Smt. Anita Devi W/O Balu Ram vs Smt. Gyarsi Devi D/O Late Shri Nemi ...
2022 Latest Caselaw 6718 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                   S.B. Civil First Appeal No. 638/2022

                                    Smt. Anita Devi W/o Balu Ram & Anr.
                                                                                                      ----Appellants
                                                                       Versus
                                    Smt. Gyarsi Devi D/o Late Shri Nemi Chand W/o Duli Chand &
                                    Ors.
                                                                                                    ----Respondents

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

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

17/10/2022 Appellants-defendants have filed this first appeal, assailing

judgment and decree dated 07.09.2022 passed by Additional

District Judge, Shrimadhopur in civil suit No.22/2008 whereby civil

suit for partition, cancellation of sale deed and permanent

injunction, filed by respondents-plaintiffs, has been decreed.

Heard.

Admit.

Issue notice to respondents.

Record of the trial Court be summoned.

In the meanwhile, parties shall maintain status quo as to

alienation and possession of the suit property as it exists today.

(SUDESH BANSAL),J

NITIN /23

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