Shanti Devi And Anr Thr Lrs vs Vinod And Ors
2022 Latest Caselaw 7503 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                S.B. Civil First Appeal No. 826/2017

Shanti Devi And Anr Thr Lrs
                                                                        ----Appellants
                                   Versus
Vinod And Ors
                                                                      ----Respondents

For Appellant(s) : Mr. Dinesh Sharma For Respondent(s) : Mr. Yogesh Pujari

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

28/11/2022 Appellant-plaintiffs have filed this first appeal feeling

aggrieved by dismissal of their civil suit vide impugned judgment

and decree dated 11.08.2017 passed by District Judge, Jhunjhunu

in civil suit No.31/2015 on the ground that no cause of action

accrued to plaintiffs to file civil suit challenging the judgment and

decree for compromise dated 25.03.2000 against which the first

appeal has filed by the brothers of appellant, has also been

dismissed vide judgment and decree dated 01.07.2014 and

further according to the prayer made in the plaint for declaration

of Khatedari rights, the civil court has no jurisdiction.

Heard.

Issue notice to respondents.

On behalf of respondents No.1 to 5, the counsel has

appeared. Appellant may take steps to ensure service of

remaining respondents.

(2 of 2) [CFA-826/2017]

Taking into consideration issue involved, the appellant is

directed to file notices by both modes, ordinary as well as

registered post for remaining respondents.

Respondents No.1 to 5 may file reply to the stay application.

The stay application shall be considered after service of

notices upon unserved respondents and after filing the reply by

the respondents No.1 to 5.

(SUDESH BANSAL),J

TN/9

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