Khandel Vipra Vidhalaya Samiti vs Lekhraj S/O Late Sh. Permanand
2022 Latest Caselaw 3070 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil First Appeal No. 1243/2019

Khandel Vipra Vidhalaya Samiti
                                                                   ----Appellant
                                   Versus
Lekhraj S/o Late Sh. Permanand & Ors.
                                                                ----Respondents

For Appellant(s) : Mr. Vikram Jonwal For Respondent(s) : Mr. Anil Mehta Sr. Adv. assisted by Mr. Saurav Mehta

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

11/04/2022 Appellant-Khandel Vipra Vidhalaya Samiti, by way of this first

appeal, has assailed the judgment and final decree for partition

dated 08.08.2019 passed by Additional District Judge No.1, Jaipur

Metropolitan in suit No.(04/60) (23/73) 15/79 whereby

respondent-plaintiffs have been held entitled to get 1/4th share as

per the Commissioner report dated 27.09.1978. The preliminary

decree for partition has already been attained finality and dispute

of partition is pending since 3rd June, 1957.

Mr. Anil Mehta, Sr. Adv. has put in appearance on behalf of

respondent Nos.2 to 6, hence, notices need not be issued to

respondent Nos.2 to 6.

Let notices be issue to remaining respondents.

Notices be filed in two sets, one to served by ordinary

process and another by registered post.

It is not a case to grant any interim stay at this stage.

(2 of 2) [CFA-1243/2019]

Record of the trial Court be returned back to frame and pass

final decree for permanent injunction.

(SUDESH BANSAL),J

NITIN /9

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