Smt. Kanta Devi Daughter Of Late ... vs Smt. Munna Devi Daughter Of ...
2022 Latest Caselaw 6851 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil First Appeal No. 430/2022

Smt. Kanta Devi Daughter Of Late Ratanlal Jain, Wife Of Late
Hanuman Prasad,
                                                                  ----Appellant
                                   Versus
Smt. Munna Devi Daughter Of Ratanlal Jain Madhopuriya, Wife
Of Jugal Kishore,
                                                                ----Respondent

For Appellant(s)         :     Mr. M.C. Jain
For Respondent(s)        :     None

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

20/10/2022

1. Appellant-defendant has filed this first appeal, assailing

judgment and decree dated 22.4.2022 passed by District Judge,

Tonk in civil suit No.71/2012 whereby civil suit for partition and

permanent injunction, filed by respondent-plaintiff, has been

partly decreed.

2. Heard.

3. Appeal is admitted.

4. Issue notice to respondent.

5. Heard on the stay application.

6. Having considered the fact that suit properties have been

ordered to be divided in equal 1/2-1/2 share between both sisters,

this Court is not inclined to stay proceedings of preparation of final

decree, however, the final decree shall remain subject to final

outcome of this first appeal.

(2 of 2) [CFA-430/2022]

7. In the meanwhile, both parties shall maintain status quo as

to alienation and possession in respect of their respective portion

in the suit property as it exits today.

8. Since this Court has permitted the trial Court to proceed with

the preparation of final decree, record need not be summoned.

(SUDESH BANSAL),J

NITIN /14

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