Indra Devi W/O Chandra Prakash vs Naresh Chand S/O Hari Kishan
2022 Latest Caselaw 4332 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil First Appeal No. 266/2022
                                   Indra Devi W/o Chandra Prakash,
                                                                                                        ----Appellant
                                                                         Versus
                                   Naresh Chand S/o Hari Kishan, & Ors.
                                                                                                     ----Respondents

For Appellant(s) : Mr. Praveen Kumar Jain For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL Order 30/06/2022

Appellant-plaintiff has filed this first appeal feeling aggrieved by

the impugned judgment and decree dated 11.04.2022 passed by

learned Additional District Judge, Tonk in Civil Suit No.36/2012

(14/2010) whereby her civil suit for specific performance has been

dismissed.

Learned counsel for appellant submits that respondent is in

possession of the property in question. He further submits that the trial

court has found proved the execution of agreement through which

against paper sale consideration of Rs.1,00,000/-, Rs.30,000/- was paid

however, has dismissed the civil suit for specific performance.

Heard.

Admit.

Issue notice to respondents of appeal as well as stay application.

Call for the record.

Till further orders, respondents are restrained from creating any

third party interest in the property in question.

(SUDESH BANSAL),J SAURABH/32

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