Kasim Ahmed S/O Nisar Ahmed vs Babulal S/O Inder
2022 Latest Caselaw 6419 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                   S.B. Civil First Appeal No. 572/2022

                                    Kasim Ahmed S/o Nisar Ahmed
                                                                                                         ----Appellant
                                                                          Versus
                                    Babulal S/o Inder,
                                                                                                      ----Respondent

For Appellant(s) : Mr. Samarth Sharma For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

28/09/2022 Appellant-plaintiff has filed this first appeal, assailing

judgment and decree dated 13.9.2022 passed in suit No.32/2018

by Additional District Judge No.1, Kishangarhbas, District Alwar

whereby civil suit for specific performance filed by plaintiff has

been dismissed.

Heard.

Appeal is admitted.

Issue notice to respondents.

Record of the trial Court be summoned.

Having considered facts and circumstances, respondent is

restrained not to sale his 1/4th share in land of Khasra No.806 in

respect of which plaintiff has filed the suit for specific performance

on the basis of agreement dated 5.9.2016.

(SUDESH BANSAL),J

NITIN /18

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