Chunni Ram vs Lrs Of Badho @ Badu
2023 Latest Caselaw 185 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil First Appeal No. 439/2019

Chunni Ram

----Appellant Versus LRs of Badho @ Badu

----Respondents

For Appellant(s) : Mr. Ram Kumar Bohra For Respondent(s) : Mr. Moti Singh

HON'BLE MS. JUSTICE REKHA BORANA

Order

05/01/2023

Learned counsel for the respondents submits that in

compliance of the judgment and decree, a demand draft of

Rs.2 Lakh was sent to the appellant vide registered AD.

Learned counsel for the appellant does not deny the said fact

and admitted that the said demand draft was received by the

appellant. However, he submits that the said demand draft has

been returned to the respondents by the appellant vide registered

AD. He therefore, prays for time to place on record the documents

to substantiate the said fact.

Time prayed for is granted.

List the matter after two weeks.

(REKHA BORANA),J 36-Sachin/-

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