Shiv Lal S/O Bhoja vs Prem W/O Yadram
2022 Latest Caselaw 3406 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                  S.B. Civil Second Appeal No. 452/2019

                                    Shiv Lal S/o Bhoja & Ors.
                                                                                                              ----Appellants
                                                                           Versus
                                    Prem W/o Yadram & Ors.
                                                                                                          ----Respondents

For Appellant(s) : Mr. Sunil Kumar Singodiya For Respondent(s) : Mr. Aatish Jain

HON'BLE MR. JUSTICE SUDESH BANSAL Order 28/04/2022 Counsel for appellants submits that his civil suit for

possession filed against respondent-defendant has been dismissed

by the trial Court vide judgment and decree dated 10.12.2018 and

affirmed by the first Appellate Court vide judgment dated

14.05.2019. Both the Courts below have committed perversity in

examining the title of appellant based on registered sale deed.

Per contra, counsel for respondent No.1 submits that

previous two suits filed by appellant-plaintiff for the same purpose

have also been dismissed.

Issue notice to respondent.

Since counsel for respondent No.1 has put in appearance,

notices be issued to respondent No.2 only.

Let record of both the Courts below be summoned.

In the meanwhile, since respondent No.1 is having

possession, both parties are directed to maintain status quo as to

alienation and possession in relation to the property in question.

(SUDESH BANSAL),J NITIN /12

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