Amar Chand vs Amba Bai (2023:Rj-Jd:39714)
2023 Latest Caselaw 9914 Raj

[2023:RJ-JD:39714]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 605/2019

1. Amar Chand S/o Gokal, Aged About 42 Years, B/c Balai (Salwi), R/o Nikumbh, Tehsil Badi Sadri, District Chittorgarh.

2. Smt. Nani Bai W/o Gokal, Aged About 80 Years, B/c Balai (Salwi), R/o Nikumbh, Tehsil Badi Sadri, District Chittorgarh.

----Appellants Versus

1. Amba Bai D/o Sawa Balai, W/o Hemraj Salwi, R/o Binayaka, Tehsil Badi Sadri, District Chittorgarh.

2. Smt. Mangi Bai D/o Sawa Balai, W/o Narayan Balai, R/o Badwal, Tehsil Badi Sadri, District Chittorgarh.

3. Smt. Anchi D/o Sawa Balai, W/o Laxman Salwi, R/o Boheda, Tehsil Badi Sadri, District Chittorgarh.

4. Smt. Geeta Bai W/o Heeralal Salwi, R/o Boheda, Tehsil Badi Sadri, District Chittorgarh.

5. Gokal S/o Unkarlal Balai, R/o Boheda, Tehsil Badi Sadri, District Chittorgarh.

6. Chunni Bai W/o Lalu Balai, R/o Boheda, Tehsil Badi Sadri, District Chittorgarh.

7. Magni W/o Kishna Balai, R/o Boheda, Tehsil Badi Sadri, District Chittorgarh.

8. Branch Manager, Bank Of Baroda, Branch Boheda, Tehsil Badi Sadri, District Chittorgarh.

9. Sub-Registrar, Tehsil Office, Badi Sadri, District Chittorgarh.

10. Shyam Lal S/o Narayan Lal Salwi, R/o Badwal, Tehsil Badi Sadri, District Chittorgarh.

11. Smt. Kamla Bai W/o Shanker Lal Meghwal, R/o Boheda, Tehsil Badi Sadri, District Chittorgarh.

12. Smt. Mangi Bai W/o Kalu Lal Salwi, R/o Fachar,tehsil Badi Sadri, District Chittorgarh.

13. Kalu Lal S/o Udai Lal, R/o Fachar,tehsil Badi Sadri, District Chittorgarh.

----Respondents

[2023:RJ-JD:39714] (2 of 2) [CFA-605/2019]

For Appellant(s) : Mr. Sandeep Sarupuria For Respondent(s) : Mr. Dhanesh Kumar Saraswat

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Judgment

20/11/2023

Mr. Sandeep Saruparia, learned counsel appearing for the

appellants submits that despite sending letters and reminders, the

appellants have not contacted him. He therefore, pleads no

instructions on behalf of the appellants.

In view of the above, the present first appeal is dismissed for

want of prosecution.

(MADAN GOPAL VYAS),J 131-Dinesh/-

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