Smt. Mohani W/O Shri Banshidhar vs Smt. Nathi S/O Shri Kajodmal
2022 Latest Caselaw 7053 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                   S.B. Civil First Appeal No. 320/2019

                                    Smt. Mohani W/o Shri Banshidhar
                                                                                                       ----Appellant
                                                                        Versus
                                    Smt. Nathi S/o Shri Kajodmal
                                                                                                     ----Respondent

For Appellant(s) : Mr. Sumit Sihag for Mr. Devendra Kumar Bhardwaj For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

04/11/2022

Appellant-plaintiff has preferred this first appeal, feeling

aggrieved by dismissal of suit for partition and permanent

injunction vide judgment dated 18.2.2019 by Additional District

Judge No.15, Jaipur Metropolitan in suit No.30/2012.

Heard.

Admit.

Let notice for hearing of first appeal as also of stay

application be issued to respondents.

Notice be given 'dasti' to counsel for appellant, if so desire.

(SUDESH BANSAL),J

NITIN /31

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