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Prahlad S/O Ganpat Lal Kumawat vs Girdhari Lal, S/O Ganpat Lal ...
2023 Latest Caselaw 211 Raj/2

Citation : 2023 Latest Caselaw 211 Raj/2
Judgement Date : 6 January, 2023

Rajasthan High Court
Prahlad S/O Ganpat Lal Kumawat vs Girdhari Lal, S/O Ganpat Lal ... on 6 January, 2023
Bench: Narendra Singh Dhaddha
                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                        S.B. Civil First Appeal No. 191/2022

                                    1.           Prahlad S/o Ganpat Lal Kumawat, Aged About 52 Years,
                                                 R/o Plot No. 51, Arya Nagar, Murlipura, Jaipur, Rajasthan.
                                    2.           Santoshi Devi, W/o Prahlad Sahay Kumawat, Aged About
                                                 47 Years, R/o Plot No. 51, Arya Nagar, Murlipura, Jaipur,
                                                 Rajasthan.
                                                                                                           ----Appellants
                                                                             Versus
                                    Girdhari Lal, S/o Ganpat Lal Kumawat, R/o Plot No. 51, Arya
                                    Nagar, Murlipura, Jaipur, Rajasthan.
                                                                                                          ----Respondent

For Appellant(s) : Mr. Kapil Bardhar For Respondent(s) :

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA

Order

06/01/2023

The appellants/defendants have filed this appeal against the

judgment and decree dt. 4.2.2017 which was passed ex-parte

against them.

Admittedly, the appellants have a right to exhaust remedy

under Order 9 Rule 13 CPC against ex-parte judgment and decree

dt. 4.2.2017.

In view of the above, the present civil first appeal stands

disposed of.

(NARENDRA SINGH DHADDHA),J

Brijesh 22.

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