Prahlad Singh vs Chirinji Lal And Ors
2022 Latest Caselaw 7460 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

              S.B. Civil Second Appeal No. 56/2018

Prahlad Singh S/o Shri Karan Singh, R/o Village Chobara, Tehsil
Behror, District Alwar Raj
                                                           ----Appellant/Plaintiff
                                     Versus
1.       Chiranji Lal S/o Heera Lal,
2.       Mahaveer S/o Heera Lal,
3.       Udmai S/o Heera Lal,
4.       Amar Singh S/o Balaram,
5.       Madan Lal S/o Balaram, R/o Village Chobra, Tehsil Behror,
         District Alwar Rajasthan.
                                                ----Respondents/Defendants

6. Karan Singh S/o Ranjeet Singh, R/o Village Chobara, Tehsil Behror, District Alwar Raj

----Proforma Respondent

For Appellant(s) : None Present For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Judgment

24/11/2022

1. Appellant-plaintiff has filed this second appeal under Section

100 of the Code of Civil Procedure, assailing the judgment and

decree dated 25.10.2017 passed in Civil Regular Appeal

No.21/2015 by the Court of Additional District Judge No.2, Behror,

Alwar, affirming the judgment and decree dated 12.03.2010

passed in Civil Suit No.29/2008 by the Court of Civil Judge (Senior

Division) No.1, Behror, Alwar, whereby and whereunder his civil

suit for declaration and permanent injunction has been dismissed

on merits.

(2 of 2) [CSA-56/2018]

2. From perusal of record, it appears that plaintiff instituted

present civil suit on 27.05.1999, claiming the disputed plot as

ancestral, but neither any documentary evidence nor sufficient

oral evidence was produced on record, therefore, trial court has

dismissed the suit vide judgment and decree dated 12.03.2010.

The judgment and decree dated 12.03.2010 has been affirmed on

merits by the first appellate court vide judgment and decree dated

25.10.2017.

3. Perusal of previous order-sheets goes to show that no one

has pursued this second appeal after filing the same on

25.01.2018. Previously, this second appeal was listed on

21.10.2021, but no one appeared at that time too.

4. Having considered the aforesaid facts of the present appeal,

the same is hereby dismissed.

5. Stay application and all other pending application(s), if any,

also stand(s) disposed of.

(SUDESH BANSAL),J

SACHIN/17

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