Smt. Savita W/O Shri Surendra ... vs Raj Kumar Gandhi S/O Late Shri ...
2022 Latest Caselaw 6705 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR
                                                    S.B. Civil First Appeal No. 347/2022

                                    Smt. Adarsh W/o Shri Harmahendra Hura, D/o Late Shri Malawa Ram
                                    Gandhi & Anr.
                                                                                                       ----Appellants
                                                                         Versus
                                    Raj Kumar Gandhi S/o Late Shri Malawa Ram Gandhi & Anr.
                                                                                                     ----Respondents

For Appellant(s) : Mr. Prakash Kaushik For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL Order 17/10/2022 An application (1/2022) has been filed on behalf of appellants to

remove defects pointed out by office.

It has been contended that two sisters Smt. Adarsh and Smt.

Savita jointly instituted civil suit seeking partition and permanent

injunction which has been dismissed vide impugned judgment dated

20.10.2021. Since appellant-plaintiff Smt. Adarsh, because of her

advanced old age, is not interest to become a party appellant No.1 to

pursue the appeal, therefore, her name may be allowed to be

transposed as respondent No.3 and appellant-defendant No.2 Smt.

Savita may be allowed to pursue the first appeal against judgment and

decree dated 20.10.2021.

For reasons mentioned hereinabove, appellant-defendant No.2

Smt. Savita is entitled to prefer the first appeal alone against the

judgment and decree dated 20.10.2021, therefore, application is

allowed. Amended cause title, enclosed with application, is taken on

record.

Office may proceed.

(SUDESH BANSAL),J NITIN /27

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