Laxmi Narayan vs Heera Lal
2022 Latest Caselaw 14718 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 530/2022 Laxmi Narayan S/o Late Shri Satya Narayan, Aged About 45 Years, By Caste Mali, R/o Gessiyon Ka Mohalla, Bikaner.

----Appellant Versus

1. Heera Lal S/o Late Shri Billi Devi Kheta Ram, R/o Gessiyon Ka Mohalla, In Front Of Police Line, District Bikaner.

2. Laxmi W/o Heera Lal, By Caste Mali, R/o Gessiyon Ka Mohalla, In Front Of Police Line, District Bikaner.

3. Lrs Of Dwarka Ram, (Deceased) Through His Lrs- 3/1. Smt. Chhota Devi W/o Lates Shri Dwarka Ram, By Caste Tanwar (Mali), R/o Near Jai Bhawani Furniture, Gessiyon Ka Mohalla, Bikaner.

3/2. Nemichand S/o Late Shri Dwarka Ram, By Caste Tanwar (Mali), R/o Near Jai Bhawani Furniture, Gessiyon Ka Mohalla, Bikaner.

3/3. Bajrang Lal S/o Late Shri Dwarka Ram, By Caste Tanwar (Mali), R/o Near House Of Ramdev Vakil, Sujandesar, District Bikaner.

3/4. Smt. Sushila W/o Dhanna Ram, D/o Late Shri Dwarka Ram, By Caste Tanwar (Mali), R/o Near House Of Ramdev Vakil, Sujandesar, District Bikaner. 3/5. Smt. Manju Devi W/o Late Shri Satya Narayan, S/o Late Shri Dwarka Ram, R/o In Front Of Police Line, Jai Bhawani Furniture, Gessiyon Ka Mohalla, Bikaner. 3/6. Prakash S/o Late Shri Satya Narayan, S/o Late Shri Dwarka Ram, R/o In Front Of Police Line, Jai Bhawani Furniture, Gessiyon Ka Mohalla, Bikaner.

----Respondents

For Appellant(s) : Mr. Sanjay Nahar

HON'BLE MS. JUSTICE REKHA BORANA

Order

14/12/2022

Admit.

Issue notice. Notices be filed in two sets. On the same being

filed, one set be given 'dasti' to learned counsel for the appellant

for service through registered post acknowledgment due.

(2 of 2) [CFA-530/2022]

Meanwhile the effect and operation of judgment and decree

dated 22.08.2022 shall remain stayed.

(REKHA BORANA),J 2-AbhishekS/-

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