Smt. Ghisi Bai W/O Gopi Lal vs Bhanwar Lal S/O Prabhu Lal
2022 Latest Caselaw 4281 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                     S.B. Civil First Appeal No. 276/2022

                                   Smt. Ghisi Bai W/o Gopi Lal
                                                                                                        ----Appellant
                                                                         Versus
                                   Bhanwar Lal S/o Prabhu Lal
                                                                                                      ----Respondent

For Appellant(s) : Mr. Govind Lal Choudhary For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

28/06/2022 By way of this first appeal, appellant-defendant Nos.9 and 10

have assailed the judgment and decree dated 13.08.2021 passed

by Additional District and Sessions Judge No.1, Bundi whereby and

whereunder their sale deed dated 12.07.2009 has been declared

as null and void to the extent of 1/10-1/10 share of plaintiffs.

Heard.

Admit.

Issue notice to respondents.

Call for record.

In the meanwhile, the operation of the impugned judgment

dated 13.08.2021 to the extent of declaring the sale deed of

appellants as null and void qua plaintiffs shall remain stayed.

However, appellants shall not create any third party interest in the

property in question.

(SUDESH BANSAL),J

TN/20

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