Smt. Sushila W/O Late Shri ... vs Smt. Meena Sharma D/O Late Shri ...
2022 Latest Caselaw 6966 Raj/2

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR
                                                      S.B. Civil First Appeal No.388/2022

                                   Smt. Sushila W/o Late Shri Ghanshyam & Ors.
                                                                                                        ----Appellants
                                                                          Versus
                                   Smt. Meena Sharma D/o Late Shri Ramnarayan, & Ors.
                                                                                                      ----Respondents

For Appellant(s) : Mr. Brijesh Parashar For Respondent(s) : Mr. R K Daga with Mr. Hitesh Jain

HON'BLE MR. JUSTICE SUDESH BANSAL Order 02/11/2022

This first appeal has been filed by appellants-defendants against

judgment and decree dated 28.04.2022 passed in Civil Suit No.13/2019

by the Court of Additional District Judge, Sawai Madhopur whereby and

whereunder respondents-plaintiffs' suit for partition and permanent

injunction has been decreed in their favour.

Heard on stay application.

Having heard counsel for both parties, this Court is not inclined to

stay the further proceedings for preparation of final decree. However, it

is observed that final decree shall remain subject to outcome of this

first appeal and parties shall maintain status quo in respect of their

respective possession of the suit property.

With aforesaid observations, stay application stands disposed of.

Since this Court has permitted the trial court to proceed for

preparation of final decree, record need not be summoned.

Issue fresh notice to respondent No.3.

(SUDESH BANSAL),J

SAURABH/45

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