Goverdhan Singh vs Jai Ram Alias Ishwar Singh And Ors ...
2023 Latest Caselaw 6586 Raj/2

Rajasthan High Court

Goverdhan Singh vs Jai Ram Alias Ishwar Singh And Ors ... on 24 November, 2023

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2023:RJ-JP:36080]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                        S.B. Civil Miscellaneous Appeal No. 669/2018

                                   Goverdhan Singh S/o Malaram, R/o Togra Kala
                                   Tehsil Nawalgarh Distt. Jhunjhunu Raj.
                                                                                            ----Appellant
                                                                   Versus
                                   1.     Jairam @ Ishwar Singh S/o Malaram, R/o
                                          Togra Kala, Tehsil Nawalgarh Distt. Jhunjhunu.
                                   2.     Smt. Rampyari W/o Jairam @ Ishwar Singh,
                                          R/o     Togra         Kala,   Tehsil      Nawalgarh      Distt.
                                          Jhunjhunu.
                                   3.     Sukhendra Singh S/o Jairam @ Ishwar Singh,
                                          R/o     Togra         Kala,   Tehsil      Nawalgarh      Distt.
                                          Jhunjhunu, Minor Through Natural Guardian
                                          Jairam @ Ishwar Singh Aged 41 Years S/o
                                          Malaram, R/o Togra Kala, Tehsil Nawalgarh,
                                          Dist. Jhunjhunu Raj.
                                                                                      ----Respondents

For Appellant(s) : None For :

Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order

24/11/2023

No one was present on behalf of the appellant

even in second round.

In view of above, the civil misc. appeal is

dismissed in default.

(UMA SHANKER VYAS),J

DANISH USMANI /48

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