Malharam Son Of Shri Jokhiram ... vs Makhan Son Of Joshiram (Deceased)
2022 Latest Caselaw 5894 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil First Appeal No. 392/2022

                                   Malharam Son Of Shri Jokhiram (Deceased) through Lrs.
                                                                                                      ----Appellants
                                                                       Versus
                                   Makhan Son Of Joshiram (Deceased) through Lrs. And Anr.
                                                                                                    ----Respondents

For Appellant(s) : Mr. R K Mathur, Sr. Advocate assisted by Mr. Ram Prasad For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

25/08/2022 Appellants-plaintiff have preferred this first appeal feeling

aggrieved by dismissal of their suit for partition vide judgment and

decree dated 23.03.2022.

Heard.

Admit.

Issue notice to respondents.

Record of trial court be summoned.

Learned counsel for appellants submits that both the parties

are in joint possession over the suit property.

In view of above, it is hereby directed that both parties shall

maintain status quo in relation to alienation and possession of the

suit property, as it exists today.

(SUDESH BANSAL),J

SACHIN/21

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