Smt. Parwati Devi W/O Harinarayan ... vs Naneshah S/O Mohammad Shah
2022 Latest Caselaw 4384 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil First Appeal No. 307/2022

                                   Smt. Parwati Devi W/o Harinarayan Meena,
                                                                                                        ----Appellant
                                                                        Versus
                                   Naneshah S/o Mohammad Shah & Ors.
                                                                                                     ----Respondents

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

HON'BLE MR. JUSTICE SUDESH BANSAL Order 01/07/2022 Appellant-defendant No.2 has preferred this first appeal

assailing the judgment and decree dated 15.03.2022 whereby and

whereunder the plaintiff's suit has been decreed, the sale deed of

appellant-defendant No.2 has been cancelled and plaintiff has

been held entitled to get possession from appellant-defendant

No.2

Heard.

Admit.

Issue notice to respondents.

Call for the record.

In the meanwhile, and till further orders, the execution of

the impugned judgment and decree dated 15.03.2022, to the

extent of cancellation of the sale deed of appellant, shall remain

stayed with further direction that both parties shall maintain

status quo in relation to the suit property, as it exists today.

(SUDESH BANSAL),J SACHIN /21

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