Ramesh Chandra vs Pramila
2022 Latest Caselaw 12485 Raj

Citation : 2022 Latest Caselaw 12485 Raj
Judgement Date : 18 October, 2022

Rajasthan High Court - Jodhpur

Ramesh Chandra vs Pramila on 18 October, 2022

Bench: Madan Gopal Vyas

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 459/2022

Ramesh Chandra S/o Shri Kesri Mal, Aged About 60 Years, R/o Sadar Bazar Tehsil Pratapgarh Distt. Pratapgarh.

----Appellant Versus

1. Pramila W/o Sh. Nirmal Kumar Salgia, R/o Indore (Mp) At Present Bunglow No. 1, Bicholi Hashi Road Opp Grp Police Line Bicholi Indore. (Mp)

2. Kanehiya Lal, S/o Sh. Kesri Mal, R/o Sadar Bazar Teh.

Pratapgarh, Distt. Pratapgarh. (Deceased) 2/1 Smt. Nisha D/o Lt. Sh. Kanehiya Lal, R/o Sadar Bazar Teh. Pratapgarh Distt. Pratapgarh. 2/2 Smt. Jyoti D/o Lt. Sh. Kanehiya Lal, R/o Sadar Bazar Teh. Pratapgarh Distt. Pratapgarh. 2/3 Smt. Kirti D/o Lt. Sh. Kanehiya Lal, R/o Sadar Bazar Teh. Pratapgarh Distt. Pratapgarh. 2/4 Smt. Anju D/o Lt. Sh. Kanehiya Lal, R/o Sadar Bazar Teh. Pratapgarh Distt. Pratapgarh. 2/5 Ms Shilpa D/o Lt Sh. Kanehiya Lal, R/o Sadar Bazar, Pratapgarh.

2/6 Smt. Vimla W/o Lt. Sh. Kanehiya Lal, R/o Sadar Bazar Teh. Pratapgarh Distt. Pratapgarh.

3. Bahadur Lal, S/o Sh. Kesri Mal R/o Teh. Pratapgarh Distt.

Pratapgarh, Sadar Bazar Pratapgarh.(Raj.) 3/1 Kartik S/o Lt. Sh. Bahadur Lal, Aged About 48 Years, R/o Pratapgarh At Present B/03/01, Geetanjali Nagar Nr Sai Baba Temple Sai Baba Bnagar Boriwali (West) Mumbai (Maharashtra) . 3/2 Smt. Saijal D/o Lt. Sh. Bahadur Lal, Aged About 42 Years, R/o Pratapgarh At Present Mumbai. 3/3 Smt. Aruna W/o Lt. Sh. Bahadur, Aged About 48 Years, R/o Pratapgarh At Present B/03/01, Geetanjali Nagar Nr Sai Baba Temple Sai Baba Bnagar Boriwali (West) Mumbai (Maharashtra)

4. Smt. Kamla Bai W/o Lt. Sh. Kesri Mal, R/o Teh.

Pratapgarh Distt. Pratapgarh, Sadar Bazar Pratapgarh.

      (Raj.)


                                                                               (2 of 2)                  [CFA-459/2022]


                                                                                                    ----Respondents


                                   For Appellant(s)          :     Mr. Amit Mehta
                                   For Respondent(s)         :

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

18/10/2022

Heard.

Admit. Issue notice to the respondents. Notices are made

returnable within four weeks.

Till then, execution and operation of the judgment and

decree dated 04.08.2022 passed by learned District Judge,

Pratapgarh shall remain stayed.

Call for the record.

(MADAN GOPAL VYAS),J 121-Bharti/-