Ghasi Ram vs Ramsukh
2022 Latest Caselaw 10905 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 316/2022

Ghasi Ram S/o Ramsukh, Aged About 54 Years, B/c Jat, R/o Ucharda Khurd, Tehsil Merta, Distt. Nagaur.

----Appellant Versus

1. Ramsukh S/o Kishnaram, B/c Jat, R/o Ucharda Khurd, Tehsil Merta, Distt. Nagaur.

2. Ugma Ram S/o Ramsukh, B/c Jat, R/o Ucharda Khurd, Tehsil Merta, Distt. Nagaur.

3. Jassa Ram S/o Ramsukh, B/c Jat, R/o Ucharda Khurd, Tehsil Merta, Distt. Nagaur.

4. Bhagwan Ram S/o Ramsukh, B/c Jat, R/o Ucharda Khurd, Tehsil Merta, Distt. Nagaur.

5. Siya Ram S/o Ramsukh, B/c Jat, R/o Ucharda Khurd, Tehsil Merta, Distt. Nagaur.

6. Tehsildar, Merta, Distt. Nagaur.

7. Patwari, Patwar Halka Bhooriyasani, Merta, Distt. Nagaur.

8. Sub-Registrar, Merta, Distt. Nagaur.

                                                                 ----Respondents


For Appellant(s)          :     Mr. Sandeep Saruparia
For Respondent(s)         :

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

25/08/2022

Heard.

Admit.

Issue notice to the respondents, returnable within four

weeks.

Meanwhile, effect and operation of judgment and decree

dated 14.07.2022 passed by the learned ADJ, Merta District-

                                                                                    (2 of 2)              [CFA-316/2022]



                                   Nagaur       in   Civil   Original       Suit     No.23/2022(Ghansi      Ram    vs.

Ramsukh) shall remain stayed and both the parties are directed to

maintain status quo, as it exists today, with regard to the property

in dispute.

(MADAN GOPAL VYAS),J 20-neha/-

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