Krishan Kumar vs Mahendra
2022 Latest Caselaw 10704 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 498/2021

Krishan Kumar S/o Amar Singh, Aged About 59 Years, R/o Rampura @ Ramsara, Tehsil-Tibbi, District Hanumangarh At Present Mrf Tyre, Opposite Karani Mata Temple, Bhadra Road, Nohar, District Hanumangarh

----Appellant Versus

1. Mahendra S/o Babulal @ Baburam, R/o Sonadi Bus Stand, Nohar, District Hanumangarh

2. Surendra S/o Babulal @ Baburam, R/o Sonadi Bus Stand, Nohar, District Hanumangarh,

3. Lrs Of Shiv Kumar S/o Babulal @ Baburam, R/o Ward No. 7, Nohar, District Hanumangarh 3/1. Sohanlal S/o Shiv Kumar, R/o Ward No. 7, Nohar, District Hanumangarh

4. Neelam D/o Babulal @ Baburam, W/o Shri Narendra Kumar, R/o Sonadi Bus Stand, Nohar, District Hanumangarh, At Present R/o Bhadra, District Hanumangarh.

5. Smt. Kamla W/o Babulal, R/o V.p.o. Sonadi Bus Stand, Nohar, District Hanumangarh,

6. Smt. Manju Devi W/o Devi Shanker, R/o 32, Barkat Nagar, Tonk Fatak, Jaipur

7. Dalip S/o Babulal @ Baburam, R/o Sonadi Bus Stand, Nohar, District Hanumangarh,

----Respondents

For Appellant(s) : Mr. K. R. Saharan For Respondent(s) :

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

22/08/2022

Heard.

Admit.

(2 of 2) [CFA-498/2021]

Issue notice to respondents, returnable within four weeks.

Call for record.

In the meanwhile, effect and operation of judgment and

decree dated 25.08.2021 passed by learned Additional District

Judge No.2 Nohar, District Hanumangarh, Shall remain stayed.

(MADAN GOPAL VYAS),J 7-nidhi/-

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