Rajasthan High Court
Dulichand S/O Late Shri Shankar ... vs Puran Lal S/O Late Shri Shankar Lal on 5 August, 2022
Bench: Sudesh Bansal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil First Appeal No. 1043/2018
Dulichand S/o Late Shri Shankar Lal, R/o Mordi Pada Luhar Gali
Bundi (Raj)
----Appellant-Defendant No.1
Versus
1. Puran Lal S/o Late Shri Shankar Lal, R/o Mordi Pada
Luhar Gali Bundi Presently Gopalpura Vasundhara Colony
Khatiko Ki Gali Jaipur
2. Mahavir S/o Late Shri Shankar Lal, R/o Mordi Pada Luhar
Gali Bundi
.................Respondents/Plaintiffs
3. Smt. Bhanwari Bai W/o Mohan Lal, R/o Suwasa Tehisl And
District Bundi
4. Smt. Kantu Bai W/o Baji, R/o Dcm Rampuria Near Daru
Theka Kota
5. Smt. Mohini Bai W/o Late Shri Kanhayalal, R/o
Nagarpalika Ki Gali Bundi Rajasthan
For Appellant(s) : Mr. Deepak Pareek
For Respondent(s) :
HON'BLE MR. JUSTICE SUDESH BANSAL
Order
05/08/2022
Appellant-defendant No.1-Dulichand has filed this first appeal
against the judgment and decree dated 01.08.2018 passed in civil
suit No.17/2005 (CIS No.817/2014) by the Additional District
Judge No.2, Bundi to the extent of allowing division amount of
Rs.1,14,000/- in six shares between parties, which is mentioned in
Clause 2 of the operative portion of the judgment and decree;
which read as under:-
(2 of 3) [CFA-1043/2018]
"वादपत्र क की चरण स संखंा- 2-स मम वरणर त व उभं पक्षकार्षकारों का पंतक
क एव सं
त खणूखण्ड क को प्ररतवादरतिवादी स सं. 1 दुलरतिवादीचनद
सह-सवारमतव का क कोटा अवरसस्थित भख
दारा रवक्रं करका सवं सं दारा प्राप्त क की गई 1,14,000/- रूपंा क की रवक्रं
प्ररतफल रार राशि का कुल ल छुल छः रहसस्षकारों मम सा प्ररतवादरतिवादी स सं.1 दुलरतिवादीचनद का 1/6
रहससा क को ल छ कोड़कर राशिाष रार राशि मम सा द कोोन्षकारों वादरतिवादीगण व प्ररतवादरतिवादी स सं. 2 लगांत
4 प्रतंाक 1/5 रहससा रार राशि प्ररतवादरतिवादी स सं. 1 दुलरतिवादीचनद सा प्राप्त करोना का
अरिकाररतिवादी है ज को प्ररतवादरतिवादी स सं. 1 दारा अनं पक्षकाराोन क को इस रोनणर ं क की
रतरस्थि सा एक माह का भरतिवादीतर अदा कर दरतिवादी जावा, उक्त अवरि मम रार राशि अदा ोनहरतिवादी
रकंा जाोना क की सरत त मम अचल समपरपत्ति क की ोनरतिवादीलामरतिवादी सा प्राप्त रार राशि मम सा
दुलरतिवादीचनद का रहससा क की रार राशि मम सा 95,000/- रूपंा मं 6 प्ररत राशित बंाज
(बंाज क की गणोना प्राररमभक रूखण्डक की पा पाररत ह कोोना क की रदोना संक सा ) ज कोड़कर
कम क की जांागरतिवादी एव सं उक्त रार राशि क को वादरतिवादीगण एव सं प्ररतवादरतिवादी स सं. 2 लगांत 4
मम बराबर - बराबर रवभारजत रकंा जांागा।"
As far as first part of the judgment and decree regarding the
partition of house and shop is concerned, this first appeal is not
being entertained.
Learned counsel for the appellant-defendant No.1 submits
that the trial court has wrongly held that earlier one plot was sold
by the appellant-defendant No.1 and he realized an amount of
Rs.1,14,000/-, therefore, the trial court committed an error in
issuing direction that the amount of Rs.1,14,000/- received by the
appellant be divided in six shares and plaintiff and other
defendants would be entitle to get money of their share from the
appellant-defendant No.1, after leaving 1/6th share of the
appellant, out of Rs.1,14,000/-.
Heard.
Issue notice to respondents.
(3 of 3) [CFA-1043/2018]
For this limited purpose until further orders, the operation of
impugned judgment to the extent of allowing plaintiffs and other
defendants to recover any amount out of Rs.1,14,000/- from the
appellant is stayed.
(SUDESH BANSAL),J
TN/9
Powered by TCPDF (www.tcpdf.org)
