Surja Andanr vs Surja And Ors
2022 Latest Caselaw 7507 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 8896/2015

Surja s/o kurda (since deceased) defendant-
1.Bhanwarlal s/o late shri surja, aged about 50 years,
2.Ramchandra s/o late shri surja, aged about 45 years,
Both are r/o sanwaloda, dhaylan, presently residing at purohit ji
ki gali, ward No.40, sikar, tehsil & district sikar (Raj.)
                          ----Petitioner-LR's of Defendant-Objectors
                                   Versus
Surja Adopted son of shri krishna (since deceased) plaintiff-
1.Sukhdev prasad s/o late shri surja,
2.Shivnarayan s/o late shri surja,
3.Banwari lal s/o late shri surja,
4.Jagdish prasad s/o late shri surja,
5.Babu lal s/o late shri surja,
6.Phool chand s/o late shri surja,
7.Patasi s/o late shri surja,
8.Mani devi d/o late shri surja,
9.Ganga devi d/o late shri surja,
10.Jamuna devi d/o late shri surja
11.Shyana devi d/o late shri surja,
12.Maya d/o late shri surja
All resident of Purohit ji ki dhani, radha kishan pura, sikar, tehsil
& District sikar (Raj.)
                                        ---Non-petitioner-LR's of plaintiff
13.Anandi lal s/o late shri surja,
14.Bhagwanaram s/o late shri surja,
15.Santara d/o late shri surja,
16.Mooli devi d/o late shri surja
All are r/o sanwaloda, dhaylan, presently residing at purohit ji ki
gali, ward no.40, sikar, tehsil & District Sikar (Raj.)
                  ----Performa-non-petitioners-LR's of Defendants
                             Connected With
              S.B. Civil Writ Petition No. 16960/2015
1.Bhanwarlal s/o late shri surja, aged about 50 years,
2.Ramchandra s/o late shri surja, aged about 45 years,
Both are r/o sanwaloda, dhaylan, presently residing at purohit ji
ki gali, ward No.40, sikar, tehsil & district sikar (Raj.)
    ----Petitioner-Judgment debtor No.1 & 3-defendant-objectors


                    (Downloaded on 01/12/2022 at 12:25:53 AM)
                                                                             (2 of 2)               [CW-8896/2015]


                                                                      Versus
                                   Surja so called Adopted son of late shri kishna (plaintiff)
                                   through-
                                   1.Sukhdev prasad s/o late shri surja,
                                   2.Shivnarayan s/o late shri surja,
                                   3.Banwari lal s/o late shri surja,
                                   4.Jagdish prasad s/o late shri surja,
                                   5.Babu lal s/o late shri surja,
                                   6.Phool chand s/o late shri surja,
                                   7.Patasi s/o late shri surja,
                                   8.Mani devi d/o late shri surja,
                                   9.Ganga devi d/o late shri surja,
                                   10.Jamuna devi d/o late shri surja
                                   11.Shyana devi d/o late shri surja,
                                   12.Maya d/o late shri surja
                                   All resident of Purohit ji ki dhani, radha kishan pura, sikar, tehsil
                                   & District sikar (Raj.)
                                                             ---Non-petitioner-Decree holders- plaintiffs
                                   13.Anandi lal s/o late shri surja,
                                   14.Bhagwanaram s/o late shri surja,
                                   15.Mooli devi d/o late shri surja
                                   All are r/o sanwaloda, dhaylan, presently residing at purohit ji ki
                                   gali, ward no.40, sikar, tehsil & District Sikar (Raj.)
                                                   ----non-petitioners-judgment debtors No.2, 4 to 6


                                   For Petitioner(s)         :    Mr. Amit Singh Shekhawat
                                   For Respondent(s)         :    Mr. Ripu Daman Singh Naruka

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA

Order

28/11/2022

Learned counsel for the petitioners submits that the civil writ

petitions have been infructuous.

Ordered accordingly.

(NARENDRA SINGH DHADDHA),J

Seema/74-75

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