Pradeep Kumar @ Gabbar Singh Son Of ... vs Suresh Son Of Shri Sehazram
2022 Latest Caselaw 4883 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil First Appeal No. 360/2022

Pradeep Kumar @ Gabbar Singh Son Of Shri Sehazram
                                                                        ----Appellant
                                    Versus
Suresh Son Of Shri Sehazram & Ors.
                                                                 ----Respondents

For Appellant(s) : Mr. Sunil Kumar Singodiya For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

15/07/2022

Appellant-defendant has filed this first appeal, assailing

judgment and decree dated 27.05.2022 passed by Additional

District Judge, Khetri, Jhunjhunu in Civil Suit No.16/2015

(737/2015) whereby civil suit for declaration/cancellation of gift

deed and permanent injunction, filed by respondents-plaintiffs,

has been partly allowed and registered gift deed of appellant-

defendant has been declared as null and void.

Counsel for appellant submits that both parties are natural

heirs of Shri Sehazram who executed gift deed in favour of

appellant-defendant. However, respondents-plaintiffs challenged

gift deed alleging the property in question as ancestral property.

Counsel for appellant submits that property under gift was

personal property of his grandfather Shri Sehazram. Hence, he

had validly gifted the property.

Heard.

Appeal is admitted.

Issue notice to respondents.

(2 of 2) [CFA-360/2022]

Record of the trial Court be summoned.

In the meanwhile, both parties shall maintain status quo as

to alienation and possession of suit property as it exists today.

(SUDESH BANSAL),J

NITIN /27

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