Surgyan Singh S/O Kishore Singh vs Smt. Janki Devi W/O Kanchan Singh
2022 Latest Caselaw 4764 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                    S.B. Civil First Appeal No. 331/2022

                                   Surgyan Singh S/o Kishore Singh & Anr.
                                                                                                      ----Appellants
                                                                       Versus
                                   Smt. Janki Devi W/o Kanchan Singh & ors.
                                                                                                    ----Respondents

For Appellant(s) : Mr. Tarun Jain For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

12/07/2022 This first appeal has been filed by appellants against the

judgment and decree dated 05.05.2022 passed in civil suit

No.105/2017 by District Judge (Family Court) Sawai Madhopur for

cancellation of 'Will' has been decreed.

Heard.

Admit.

Issue notice to respondents.

Record of the court below be summoned.

In the meanwhile, the operation of impugned order dated

05.05.2022 shall remain stayed with further direction that both

parties shall maintain status quo in relation to the subject

property of the 'Will' in question dated 02.06.2003.

(SUDESH BANSAL),J

TN/16

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