Hadman Singh @ Hanuman Singh vs Bheru Singh
2023 Latest Caselaw 1121 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Revision Petition No. 217/2022

Hadman Singh @ Hanuman Singh

----Petitioner Versus Bheru Singh

----Respondent

For Petitioner(s) : Mr. Rajendra Singh Rathore

HON'BLE MS. JUSTICE REKHA BORANA

Order

27/01/2023

Learned counsel for the petitioner submitted that the suit in

question was specifically barred by law of limitation. Admittedly,

the fact of the release deed having been executed in the year

2010 was clearly within the knowledge of plaintiff since 2011 itself

and the revenue proceedings qua the same had also been

undertaken by him.

Learned counsel relied upon the judgment passed by the

Hon'ble Apex Court in the case of N.V. Srinivasa Murthys vs.

Mariyamma (Dead) by Proposed LRs. reported in 2015

AIR(SC) 2897.

In view of the submissions made, Issue notice. Issue notice

of stay application also.

Notices be filed in two sets. On the same being filed, one set

be given 'dasti' to learned counsel for the petitioner for service

through registered post acknowledgment due.

Notices be made returnable within four weeks.

(2 of 2) [CR-217/2022]

Meanwhile, further proceedings in Civil Original No.62/2022

pending before the Court of Civil Judge Deedwana, District Nagaur

shall remain stayed.

(REKHA BORANA),J 16-T.Singh/-

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