Ramawatar S/O Lalluram vs Prem Chand Alias Prem Singh S/O ...
2022 Latest Caselaw 5933 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil First Appeal No. 1000/2018

Ramawatar S/o Lalluram
                                                                   ----Appellant
                                   Versus
Prem Chand Alias Prem Singh S/o Lalluram & Ors.
                                                                ----Respondents

For Appellant(s) : Mr. Krishan Chander Sharma For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

26/08/2022

Learned counsel for the applicant-appellant has moved an

application under Section 149 CPC seeking condonation of delay

and taking the deficit court fee on record.

For reasons mentioned in the application, the same is

allowed. The deficit court fee is taken on record.

The defect in relation to less court fee stands waived.

Appellant-plaintiff has preferred this first appeal feeling

aggrieved by dismissal of this civil suit for partition and

permanent injunction vide judgment and decree dated 31-08-

2018.

Heard.

Admit.

Issue Notice to respondents.

Call for record.

(2 of 2) [CFA-1000/2018]

Stay application shall be considered after service of notice

upon respondents.

(SUDESH BANSAL),J

TN/21

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