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Jagdish And Ors Thr Lrs vs Gaindilal And Ors
2022 Latest Caselaw 5122 Raj/2

Citation : 2022 Latest Caselaw 5122 Raj/2
Judgement Date : 26 July, 2022

Rajasthan High Court
Jagdish And Ors Thr Lrs vs Gaindilal And Ors on 26 July, 2022
Bench: Sudesh Bansal
       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

             S.B. Civil First Appeal No. 623/2017

Jagdish And Ors Thr Lrs
                                                      ----Appellants-Plaintiffs
                                   Versus
Gaindilal And Ors
                                                  ----Respondent-defendants

Connected With S.B. Civil First Appeal No. 415/2017 Smt Neetu Agarwal

----Appellant-Defendant Versus Jagdish And Ors

----Respondent-plaintiff

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

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

26/07/2022

Appellants-plaintiffs have filed S.B. Civil First Appeal

No.623/2017 against judgment and decree dated 02.05.2017 to

the extent of dismissal of their suit for per-emption.

S.B. Civil First Appeal No.415/2017 has been filed by one of

the defendants, feeling aggrieved by judgment and decree dated

02.05.2017 decreed in favour of plaintiff whereby the sale deed of

appellants-defendants to the extent of plaintiffs' share has been

declared as null and void.

Both appeals are admitted for hearing.

In S.B. Civil First Appeal No.415/2017, this Court vide order

dated 25.07.2017, has passed an order to maintain status quo

with reference to property in dispute.

(2 of 2) [CFA-623/2017]

In S.B. Civil First Appeal No.623/2017, appellant-plaintiff has

moved an application seeking permission to carry out the

necessary repairs in the portion of his possession.

Notices in S.B. Civil First Appeal No.623/2017 are received

by respondent No.6-Smt Neetu Agarwal, who has preferred

another appeal bearing No.415/2017 hence notices be issued to

remaining respondents.

List this case again on 05.08.2022. Matter be heard on

application seeking permission to carry out the necessary repairs

in the portion of appellant-plaintiff's possession.

In the meanwhile, respondent No.6 may file reply if so

desires.

(SUDESH BANSAL),J

SAURABH/79-80

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