Piyara vs Ramprasad
2022 Latest Caselaw 11005 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 309/2022

Piyara S/o Ram Jatiya, Aged About 32 Years, R/o Bhopalsagar, Tehsil Kapasan, Distt. Chittorgarh.

----Appellant Versus

1. Ramprasad S/o Late Hariprasad Yadav, R/o Bhopalsagar, Tehsil Kapasan At Present E-69, Hanuman Path, Shyamnagar Sodala, Jaipur.

2. Bhagwati Prasad S/o Late Hariprasad Yadav, R/o Bhopalsagar Tehsil Kapasan Distt. Chittorgarh.

3. Durga Shankar @ Durga Prasad (Adopted) S/o Late Modi Ram Yadav, R/o Bhopalsagar, Tehsil Kapasan, Distt. Chittorgarh.

4. Tehsildar, Kapasan Distt. Chittorgarh.

----Respondents

For Appellant(s) : Mr. RS Choudhary with Mr. S.S. Gour

HON'BLE MR. JUSTICE MADAN GOPAL VYAS Order 27/08/2022

Heard.

Admit. Issue notice to the respondents, returnable within

four weeks.

Meanwhile, effect and operation of impugned judgment

dated 19.05.2022 passed by learned Additional District Judge

No.1, Chittorgarh Camp Kapasan in Civil Original Suit No.80/11 to

the extent of Issue No.1 shall remain stayed and both the parties

are directed to maintain status quo, as it exists today, with regard

to property in question.

(MADAN GOPAL VYAS),J 93-Bharti/-

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