Satveer vs Maina
2022 Latest Caselaw 11669 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 180/2022

Satveer S/o Shri Umaram Saharan, Aged About 47 Years, R/o Seua Tehsil Rajgarh Distt. Churu.

----Appellant Versus

1. Maina W/o Shri Shivbhagwan, Aged About 55 Years, R/o Gram Jhariya, Tehsil And Distt. Churu.

2. Godavari D/o Shri Girdhari Singh, Aged About 29 Years, W/o Shri Dara Singh, R/o Neema Tehsil Rajgarh Distt. Churu.

3. Heera D/o Shri Girdhari Singh, Aged About 28 Years, R/o Neema Tehsil Rajgarh Distt. Churu.

4. Kamla D/o Shri Girdhari Singh, Aged About 27 Years, W/o Shri Raju Singh, R/o Kumasiya Tehsil Ladnun Distt. Nagaur.

5. Raju Singh S/o Shri Girdhari Singh, Aged About 21 Years, R/o Gram Jhariya Tehsil And Distt. Churu.

6. Balu Singh S/o Shri Shivbhagwan, Aged About 27 Years, R/o Jhariya Tehsil And Distt. Churu.

7. Kishan Singh S/o Shri Shivbhagwan, Aged About 32 Years, R/o Jhariya Tehsil And Distt. Churu.

8. Bhani Singh S/o Shri Shivbhagwan, Aged About 25 Years, R/o Jhariya Tehsil And Distt. Churu.

9. Santosh D/o Shri Shivbhagwan, Aged About 30 Years, W/ o Shri Mohan Singh, R/o Gram Pithasar, Tehsil And Distt. Churu.

10. Vinod D/o Shivbhagwan, Aged About 23 Years, W/o Shri Jagdish Singh, R/o Gram Raipuria, Tehsil And Distt. Churu.

11. Sanjay S/o Aaduram, B/c Jat, R/o Khuddi Tehsil Rajgarh, Distt. Churu.

12. Rameshwar S/o Gumansingh, S/o Prabhusingh, B/c Daroga R/o Seua Tehsil Rajgarh Distt. Churu.

13. Deputy Registrar, Registrar And Stamps Department Churu.

----Respondents

For Appellant(s) : Mr. Devesh A Purohit.

For Respondent(s)        :     --





                                                                                  (2 of 2)                   [CFA-180/2022]

HON'BLE MR. JUSTICE KULDEEP MATHUR

Judgment / Order

19/09/2022

Heard.

Admit.

An application under order XLI Rule 27 read with Section 151

of the Code of Civil Procedure, 1908 has been preferred on behalf

of the appellant for taking additional document on record.

For the reasons mentioned in the application (I.A.

No.01/2022), the same is allowed. The additional documents be

taken on record.

Issue notice to the respondents of the first appeal as well as

of the application under XLI Rule 27 read with Section 151 of the

Code of Civil Procedure, 1908.

In the meanwhile and till next date of hearing, effect and

operation of the judgment / decree dated 10.11.2021 passed by

learned Judge, Family Court, Churu, District Churu in Civil Suit

No.57/2017 (Maina & Ors Vs. Satveer & Ors.), shall remain

stayed.

(KULDEEP MATHUR),J 1-Prashant/-

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