Lrs Of Prabhati Ram vs Dayalo
2021 Latest Caselaw 17431 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 78/2021

1. Lrs Of Prabhati Ram, Village Saharani, Tehsil Tibbi, Distict Hanumangarh

2. Malkiyat Singh S/o Prabhati Ram, Village Saharani, Tehsil Tibbi, Distict Hanumangarh

3. Harnam Singh S/o Prabhati Ram, Village Saharani, Tehsil Tibbi, District Hanumangarh

4. Baljeet Kaur D/o Prabhati Ram, Village Saliwala, Tehsil Tibbi, District Hanumangarh

5. Chhinder Pal Kaur D/o Prabhati Ram, Village Gudiya, Tehsil Tibbi, District Hanumangarh

6. Ram Pyari D/o Prabhati Ram, Village Saharani, Tehsil Tibbi, District Hanumangarh

----Appellants Versus

1. Dayalo W/o Teja Singh (Since Deceased), Village Tandoorwali, Tehsil Tibbi, District Hanumangarh

2. Sewa Singh S/o Teja Singh, Village Tandoorwali, Tehsil Tibbi, District Hanumangarh

3. Nandi Kaur D/o Teja Singh, Village Khara Khera, Tehsil Tibbi, Dis. Hanumangarh

4. Jeeto Kaur D/o Teja Singh, Village Sajwarkhat, Tehsil Sadulshaher, District Sri Ganganagar

5. Nanki Kaur D/o Teja Singh, Village Takhthajara, Tehsil Sadul Shaher, District Sri Ganganagar

6. Sona Devi D/o Teja Singh, Village Kariwala, Tehsil Rania, Dis. Sirsa, Haryana

7. Jai Kaur W/o Kartar Singh (Since Deceased), Village Saharani, Tehsil Tibbi, District Hanumangarh

8. Daulat Singh S/o Kartar Singh, Village Saharani, Tehsil Tibbi, District Hanumangarh

9. Bansho D/o Kartar Singh, Village Sabuana, Tehsil Tibbi, District Hanumangarh

10. Mahendra Singh S/o Kartar Singh, Village Saharani, Tehsil Tibbi, District Hanumangarh

11. Bhajno D/o Kartar Singh, Chak 3 Knj, Tehsil And District

(2 of 2) [CFA-78/2021]

Hanumangarh

----Respondents

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

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Order

22/11/2021

Heard learned counsel for the appellants.

Issue show caused notice to the respondents. Issue notice of

the stay petition also. Rule is made returnable within a period of

four weeks.

List the matter after four weeks.

In the meantime, having regard to the facts and

circumstances of the case and the findings of the learned trial

Court mentioned at page no.20, 22, 27 and 28 of the impugned

judgment, effect, operation and execution of the judgment and

decree passed by the trial Court dated 02.02.2021 in Original Civil

Case No. 82/1026 (C.I.S. No.82/2016) titled as 'LRs of Prabhati

Ram Vs. Dayalo & Ors.' shall remain stayed.

(DEVENDRA KACHHAWAHA),J

2-Arvind/-

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