Shri Suresh Chand Sharma Son Of ... vs Shri Shravanlal Son Of Chhagan Lal ...
2022 Latest Caselaw 4784 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                     S.B. Civil First Appeal No. 342/2022

                                    Shri Suresh Chand Sharma Son Of Shri Jagdish Prasad
                                                                                                            ----Appellant
                                                                          Versus
                                    Shri Shravanlal Son Of Chhagan Lal Vaishnav
                                                                                                          ----Respondent

For Appellant(s) : Mr. R.K.Agarwal Sr. Adv. with Mr. Pranjul Chopra For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

13/07/2022 Appellant-plaintiff has preferred this first appeal against the judgment and decree dated 25.05.2022 passed by Additional District Judge No.3, Ajmer in Civil Suit No.223/2010 whereby civil suit for cancellation of sale deed, possession and permanent injunction has been dismissed on merits.

Counsel for appellant submits that subject plot was purchased by appellant through registered sale deed dated 22.03.1984, however, respondents-defendants' claim to purchase the said plot through sale deed on 30.01.2008. Appellant does not dispute that the subject plot is in actual and physical possession of the respondents-defendants.

Heard.

Appeal is admitted.

Issue notice to respondents.

Call for the record.

In the meanwhile, both parties shall maintain status quo as to alienation and possession of the property in question as it exists today.

(SUDESH BANSAL),J

NITIN /22

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