Ehsan Khan S/O Late Shakur Khan vs Sayeed Khan S/O Late Shakur Khan
2022 Latest Caselaw 7463 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil First Appeal No. 743/2022

                                   Ehsan Khan S/o Late Shakur Khan,
                                                                                                       ----Appellant
                                                                       Versus
                                   Sayeed Khan S/o Late Shakur Khan, & ors.
                                                                                                    ----Respondents

For Appellant(s) : Mr. N K Maloo, Sr. Adv. assisted by Mr. Ajit Maloo For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

24/11/2022

Appellant-plaintiff has filed this first appeal, feeling aggrieved

by dismissal of his civil suit for partition and permanent injunction

vide judgment and decree dated 30.09.2022.

Learned counsel for appellant submits that plaintiff claims

half share in the suit property which is in possession of

defendants, but the trial court has committed illegality and

perversity in dismissing the plaintiff's suit.

Heard.

Admit.

Issue notice to respondents.

Record of trial court be summoned.

In the meanwhile, parties shall maintain status quo in

respect of alienation and possession of the suit property, as it

exists today.

(SUDESH BANSAL),J

SACHIN/11

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