Girdhari Singh vs Lrs Of Shivnath Singh
2022 Latest Caselaw 10270 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 294/2022

1. Girdhari Singh S/o Shri Manaji, Aged About 68 Years, R/o Bhagli Sindhlan, Tehsil And Distt. Jalore (Raj.).

2. Anop Kanwar W/o Shri Govind Singh, Aged About 66 Years, R/o Ashapurna Colony, Jalore.

3. Govind Singh S/o Bheru Singh, Aged About 65 Years, R/o Ashapurna Colony, Jalore.

----Appellants Versus

1. Lrs Of Shivnath Singh, S/o Vardaji, R/o Bhagli Sindhlan, Tehsil And Distt. Jalore Through His Legal Representatives As Under-

2. Bhanwar Singh S/o Shivnath Singh, R/o Bhagli Sindhlan, Tehsil And Distt. Jalore.

3. Pratap Singh S/o Shivnath Singh, R/o Bhagli Sindhlan, Tehsil And Distt. Jalore.

4. Champalal S/o Shivnath Singh, R/o Bhagli Sindhlan, Tehsil And Distt. Jalore.

5. Smt. Geeta Devi D/o Shivnath Singh, W/o Lal Singh, R/o Thanwla, Bhagli Sindhlan, Tehsil And Distt. Jalore.

6. Smt. Pawni Devi D/o Shivnath Singh, W/o Jog Singh, R/o Santhu Bhagli Sindhlan, Tehsil And Distt. Jalore.

7. Smt. Pankhi Devi D/o Shivnath Singh, W/o Vijay Singh, R/o Thanwla Bhagli Sindhlan, Tehsil And Distt. Jalore.

8. Smt. Chouthi Devi W/o Shivnath Singh, R/o Bhagli Sindhlan, Tehsil And Distt. Jalore.

9. State Of Rajasthan Through The Sub Registrar, Jalore Distt. Jalore.

----Respondents

For Appellant(s) : Mr. Rajesh Parihar.

For Respondent(s) :

HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

04/08/2022

Issue notice to the respondents, returnable within eight

weeks.

(2 of 2) [CFA-294/2022]

In the meanwhile and till the next date of hearing, effect and

operation of the judgment and decree dated 09.05.2022 passed

by District Judge (Family Court) Jalore, in Civil Original Suit

No.100/2019 (CIS No.49/2019), shall remain stayed.

(KULDEEP MATHUR),J 11-Prashant/-

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