Ghanshyam S/O Vishambhar ... vs Chakrapani S/O Durga Lal
2022 Latest Caselaw 7584 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                   S.B. Civil Second Appeal No. 350/2022

                                   Ghanshyam S/o Vishambhar Swarankar (since died) through Lrs
                                   and Ors.
                                                                                                     ----Appellants
                                                                       Versus
                                   Chakrapani S/o Durga Lal
                                                                                                    ----Respondent

For Appellant(s) : Mr. Raj Kumar Goyal For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

01/12/2022

Heard.

Issue notice to respondents.

Record of both courts below be summoned.

In the meanwhile, execution of decree for eviction passed in

first appeal No.267/2007 by the court of Additional District Judge,

Karauli vide impugned judgment dated 02.09.2022 shall remain

stayed subject to payment of due rent and future rent on monthly

basis.

(SUDESH BANSAL),J

TN/4

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