Lrs Of Meera Devi vs Jasmati Devi
2022 Latest Caselaw 12001 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 412/2022

1. Lrs Of Meera Devi, W/o Hemaram (Since Deceased) Through Her Lrs.-

2. Genaram S/o Hemaram, Aged About 53 Years, R/o Punasar, Tehsil Osian, District Jodhpur.

3. Smt. Champa D/o Hemaram, Aged About 50 Years, W/o Huntaram R/o Birsalu Khurd, Tehsil Osian, District Jodhpur.

4. Kharta Ram S/o Hemaram, Aged About 45 Years, R/o Punasar, Tehsil Osian, District Jodhpur.

5. Bhagaram S/o Hemaram, Aged About 42 Years, R/o Punasar, Tehsil Osian, District Jodhpur.

6. Smt. Chuki Devi D/o Hemaram, Aged About 40 Years, W/ o Jayram, R/o Birsalu Khurd, Tehsil Osian, Distr5Ict Jodhpur.

7. Munnaram S/o Hemaram, Aged About 38 Years, R/o Punasar, Tehsil Osian, District Jodhpur.

8. Hemaram S/o Jeevaram, Aged About 78 Years, R/o Punasar, Tehsil Osian, District Jodhpur.

----Appellants Versus

1. Jasmati Devi W/o Bagtaram, R/o Village Kapuriya Tehsil Osian, District Jodhpur.

2. Bagtaram S/o Modaram, R/o Village Kapuriya Tehsil Osian, District Jodhpur.

                                                                ----Respondents


For Appellant(s)          :    Mr. Vasu Dev Gaur
For Respondent(s)         :

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

29/09/2022

Heard.

                                                                              (2 of 2)              [CFA-412/2022]



                                        Admit.

Issue notice. Issue notice of the stay application also,

returnable within a period of four weeks.

Call for record.

Till then, effect and operation of the impugned judgment and

decree dated 12.09.2022 passed by the learned Additional District

Judge, Jodhpur District in Civil Original Suit No.32/2015 (C.I.S.

No.239/2014) shall remained stayed and respondents shall not

alienate the suit property.

(MADAN GOPAL VYAS),J 115-Hanuman/-

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