Vijay Singh vs Lrs Of Late Sh. Ram Singh
2022 Latest Caselaw 3076 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 47/2022

Vijay Singh S/o late Sh. Bheraram @ Bherusingh, Aged About 62 Years, R/o Behind PWD Guest House, Sujangarh Road, Ward No. 28, Nokha, Tehsil-Nokha, District Bikaner

----Appellant/Defendant No.1 Versus

1. LRs Of Late Sh. Ram Singh, Behind Pwd Guest House, Sujangarh Road, Ward No. 28, Nokha, Tehsil-Nokha, District Bikaner 1/1. Kamla Devi W/o Ram Singh, 1/2. Shyam Singh S/o Ram Singh, 1/3. Bharat Singh S/o Ram Singh, 1/4. Gaurishankar S/o Ram Singh, 1/5. Chandra Devi D/o Ram Singh, 1/6. Geeta Devi D/o Ram Singh,

All R/o Behind PWD Guest House, Sujangarh Road, Ward No. 28, Nokha, Tehsil-Nokha, District Bikaner Plaintiffs

PROFORMA RESPONDENTS:

2. Kamla W/o Chotu Singh, D/o Sh. Bheraram alias Bheru Singh, R/o Gopeshwarbasti, District Bikaner

3. Raju Singh S/o late Sh. Jagdish Singh, R/o Behind PWD Guest House, Sujangarh Road, Ward No. 28, Nokha, Tehsil-Nokha, District Bikaner

4. Om Singh S/o Jagdish Singh, R/o Behind PWD Guest House, Sujangarh Road, Ward No. 28, Nokha, Tehsil- Nokha, District Bikaner

5. Smt. Shriya Devi W/o Jagdish Singh, R/o Behind PWD Guest House, Sujangarh Road, Ward No. 28, Nokha, Tehsil-Nokha, District Bikaner

6. Smt. Santosh W/o Ramesh Singh, D/o late Sh. Jagdish Singh, R/o Sindhi Colony, District Pali

7. Indra W/o Govind Singh, D/o late Sh. Jagdish Singh, R/o Sindhi Colony, District Pali

(2 of 2) [CFA-47/2022]

8. Godawari D/o Bheraram @ Bheru Singh, R/o Behind Bus Stand, Merta City, District Nagaur

9. Durga D/o late Sh. Bheraram @ Bheru Singh, R/o Gopeshwar Basti, District Bikaner

----Respondents

For Appellant(s) : Mr.Muktesh Maheshwari, Adv.

For Respondent(s) : -

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

25/02/2022

Heard learned counsel for the appellant and perused the

judgment and decree dt. 24.01.2020.

Issue notice to the respondents No.1/1 to 1/6 only,

returnable within four weeks. Notices be given dasti to learned

counsel for the appellant.

Call for the record. Requisition be also given dasti to learned

counsel for the appellant.

In the meanwhile and till next date of hearing, status quo as

it exits today with respect to the land in question shall be

maintained.

(MANOJ KUMAR GARG),J 4-NK/-

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