Neena D/O Late Rampal vs Banshidhar S/O Late Sundar Lal
2022 Latest Caselaw 7705 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                 S.B. Civil Second Appeal No. 321/2022

                                    Neena D/o Late Rampal
                                                                                                        ----Appellant
                                                                         Versus
                                    Banshidhar S/o Late Sundar Lal
                                                                                                      ----Respondent

For Appellant(s) : Mr. Arun Sharma For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

08/12/2022 Counsel for appellant-defendant has argued that the temple in question is situated in his agricultural land and respondent- plaintiff-Banshidhar never performed any Puja in the temple in question. The first Appellate Court has committed illegality and jurisdictional error in declaring the respondent-plaintiff No.1 as Pujari of temple and passed the decree for permanent injunction against defendants.

Heard.

Issue notice to respondents.

On request of counsel for appellant, service upon respondents No.3 to 20, who are proforma respondents and co- defendants in the suit, is dispensed with. Hence, notices be issued only to respondents No.1 and 2.

Record of both Courts below be summoned. In the meanwhile, the operation of impugned judgment and decree dated 1.8.2022 passed in Civil First Appeal No.6/2019 by the Court of Additional District Judge, Dantaramgarh, Sikar shall remain stayed.

(SUDESH BANSAL),J

NITIN /6

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