Bamba Ram vs Raju Ram And Anr. ...
2023 Latest Caselaw 8837 Raj

[2023:RJ-JD:36659]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 308/2018

1. Legal heirs of Late Bamba Ram through its representative as under:-

1/1. Pappa Ram S/o Late Shri Bamba Ram, by Caste Bheel, aged about 37 years, R/o-Village Sar, Luni, District Jodhpur. 1/2. Rama Ram S/o Late Shri Bamba Ram, by Caste Bheel, aged about 49 years, R/o-Village Sar, Luni, District Jodhpur. 1/3. Jmudevi W/o Late Shri Bamba Ram, by Caste Bheel, aged about 75 years, R/o-Village Sar, Luni, District Jodhpur. 1/4. Santosh D/o Late Shri Bamba Ram, by Caste Bheel, aged about 42 years, R/o- Jaton Ki Dhani, Village Rajwa, Luni, District Jodhpur.

1/5. Geeta Devi D/o Late Shri Bamba Ram, by Caste Bheel, aged about 48 years, R/o-Village Sar, Luni, District Jodhpur.

----Appellant Versus

1. Raju Ram S/o Moka Ram, B/c Bheel, R/o Main Post Kudi, Tehsil Pachpadra, District Barmer.

2. Tehsildar Sub Registration Officer, Luni, District Jodhpur.

----Respondents

For Appellant(s) : Mr. Girish Sankla For Respondent(s) : Mr. Ankus Rathore

HON'BLE MS. JUSTICE REKHA BORANA

Judgment

30/10/2023

1. The matter comes upon an application under Order 22 Rule

3, CPC filed for substitution of the legal representatives of

appellant Bamba Ram.

2. For the reasons stated in the application, the same is

allowed. The legal representatives of appellant Bamba Ram are

permitted to the taken on record.

[2023:RJ-JD:36659] (2 of 2) [CFA-308/2018]

3. The amended cause title as filed be also taken on record.

4. Vide the above application, a permission to withdraw the

present appeal has also been made.

Learned counsel appearing for respondent No.1 has not

objected to the said prayer.

5. In view of the same, the permission as prayed for is granted.

6. Accordingly, the present appeal is dismissed as withdrawn.

7. Stay petition and all pending applications, if any, also stand

dismissed.

(REKHA BORANA),J 414-KashishS/-

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