Subhash Chandra Srivastava vs Suresh Chand Srivastava S/O Late ...
2022 Latest Caselaw 5829 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil First Appeal No. 478/2022

Subhash Chandra Srivastava through LRs
                                                                  ----Appellants
                                   Versus
Suresh Chand Srivastava S/o Late Shri Radhe Lal Srivastava &
Ors.
                                                                ----Respondents

For Appellant(s) : Mr. J.P. Goyal, Sr. Advocate assisted by Ms. Jyoti Swami For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

24/08/2022

Appellants being legal representatives of deceased defendant

No.3 have preferred this first appeal challenging the judgment and

decree dated 30.06.2022 passed by Additional District Judge,

No.2, Sikar in civil suit No.26/2003 whereby and whereunder the

trial court has declared the 'Will' and 'Power of Attorney' as null

and void and the suit property has been ordered to be partitioned

in 1/10-1/10 share between plaintiff and defendants.

Learned counsel for appellants submits that the suit property

is in possession of appellants and in another suit, the 'Will' has

been held valid.

Heard.

Admit.

Issue notice to respondents.

Record of the trial court be summoned.

(2 of 2) [CFA-478/2022]

In the meanwhile, the execution of the impugned judgment

and decree shall remain stayed and with further direction that

both parties shall maintain status quo in relation to the suit

property, as it exists today.

(SUDESH BANSAL),J

TN/15

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