Kajod Adopted S/O Chotya vs Shivdayal S/O Shri Kesri Lal
2022 Latest Caselaw 1902 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

                 S.B. Civil First Appeal No. 347/2021

Kajod Adopted S/o Chotya
                                                                    ----Appellant
                                    Versus
Shivdayal S/o Shri Kesri Lal & Ors.
                                                                 ----Respondents

For Appellant(s) : Mr. Rajveer Sharma For Respondent(s) : Mr. Ravindra Singh Shekhawat

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

02/03/2022

The appellant-plaintiff has preferred this first appeal assailing

the judgment and decree dated 04.09.2021 passed by Additional

District Judge Lalsot, Distt. Dausa whereby the prayer of

appellant, to declare himself as adopted son of Chotya as also to

declare the adoption deed of Shivdayal dated 27.08.2013 as null

and void, has been dismissed.

Heard.

Admit.

Issue notice.

Since counsel for respondent No.1 has already put in

appearance, no need to issue notice to him.

Issue notice to respondent Nos.2 to 8.

Having heard the counsel for both the parties, it transpires

that the respondent No.1 is having possession over the property in

question and mutation has already been opened in his name.

(2 of 2) [CFA-347/2021]

In such facts and circumstances, it is hereby directed that

during the course of first appeal, the respondent No.1 shall not

transfer the property in question.

The stay application stands disposed of.

(SUDESH BANSAL),J

SAURABH/21

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