsel for the appellant and learned counsel

for the respondent at length.

Admit.

Call for the record.

As per pleadings and findings of learned trial Court, plaintiff

is in possession of disputed property in pursuance of agreement

dated 31.03.1991 and possession of appellant was admitted by

learned trial Court at page no.30 of impugned judgment. During

the pendency of appeal, the effect and operation of judgment

dated 20.01.2021 passed by Additional District Judge, Anoopgarh,

District Sriganganagar in Civil Suit No. 227/2012 shall remain

stayed.

However, it is further ordered that status quo shall be

maintained till the next date of hearing in regard to possession

and title of the disputed property.

(DEVENDRA KACHHAWAHA),J

1-akshay/-

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