Lachhi Devi W/O Shri Deva Ram vs Vijay Singh S/O Man Singh
2022 Latest Caselaw 6720 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                   S.B. Civil First Appeal No. 633/2022

                                    Lachhi Devi W/o Shri Deva Ram,
                                                                                                      ----Appellant
                                                                       Versus
                                    Vijay Singh S/o Man Singh
                                                                                                    ----Respondent

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

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

17/10/2022

Since other appellants-plaintiffs have already preferred first

appeal against judgment and decree dated 21.9.2022, natural

heirs of deceased appellant-plaintiff No.5 Gulla Ram are also

permitted to prefer the first appeal and they are allowed to be

substituted as appellants No.5/1 to 5/3.

Accordingly, the application stands disposed of.

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 in respect of suit property as it exists

today.

(SUDESH BANSAL),J

NITIN /28

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