Kaila Devi Alias Billa W/O Bhola ... vs Deviki Nandan S/O Shri Bhoop Singh
2022 Latest Caselaw 6558 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                   S.B. Civil First Appeal No. 572/2019

                                    Kaila Devi Alias Billa W/o Bhola Ram
                                                                                                       ----Appellant
                                                                        Versus
                                    Deviki Nandan S/o Shri Bhoop Singh
                                                                                                     ----Respondent

For Appellant(s) : Mr. Naresh Kumar Singhal For Respondent(s) : Mr. J.K. Moolchandani

HON'BLE MR. JUSTICE SUDESH BANSAL Order 11/10/2022 Appellant-defendant has filed this first appeal, assailing judgment

and decree dated 2.5.2019 passed by Additional District Judge No.2,

Bharatpur whereby and whereunder his registered sale deed dated

27.7.2009 has been declared as null and void.

Heard counsel for both parties.

Admit.

Record of trial Court be summoned.

It is not in dispute that appellant-defendant is in possession of the

suit property on the basis of registered sale deed dated 27.7.2009 and

this Court vide order dated 22.7.2019 has already directed both parties

to maintain status quo.

In view of above, during course of this appeal, both parties shall

maintain status quo in respect of suit property as to alienation and

possession.

Stay application stands disposed of accordingly.

In view of above, counsel for appellant has withdrawn the

application seeking extension of stay.

(SUDESH BANSAL),J

NITIN /45

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