Smt. Salma D/O Late Shri Bundu Khan ... vs Munnan Khan S/O Shri Chotu Khan
2022 Latest Caselaw 3068 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                      S.B. Civil First Appeal No. 3/2022

                                    Smt. Salma D/o Late Shri Bundu Khan @ Mohammad Iqbal W/o
                                    Abdul Latif
                                                                                                       ----Appellant
                                                                            Versus
                                    Munnan Khan S/o Shri Chotu Khan
                                                                                                     ----Respondent

For Appellant(s) : Mr. Mamoon Khalid For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

11/04/2022

Appellant-plaintiff has filed this appeal, assailing judgment

and decree dated 18.09.2021 passed by Additional District Judge

No.3, Jaipur in suit No.111/2019 whereby suit for partition and

permanent injunction filed by appellant-plaintiff has been

dismissed.

Heard.

Appeal is admitted.

Issue notice to respondents.

Call for the record.

In the meanwhile, appellant shall not be dispossessed from

portion on which he is having possession and it is further directed

that both parties shall maintain status quo as to alienation in

relation to property in question as it exists today.

(SUDESH BANSAL),J

NITIN /15

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