Shivraj Singh Son Shri Moti Singh vs Sanni Saini S/O Shri Rambharos ...
2023 Latest Caselaw 6363 Raj/2

[2023:RJ-JP:32190]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                S.B. Civil Revision Petition No. 263/2022

1.       Shivraj Singh Son Shri Moti Singh, Aged About 70 Years,
         R/o 10G-6,. Mahavir Nagar-III Parijat, Kota.
2.       Girraj Kanwar W/o Shivraj Singh, Aged About 65 Years,
         R/o 31, Near Gayatri Mandir, Taras Sewani, District
         Jhalawar, At Present R/o 10G-6,. Mahavir Nagar-III
         Parijat, Kota.
                                   ----Petitioners/Defendants No.1 and 2
                                      Versus
1.       Sanni Saini S/o Shri Rambharos Saini.,
2.       Suman Saini S/o Rambharos Saini,
3.       Pinki Saini D/o Rambharos Saini,
4.       Mamta Saini D/o Rambharos Saini,
5.       Pankaj Saini D/o Rambharos Saini,
         R/o    Near    Govt.      School,        Village      Nayakheda,   Tehsil
         Ladpura, District Kota.
                                                     -----Respondents/Plaintiffs

6. Rambharos S/o Shivnarayan, R/o Near Govt. School, Village Nayakheda, Tehsil Ladpura, District Kota.

----Proforma Respondents/Defendant No.3

For Petitioner(s) : Mr. Chain Singh Rathore For Respondent(s) : Mr. G.L. Sharma

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

01/11/2023

This civil revision petition, which is directed against the order

dated 19.10.2022 passed by the learned Additional District Judge

No.6, Kota in Civil Suit No.165/2022 (165/2022), is being

disposed of in following terms as agreed and requested by the

learned counsel for the respective parties:-

[2023:RJ-JP:32190] (2 of 2) [CR-263/2022]

1. The order dated 19.10.2022 is quashed and

set aside.

2. The plaint is directed to be returned back to

the plaintiffs for its presentation before the

competent Revenue Court.

(MAHENDAR KUMAR GOYAL),J

Manish/s-186

Powered by TCPDF (www.tcpdf.org)