Om Prakash Patel Son Of Late Shri ... vs Surya Prakash Son Of Late Shri ...
2022 Latest Caselaw 6349 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil First Appeal No. 457/2022
                                   Om Prakash Patel Son Of Late Shri Shankar Lal Patel
                                                                                                       ----Appellant
                                                                        Versus
                                   Surya Prakash Son Of Late Shri Harlal
                                                                                                     ----Respondent

For Appellant(s) : Mr. Jitendra Mituka For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL Order 23/09/2022

Appellant-plaintiff has filed the first appeal, feeling aggrieved

by dismissal of his suit for declaration and permanent injunction

vide judgment and decree dated 19.07.2022.

Counsel for appellant submits that appellant is in possession

of lands in question and his electricity connection was also

installed on lands in question. The impugned sale deed in favour

of respondent does not disclose the correct measurement of the

lands in question, however, the trial court has disbelieved on the

possession of plaintiff and dismissed the suit and the impugned

judgment & decree is erroneous on facts and law.

Heard.

Admit.

Issue notice to respondents.

Record of the trial court be summoned.

In the meanwhile, both parties shall maintain status quo in

relation to the lands in question as to alienation and possession,

as it exists today.

(SUDESH BANSAL),J

SACHIN/16

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