Abdul Rajjak Chopdar S/O ... vs Ruksaan Alias Lukmaan S/O Kareem ...
2022 Latest Caselaw 7535 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                S.B. Civil First Appeal No. 107/2021

Abdul Rajjak Chopdar S/o Noormohammad Chopdar
                                                          ----Appellant-Plaintiff
                                    Versus
Ruksaan Alias Lukmaan S/o Kareem Khan & Ors.
                                                                ----Respondents

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

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

29/11/2022 Counsel for appellant-plaintiff submits that the suit for

specific performance was filed in respect of 1/6 share of the

agricultural land for which respondent No.1 to 3 agreed to sell in

favour of plaintiff, however has executed registered sale deed in

favour of respondent No.4. he submits that for remaining land,

appellant-plaintiff is Khatedar as per revenue record of Jamabandi.

Learned counsel for appellant submits that respondent No.4

though did not get any possession under the sale deed, however

inclined to enter into the possession during the course of this first

appeal, after dismissal of the suit vide impugned judgment and

decree dated 19.02.2021.

Heard.

Admit.

Issue notice to respondents by both modes, ordinary process

as well as registered post.

(2 of 2) [CFA-107/2021]

In the meanwhile, both parties shall maintain status quo in

respect of 1/6 portion of the land in question, which is subject

matter in dispute in the present appeal.

In view of above, application for early listing stands disposed

of.

(SUDESH BANSAL),J

TN/42

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