Radheyshyam S/O Ramchandra vs Harchand S/O Guljiram
2022 Latest Caselaw 2115 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                       S.B. Civil First Appeal No. 505/2020
                                   Radheyshyam S/o Ramchandra
                                                                                                            ----Appellant
                                                                                Versus
                                   Harchand S/o Guljiram & ors.
                                                                                                         ----Respondents

For Appellant(s) : Mr. Gajendra Singh Rathore For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL Order

09/03/2022

Appellant-plaintiff has preferred this first appeal assailing the

judgment and decree dated 19.09.2019 passed by Additional District

Judge No.1, Alwar in civil case No.34/123/2019, whereby and

whereunder his civil suit for cancellation of sale deed and permanent

injunction has been rejected under Order 7 Rule 11 CPC.

The appeal is delayed by 49 days for which an application under

Section 5 of the Limitation Act has been filed.

For reasons mentioned in the application supported with an

affidavit, the same is allowed. Delay in filing the appeal is condoned.

Heard on the appeal.

Admit.

Issue notice.

Learned counsel for appellant is directed to remove the defect in

relation to payment of deficit court fee within a period of four weeks.

(SUDESH BANSAL),J

TN/18

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