Salim S/O Shri Latif vs Tulsiram S/O Sh. Bhagwat Prasad
2022 Latest Caselaw 4005 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Revision Petition No. 57/2020

Salim S/o Shri Latif, Aged About 51 Years, Resident Of Halvaion
Ki Gali, Near Shri Hardevji Mandir, Neem Ka Bazar, Haindaun
City, District Karauli (Raj.)
                                                     ----Petitioner-Defendant
                                   Versus
1.     Tulsiram S/o Sh. Bhagwat Prasad, Aged About 63 Years,
2.     Rameshwar Prasad S/o Sh. Bhagwat Prasad, Aged About
       57 Years,
3.     Shyamsunder S/o Sh. Bhagwat Prasad, Aged About 50
       Years,
       Respondent Nos.1 to 3 are S/o Sh. Bhagwat Prasad,

Resident Of Chooli Gate, Behind Government Hospital, Gangapur City, District Sawai Madhopur (Raj.)

4. Smt. Pushpa Devi D/o Sh. Bhagwat Prasad W/o Sh.

Dharmraj, Aged About 59 Years, Resident Of Bayana, District Bharatpur (Raj.)

5. Smt. Vijaylaxmi D/o Bhagwat Prasad W/o Sh. Sitaram, Aged About 44 Years, Resident Of Jagatpura, Jaipur, District Jaipur (Raj.)

----Respondents-Plaintiff

For Petitioner(s) : Mr. Mukesh Kumar Goyal For Respondent(s) : Mr. Rahul Sharma for Mr. Rajneesh Gupta

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

20/05/2022

In view of judgment of the Hon'ble Supreme Court in case of

Shankarlal Nandani Vs. Sohanlal Jain [(2022) SCC Online

SC 442], the issue raised in the revision petition has rendered

infructuous, as the eviction suit invoking the provisions of Section

(2 of 2) [CR-57/2020]

106 of the Transfer of Property Act has been found to be

maintainable/triable by the civil court.

Accordingly, the revision petition is dismissed as not press.

Stay application and any other pending application(s), if any, also

stand(s) disposed of.

(SUDESH BANSAL),J

TN/31

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