Ramswaroop S/O Gangadhar vs Chotya S/O Latur
2022 Latest Caselaw 7073 Raj/2

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                                 S.B. Civil First Appeal No. 690/2022
                                   Ramswaroop S/o Gangadhar & Anr.
                                                                                                     ----Appellants
                                                                       Versus
                                   Chotya S/o Latur & Ors.
                                                                                                   ----Respondents

For Appellant(s) : Mr. Rajveer Sharma For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL Order

07/11/2022 Appellants-plaintiffs have preferred this first appeal feeling aggrieved by dismissal of their civil suit for specific performance on the basis of agreement dated 26.07.1999 in respect of land of Khasra No.96 and 45 (well) at Village Umri vide impugned judgment dated 13.10.2022.

Counsel for appellants submits that appellants are in cultivation and possession and using the common well also which was permitted in the agreement but thereafter, respondents obtained decree for partition from the revenue court and started obstruction. Learned trial court vide order dated 23.02.2012 decided the application for temporary injunction and directed both the parties to maintain the status quo in respect of the suit property indicated in Para No.2 of the stay application and the stay order dated 23.02.2012 has been continued, till decision of the suit.

Heard.

Admit.

Issue notice to respondents.

Record be also summoned.

In the meanwhile, stay order dated 23.02.2012 passed by trial court shall remain continue.

(SUDESH BANSAL),J SAURABH/9

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