Nisar Mohammad Son Of Mohammad vs Ajijuddin Son Of Fahimuddin
2022 Latest Caselaw 6704 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                   S.B. Civil First Appeal No. 636/2022

                                    Nisar Mohammad Son Of Mohammad, & Ors.
                                                                                                      ----Appellants
                                                                       Versus
                                    Ajijuddin Son Of Fahimuddin & Ors.
                                                                                                    ----Respondents

For Appellant(s) : Mr. Siddharth Bapna For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL Order

17/10/2022 Appellants No.1 to 4- Son, two daughters and mother have jointly instituted civil suit No.3/2011 for cancellation of sale deed, declaration and permanent injunction which has been dismissed vide judgment dated 13.9.2022 passed by Additional District Judge, Jhalawar.

An application (1/2022) has been filed seeking deletion of the name of appellant-plaintiff No.4 Shakuran Bai who has passed away and whose legal representatives are already on record as appellant No.1, 2 and 3.

For reasons mentioned in the application, the same is allowed. In front of name of appellant No.4 Shakuran Bai, (since deceased) is allowed to be inserted. Amended cause title of appeal as also of stay application is already placed on record.

Heard.

Admit.

Issue notice to respondents.

Record of the trial Court be summoned. In the meanwhile, both parties shall maintain status quo in relation to alienation and possession of suit property as it exists today.

(SUDESH BANSAL),J

NITIN /30

Powered by TCPDF (www.tcpdf.org)