Chandra Kanti D/O Jagan Nath vs Shikhar Chand S/O Mangilal
2022 Latest Caselaw 4632 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

            S.B. Civil Miscellaneous Appeal No. 4951/2019

Chandra Kanti D/o Jagan Nath & ors.
                                                                    ----Appellants
                                     Versus
Shikhar Chand S/o Mangilal & ors.
                                                                 ----Respondents

For Appellant(s) : Mr. Abhishek B. Sharma For Respondent(s) : Mr. Atul Kumar Jain

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

07/07/2022

The counsel for appellants submits that on the basis of

agreement dated 09.01.1997, the suit for specific performance

and possession has been filed in the year 2013, which was

decreed vide judgment and decree dated 18.02.2015 in ex-parte

against the appellants. The trial court has dismissed their

application filed under Order 9 Rule 13 CPC vide impugned order.

Learned counsel for respondent-plaintiffs submits that they

are in possession of the suit property and in pursuance to the

impugned decree, the execution of sale deed is to be registered.

Heard.

Admit.

Since respondent has already appeared, no need to issue

notice.

Service stands complete.

In the meanwhile, the execution of the impugned ex-parte

decree dated 18.02.2015 shall remain stayed with further

direction that both parties shall maintain status quo as to

(2 of 2) [CMA-4951/2019]

alienation and possession of the property in question in question,

as it exists today.

The stay application stands disposed of accordingly.

(SUDESH BANSAL),J

TN/1

Powered by TCPDF (www.tcpdf.org)