Chothmal S/O Jankilal vs Bishna S/O Morpal
2022 Latest Caselaw 3409 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                   S.B. Civil First Appeal No. 1244/2019

                                    Chothmal S/o Jankilal
                                                                                                        ----Appellant
                                                                        Versus
                                    Bishna S/o Morpal & Ors.
                                                                                                     ----Respondents

For Appellant(s) : Mr. Jagdish Singh Chauhan For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL Order

28/04/2022 This first appeal has been filed against judgment and decree

dated 04.09.2019 passed by Additional District Judge Chhabra,

District Baran in Civil Suit No.2/2011 whereby civil suit for

cancellation of sale deed and possession has been dismissed

treating as time barred as also on merits.

Heard.

Appeal is admitted.

Issue notice to respondents.

Record has already been summoned.

In the meanwhile, any transfer of the suit property shall

remain stayed subject to outcome of this first appeal and would be

governed by principle of lis pendence as enshrined under Section

52 of the Transfer of Properties Act, 1882.

With aforesaid observations, the stay application stand

disposed of.

(SUDESH BANSAL),J

NITIN /16

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