Chauthmal Meena, Son Of Late Shri ... vs Prabhudayal Meena Son Shri ...
2022 Latest Caselaw 4747 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                     S.B. Civil First Appeal No. 341/2022

                                   Chauthmal Meena, Son Of Late Shri Bhura Ram & Anr.
                                                                                                       ----Appellants
                                                                        Versus
                                   Prabhudayal Meena Son Shri Panchuram Meena & ors.
                                                                                                     ----Respondents

For Appellant(s) : Mr. Rajat Ranjan For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL Order

12/07/2022

Appellant-plaintiff has preferred this first appeal feeling aggrieved by the judgment dated 26.05.2022 in civil suit No.149/2010 by Additional District Judge, Chomu, District Jaipur whereby their civil suit for permanent injunction and cancellation of sale deed dated 15.06.2009 executed in favour of respondent No.1-Prabhudayal Meena has been dismissed.

The plaintiff's case is that the plaintiff No.2 was of unsound mind and the sale deed has been got executed by fraud.

Heard.

Appeal is admitted.

Issue notice to respondents.

Record be called for.

In the meanwhile, both parties are directed to maintain status quo as to alienation and possession of the suit property in question, as it exists today. However, this stay order will not affect rights of either party to pursue the proceeding for partition or opening of mutation before the Revenue Authorities.

(SUDESH BANSAL),J

TN/17

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