Mangi Lal vs Jagdish Das
2022 Latest Caselaw 4845 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR S.B. Civil Second Appeal No. 22/2022

Mangi Lal & Ors.

----Appellants Versus Jagdish Das

----Respondent

For Appellant(s) : Mr. Sanjay Nahar

HON'BLE MR. JUSTICE RAMESHWAR VYAS Order 30/03/2022

Heard the learned counsel for the appellant.

In this appeal following substantial questions of law are

involved:-

i) Whether the courts below erred in law and facts by

passing the judgment and decree in favour of the plaintiff in

light of the fact that plaintiff failed to prove his possession

over the disputed land.

ii) Whether the suit simplicitor for injunction can be decreed

without filing suit for possession.

Admit.

Issue notice of the appeal as well as stay petition to the

respondent.

Call for the record.

Meanwhile and till next date, both the parties shall

maintain status quo regarding the possession and title of the

property.

(RAMESHWAR VYAS),J 12-Mak/-

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