Smt. Kaushalya Devi W/O Lt. Nathu ... vs Shri Sanjeev @ Sanjay Kumar S/O ...
2022 Latest Caselaw 4699 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                   S.B. Civil First Appeal No. 116/2020

                                    Smt. Kaushalya Devi W/o Lt. Nathu Ram & Anr.
                                                                                                      ----Appellants
                                                                       Versus
                                    Shri Sanjeev @ Sanjay Kumar S/o Shri Ram Narayan & Ors.
                                                                                                    ----Respondents

For Appellant(s) : Mr. J.P. Goyal Sr. Adv. with Ms. Jyoti Swami For Respondent(s) : Mr. Rohan Agarwal

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

11/07/2022

Appellants-plaintiffs have preferred this first appeal, feeling

aggrieved by dismissal of their civil suit for partition and

permanent injunction vide judgment and decree dated 17.12.2019

passed by Additional District Judge No.2, Sikar in Civil Suit

No.199/2010.

Notices were issued to respondents. As per office report,

notices have been served.

Heard.

Appeal is admitted.

Having considered facts and circumstances of present case,

during course of this first appeal, both parties shall maintain

status quo as to alienation and possession of suit property as it

exists today.

Accordingly, the stay application stands disposed of.

(SUDESH BANSAL),J NITIN /74

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