Nemi Chand vs Heera Chand
2022 Latest Caselaw 3100 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                   S.B. Civil First Appeal No. 101/1981

                                    Nemi Chand & Anr.
                                                                                                       ----Appellants
                                                                        Versus
                                    Heera Chand & Anr.
                                                                                                     ----Respondents

For Appellant(s) : None present For Respondent(s) : None present

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

12/04/2022

This first appeal involves the issue about money decree for

Rs.14,500/- passed vide judgment dated 15.09.1975. The suit for

recovery was led in the year 1971.

Looking to the quantum of money decree, this Court is not

inclined to interfere with the impugned judgment.

However, today no one has appeared for either of the

parties.

List this first appeal again on 18.04.2022 in "supplementary

list".

(SUDESH BANSAL),J

SAURABH/17

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