Daryav Bai vs Hanot Devi
2022 Latest Caselaw 5003 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil First Appeal No. 107/1991

                                   Daryav Bai deceased through Lrs. & Anr.
                                                                                                     ----Appellants
                                                                      Versus
                                   Hanot Don & ors.
                                                                                                   ----Respondents

For Appellant(s) : Mr. Ranvijay Singh For Respondent(s) : None Present

HON'BLE MR. JUSTICE SUDESH BANSAL Order 21/07/2022

This first appeal has been preferred by appellants-plaintiffs,

feeling aggrieved by the dismissal of their suit for declaration,

possession and permanent injunction vide impugned judgment

dated 31.10.1990.

This first appeal is pending since 1991 and yet the service of

respondent No.14/2/2/F namely, Bhanu Kanwar and respondent

No.14/2/2/H namely, Shanti, has not been effected since long.

However, in view of the fact that other legal representatives

have already been served and duly represented, the interest of

the legal representatives No.14/2/2/F & 14/2/2/H, is similar to

served legal representatives, therefore following the principle of

sufficient representation, their interest is duly protected. In order

to proceed for hearing of appeal, the service of notices upon

unserved legal representatives of respondents, is dispensed with.

On request of counsel for appellants, list this first appeal for

hearing again on 08.08.2022.

(SUDESH BANSAL),J

SACHIN /3

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