Shyamlal Sharma Son Of Dwarka ... vs Kamal Kumar Sharma Son Of Late Shri ...
2022 Latest Caselaw 5353 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                     S.B. Civil First Appeal No. 403/2022

                                   Shyamlal Sharma Son Of Dwarka Prasad
                                                                                                         ----Appellant
                                                                         Versus
                                   Kamal Kumar Sharma Son Of Late Shri Dwarka Prasad & ors.
                                                                                                      ----Respondents

For Appellant(s) : Mr. Hari Krishana Sharma with Mr. Ashok Kumar Soni For Respondent(s) : Mr. Mukesh Pal Jadoun respondent No.2

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

01/08/2022

Appellant-plaintiff has preferred this first appeal feeling

aggrieved by dismissal of his civil suit for partition and permanent

injunction vide impugned judgment dated 26.04.2022.

Respondent No.2 has appeared as Caveator and submits that

the suit property is in his actual and physical possession.

This fact has been disputed by the appellant.

Heard.

Admit.

Issue notice to the remaining respondents except respondent

No.2.

Call for record.

In the meanwhile, both parties shall maintain status quo as

to alienation and possession of the suit property, as it exists today.

(SUDESH BANSAL),J

TN/18

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