Mr. Deepak Verma S/O Mr. Bankat Lal vs Mrs. Usha Verma W/O Late Sanjay ...
2022 Latest Caselaw 2631 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR
                                                       S.B. Civil First Appeal No. 446/2021
                                   Mr. Deepak Verma S/o Mr. Bankat Lal
                                                                                                         ----Appellant
                                                                          Versus
                                   Mrs. Usha Verma W/o Late Sanjay Verma & Ors.
                                                                                                      ----Respondents

For Appellant(s) : Mr. Manish Kumar Saini For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL Order 29/03/2022

By way of this first appeal, challenge has been made to the

judgment and preliminary decree for partition dated 27.09.2021

whereby and whereunder the suit property has been ordered to be

divided in 1/4th share to three plaintiffs and defendants. One of

defendants has filed this first appeal.

Heard.

Admit.

Issue notice to respondents.

In the meanwhile and till further orders, the trial court may

proceed with the process and preparation of the final decree pursuant

to the impugned judgment and decree dated 27.09.2021, however it is

directed that parties shall maintain status quo as to alienation and

possession of the suit property in question, as it exists today during

pendency of this appeal.

Since proceedings for preparation of final decree has been

allowed to be continued. Record of the trial court need not be

summoned.

(SUDESH BANSAL),J

TN/11

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