Amritlal vs Hardevram
2022 Latest Caselaw 13201 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 403/2022

Amritlal S/o Shri Heeralal, Aged About 68 Years, R/o Natiyas, Tehsil Prabatsar, District Nagaur (Raj.)

----Appellant Versus

1. Hardevram S/o Shri Harkaranram, Aged About 60 Years, By Caste Natiyas, Tehsil Prabatsar, District Nagaur (Raj.)

2. Sukhdevram S/o Shri Harkaranram, Aged About 55 Years, By Caste Natiyas, Tehsil Prabatsar, District Nagaur (Raj.)

3. Punaram S/o Shri Harkaranram, By Caste Natiyas, Tehsil Prabatsar, District Nagaur (Raj.)

4. Budharam S/o Shri Harkarnram, Aged About 43 Years, By Caste Natiyas, Tehsil Prabatsar, District Nagaur (Raj.)

5. Harinarayan S/o Shri Heeralal, By Caste Natiyas, Tehsil Prabatsar, District Nagaur (Raj.)

6. Noratan S/o Shri Heeralal, By Caste Natiyas, Tehsil Prabatsar, District Nagaur (Raj.)

7. Kamlesh D/o Shri Heeralal, R/o Sundar Bilas, Ajmer.

Presently R/o 4/30, Meyo Link Road Ajmer.

8. Bhinyaram S/o Shri Paburam, By Caste Natiyas, Tehsil Prabatsar, District Nagaur (Raj.)

9. Ranglal S/o Shri Paburam, By Caste Natiyas, Tehsil Prabatsar, District Nagaur (Raj.)

10. Hariram S/o Shri Paburam, By Caste Natiyas, Tehsil Prabatsar, District Nagaur (Raj.)

11. Shivjiram S/o Shri Paburam, By Caste Natiyas, Tehsil Prabatsar, District Nagaur (Raj.)

12. State Of Rajasthan, Through The Tehsildar, Parbatsar (Land Holder)

13. Sub Registrar, Peelwa.

                                                                ----Respondents


For Appellant(s)         :     Mr. Surendra Thanvi
For Respondent(s)        :





                                                                               (2 of 2)              [CFA-403/2022]

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

09/11/2022

Heard.

Admit.

Issue notice to the respondents. Issue notice of stay

application also, returnable within a period of six weeks.

Till then, effect, operation and execution of the impugned

judgment and decree dated 21.07.2022 passed by the Court of

Additional District Judge No.1, Parbatsar, District-Nagaur in Civil

Suit No.23/2007 shall remain stayed qua the appellant.

Call for the record.

(MADAN GOPAL VYAS),J 13-neha/-

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