Laxminarayan S/O Ladu vs Smt. Sanjya Devi W/O Gopal Lal
2022 Latest Caselaw 3425 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                   S.B. Civil First Appeal No. 480/2019

                                    Laxminarayan S/o Ladu
                                                                                                         ----Appellant
                                                                          Versus
                                    Smt. Sanjya Devi W/o Gopal Lal & Ors.
                                                                                                     ----Respondents

For Appellant(s) : Mr. Chetan Kumar Jain For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

28/04/2022 Appellant-plaintiff has filed this first appeal, assailing

judgment and decree dated 23.01.2019 passed by Additional

District Judge, Tonk in Civil Suit No.4/2012 whereby cancellation

of sale deed dated 17.01.2007 has wrongly been dismissed by the

trial Court.

Heard.

Issue notice to respondents.

Record of both Courts below be summoned.

In the meanwhile and till further orders, both parties are

directed to maintain status quo as to alienation in relation to suit

property as it exits today.

(SUDESH BANSAL),J

NITIN /13

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