Gurdeo Kaur vs Satya Devi
2023 Latest Caselaw 1913 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 127/2022

Gurdeo Kaur W/o Shri Mahendra Singh, Aged About 80 Years, R/o 12-BLM (Dabzal), Tehsil Srivijaynagar, District Sriganganagar, Rajasthan.

----Appellant Versus Satya Devi W/o Shri Babu Lal D/o Shri Sher Singh, Aged About 85 Years, R/o 13-BLD, Tehsil Srivijaynagar, District Sriganganagar, Rajasthan, at Present Residing at Didia, Tehsil Dehra, Gopipur, District Kangra, Himachal Pradesh

----Respondent Connected With S.B. Civil First Appeal No. 164/2022 Satya Devi W/o Shri Babu Lal D/o Sher Singh, Aged About 75 Years, R/o 13 BLD, Tehsil Sri Vijaynagar District Sri Ganganagar, At Present R/o Didiya, Tehsil Dehra Gopipur District Kangra (Himachal Pradesh).

----Appellant Versus Gurdev Kaur W/o Mahendra Singh, Aged About 67 Years, R/o 12 BLM (Dabjal), Tehsil Sri Vijaynagar District Sri Ganganagar.

----Respondent

For Appellant(s) : Mr. Jaildar Singh and Mr. Jasveer Singh son of the appellant present in-person For Respondent(s) : None present

HON'BLE MS. JUSTICE REKHA BORANA

Order

21/02/2023

Mr. Jaildar Singh as well as Mr. Jasveer Singh along with their

mother appellant Ms. Gurdeo Kaur are present in person. Mr.

Jaildar Singh had appeared in person yesterday also but as no

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counsels had appeared for either of the parties, the matters were

adjourned for today.

Today also, the counsels have not appeared.

A perusal of the record shows that against the impugned

judgment and decree, an appeal has been preferred by the

defendant Satya Devi also. Along with the said appeal, the stay

petition has also been preferred and in the said petition, it has

been prayed that the status quo regarding the suit property be

maintained.

The parties present in person submit that the defendant

Satya Devi has, during the pendency of the present appeal,

further entered into some agreement to sell between some other

party and even the sale deed has been got registered. They

submit that now the subsequent purchaser is threatening them to

evict from the premises.

In view of the submissions made, it is hereby directed that

the status quo regarding the possession as well as the ownership

of the suit property in question shall be maintained by both the

parties till the next date.

Let the matters be listed on 27.02.2023.

(REKHA BORANA),J 78-Sachin/-

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