Shri Anil Mehta S/O Late Shri ... vs Shri Vijendra Kumar Mehta Son Of ...
2022 Latest Caselaw 2636 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                     S.B. Civil First Appeal No. 417/2021

                                   Shri Anil Mehta S/o Late Shri Laxman Dasji Mehta
                                                                                                       ----Appellant
                                                                        Versus
                                   Shri Vijendra Kumar Mehta Son Of Late Shri Laxman Dasji Mehta
                                                                                                     ----Respondent

For Appellant(s) : Mr. Rajesh Kapoor For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

29/03/2022

This appeal has been filed by appellant-defendant assailing

the judgment and decree dated 23.09.2021 passed by Additional

District Judge No.3, Jaipur in civil suit No.152/2018 (579/2016)

(NCV NO.329/2018) whereby and whereunder respondents' civil

suit for possession and permanent injunction has been decreed

on the basis of Will.

Both parties are of one family and the matter requires

consideration.

Admit.

Issue notice to respondents.

Call for record

In the meanwhile, both parties shall maintain status quo in

relation to the suit property, as it exists today.

(SUDESH BANSAL),J

TN/10

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