Smt. Jamna Ben Widow Of Late Shri ... vs Smt Sheela Ben W/O Late Shri ...
2022 Latest Caselaw 1944 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                    S.B. Civil First Appeal No. 118/2022

                                    Smt. Jamna Ben Widow Of Late Shri Prema Ji Lumba Ji Rami,
                                                                                                            ----Appellant
                                                                        Versus
                                    Smt Sheela Ben W/o Late Shri Rajendra Bhai Pema Ji,
                                                                                                        ----Respondent

For Appellant(s) : Mr. Jai Prakash Gupta For Respondent(s) : Mr. Dharmendra Jain

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

04/03/2022

The appellant-plaintiff has preferred this first appeal,

assailing judgment and decree dated 07.12.2021 passed by

Additional District Judge No.3, Beawar in civil suit No.36/2013

whereby civil suit for cancellation of gift deed and permanent

injunction has been dismissed.

Heard.

Admit.

Counsel has put in appearance on behalf of respondent Nos.1

and 2, hence, notices be issued to remaining respondents,

returnable within four weeks.

Call for the record.

In the meanwhile and till further orders, both parties are

directed to maintain status quo as to alienation of property in

question.

(SUDESH BANSAL),J

NITIN/9

Powered by TCPDF (www.tcpdf.org)