Kanhaiya Lal Son Of Govindram vs Anchhi Devi Wif Of Hanmanram
2022 Latest Caselaw 7706 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                       S.B. Civil First Appeal No. 738/2022
                                    Kanhaiya Lal Son Of Govindram,
                                                                                                            ----Appellant
                                                                           Versus
                                    Anchhi Devi Wif Of Hanmanram
                                                                                                      ----Respondent

For Appellant(s) : Mr. Mahendra Singh Gurjar For Respondent(s) : Mr. Sarthak Rastogi for respondent

HON'BLE MR. JUSTICE SUDESH BANSAL Order 08/12/2022 Appellants-plaintiffs have preferred this first appeal, feeling aggrieved by dismissal of their civil suit for declaration, possession, mesne profits and permanent injunction vide impugned judgment dated 12.7.2022 passed in suit No.29/2019 by the Additional District Judge, Dantaramgarh, District Sikar.

Heard.

Admit.

Issue notice.

Counsel has put in appearance on behalf of respondents- defendants No.1 to 3 as Caveator. Notices be issued only to respondent No.4.

Counsel for respondent seeks time to file reply to the stay application.

Record of the trial Court be summoned. It is not in dispute that property in question is in possession of respondents and some part of the property has already been sold to respondent-defendant No.4 through registered sale deed.

Therefore, in the meanwhile, respondents are restrained from further sale the property in question.

(SUDESH BANSAL),J

NITIN /9

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