Har Chand S/O Bajranga vs Mojiram S/O Deviram
2022 Latest Caselaw 1928 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                     S.B. Civil First Appeal No. 242/2020
                                   Har Chand S/o Bajranga
                                                                                                        ----Appellant
                                                                        Versus
                                   Mojiram S/o Deviram
                                                                                                     ----Respondent

For Appellant(s) : Mr. Vishwash Sharma for Mr. Shailesh Prakash Sharma For Respondent(s) : Mr. Kamal Kumar Mathur

HON'BLE MR. JUSTICE SUDESH BANSAL Order 03/03/2022

This first appeal has already been admitted for hearing.

Learned counsel for appellants prays that during pendency of

first appeal, the execution of impugned judgment and decree

dated 22.01.2020 passed by Additional District Judge,

Sawaimadhopur be stayed.

On the contrary, learned counsel for respondents submits

that he has paid the entire sale consideration of Rs.5,51,000/- and

the possession of the land in question was delivered to him on

which he is having the cultivation and possession.

After hearing learned counsel for both parties and having

regard to the facts and circumstances of the present case, it is

hereby directed that during the pendency of the appeal the

execution of impugned judgment and decree dated 22.01.2020

shall remain stayed with further direction that both parties shall

maintain status quo in relation to the properties as it exists today.

Stay application stands disposed of.

(SUDESH BANSAL),J

TN/25

Powered by TCPDF (www.tcpdf.org)