Lrs Of Ladu Ram And Anr vs State And Ors
2023 Latest Caselaw 5349 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Second Appeal No. 234/2016

Lrs Of Ladu Ram And Anr.

----Appellants Versus State And Ors.

----Respondents

For Appellant(s) : Mr. Shubhendu Chouhan for Mr. K.R. Saharan

HON'BLE MS. JUSTICE REKHA BORANA

Order

25/05/2023

Learned counsel for the appellants submitted that despite

the fact that plaintiff Ladu Ram having expired during the

proceedings before the First Appellate Court and the appeal

having directed to have been abated against him, the appeal has

been decided by the First Appellate Court. Meaning thereby, the

judgment has been passed against a dead person.

Call for the record.

Meanwhile, status quo regarding the water course shall be

maintained.

(REKHA BORANA),J 32-Vij/-

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