Lrs Of Hari Ram vs Om Prakash Jakhad
2022 Latest Caselaw 10915 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 354/2022

1. Lrs Of Hari Ram, S/o Shri Jaisa Ram Chhimpa, R/o Chak 1-F Chhoti, Tehsil And Distt. Sri Ganganagar (Deceased) Through Lrs-

2. Krishna Chandra (Adopted) S/o Late Shri Hari Ram, Aged About 64 Years, Chak 1-F Chhoti, Tehsil And Distt. Sri Ganganagar (Raj.)

3. Jugal Kishore S/o Jaisa Ram, Aged About 90 Years, R/o 1-

F Chhoti, Tehsil And Distt. Sriganganagar. (Raj.)

----Appellants Versus

1. Om Prakash Jakhad S/o Shri Ganpat Ram Jat, 38 Lsp, Tehsil Padampur, Distt. Sri Ganganagar (Raj.)

2. Virendra Kumar Saharan S/o Shri Ram Pratap Jat, 11 Tkw, Tehsil Sadulshahar, Distt. Sri Ganganagar. (Raj.)

3. Ramdeo Jakhad S/o Bhadar Ram, Ghamoodwali, Tehsil Padampur, Distt. Sri Ganganagar.

                                                                ----Respondents


For Appellant(s)         :     Mr. Rajeev Purohit
For Respondent(s)        :

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

25/08/2022

Heard.

Admit.

Issue notice to respondents, returnable within a period of

four weeks.

Call for the record.

Meanwhile, effect and operation of the impugned judgment

and decree dated 28.07.2022 passed by the Special Judge, NDPS

(2 of 2) [CFA-354/2022]

Cases, Sri Ganganagar in Civil Suit No.11/2017 (Om Prakash &

Ors. Vs. Hari Ram & Ors.) shall remain stayed.

(MADAN GOPAL VYAS),J 104-neha/-

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