Gulab Chand And Another vs Mohani Devi And Others
2022 Latest Caselaw 7670 Raj/2

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                                 S.B. Civil First Appeal No.226/2014
                                   Gulab Chand And Another
                                                                                                       ----Appellants
                                                                        Versus
                                   Mohani Devi And Others
                                                                                                     ----Respondents

For Appellant(s) : Mr. Dhoop Singh Poonia For Respondent(s) : Mr. Mahendra Singh for Mr. N L Verma Mr. Dhananjay Sharma for Mr. Hemant Sharma

HON'BLE MR. JUSTICE SUDESH BANSAL Order 07/12/2022

The present appeal is filed by appellants-plaintiffs feeling

aggrieved by dismissal of the civil suit for partition vide impugned

judgment and decree dated 16.05.2014 passed in Civil Suit

No.18/2013 by the Court of Additional Sessions Judge No.20,

Head Quarter Chomu Jaipur Metropolitan.

Heard on stay application.

The stay application has been filed with a prayer that

execution and operation of impugned judgment and decree dated

16.05.2014 be stayed.

Taking into consideration the facts and circumstances of the

case, no such stay is required to be granted, when the suit itself

has been dismissed on merits. It has not been informed that

revenue suit is also pending between parties where interim stay

order is operating.

In view of above, the stay application is devoid of merits and

the same is hereby dismissed.

(SUDESH BANSAL),J SAURABH/30

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