Bharat Lal Adopted Son Of Shri ... vs Rajendra Kumar S/O Shri Mishrilal ...
2022 Latest Caselaw 5253 Raj/2

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                                 S.B. Civil Second Appeal No.182/2021

                                   Bharat Lal Adopted Son Of Shri Heera Meena,
                                                                                          ----Defendant/appellant
                                                                         Versus
                                   Rajendra Kumar S/o Shri Mishrilal Jain Pandya & Anr.
                                                                                                     ----Respondents

For Appellant(s) : Mr. Pradeep Sharma For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

28/07/2022

Learned counsel for appellant submits that respondent-

plaintiff filed a suit for permanent injunction only on the basis of

agreement and the trial court dismissed his suit bearing No.88/09

vide impugned judgment 16.01.2010 whereunder the plot in

question was found in possession of appellant-defendant.

However, the first appellate court, vide judgment dated

24.06.2021 passed in appeal No.03/2010, has decreed the suit

and passed permanent injunction against appellant-defendant.

Heard.

Issue notice to respondents.

Call for the record.

In the meanwhile, both parties are directed to maintain

status quo as to alienation and possession of the property in

question, as it exists today.

(SUDESH BANSAL),J

SAURABH/14

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