Ashok Kumar S/O Badri Lal vs Smt. Jai Laxmi W/O Vinod Kumar
2022 Latest Caselaw 5254 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Second Appeal No. 513/2018

Ashok Kumar S/o Badri Lal
                                                                   ----Appellant
                                   Versus
Smt. Jai Laxmi W/o Vinod Kumar & Anr.
                                                                ----Respondents

Connected With S.B. Civil Second Appeal No. 515/2018 Ashok Kumar S/o Badri Lal

----Appellant Versus Smt. Jai Laxmi W/o Vinod Kumar & anr.

                                                                ----Respondents


For Appellant(s)         :     Mr. Raj Kamal Gaur
For Respondent(s)        :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

28/07/2022

Appellants-defendants have preferred these second appeals

against the judgment and decree dated 23.08.2018 passed in Civil

Regular appeals No.66/2016 (37/2013) & 67/2016 (38/2013)

whereby the appellate court has partly allowed the appeal and

modified the judgment and decree dated 29.05.2013 passed in

Civil Suit No. 03/05 by the Court of Civil Judge (Junior Division),

Swai Madhopur whereby the suit for permanent injunction has

been partly decreed in favour of respondents-plaintiffs and the

counter claim filed by defendant-appellant has been dismissed.

Heard.

Issue notice to respondents.

Call for the record.

(2 of 2) [CSA-513/2018]

In the meanwhile, the execution of the impugned decree

dated 23.08.2018 shall remain stayed and further both parties

shall maintain status quo in relation to the property in question, as

it exists today.

Application (I.A.No.01/2022) filed by appellant, for early

listing of the matter stands disposed of.

(SUDESH BANSAL),J

SACHIN /69-70

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