Madan Lal Sharma vs Smt Narmada Devi And Ors ...
2023 Latest Caselaw 5304 Raj/2

                                   [2023:RJ-JP:25160]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                    S.B. Civil Second Appeal No. 431/2016

                                   Madan Lal Sharma S/o Late Shri Shankar Lal Sharma, age 83
                                   years, R/o Village-Khora Bisal, Tehsil Amer, Distt. Jaipur
                                                                                                ----Appellant/Plaintiff
                                                                         Versus
                                   1.         Smt. Narmada Devi W/o Late Shri Bachchu Lal, aged 78
                                              years, R/o Village Khora Bisal Via Jhotwara, Tehsil Amer,
                                              District Jaipur
                                   2.         Shri Sanwarmal Sharma S/o Shri Sukhdev Sharma, age
                                              71 years, R/o Village Khora Bisal Via Jhotwara, Tehsil
                                              Amer, District Jaipur
                                   3.         Shri Om Prakash Sharma S/o Shri Sukhdev Sharma, age
                                              67 years, R/o Village Khora Bisal Via Jhotwara, Tehsil
                                              Amer, District Jaipur
                                   4.         Shri Satya Narayan Sharma S/o Shri Sukhdev Sharma,
                                              aged 62 years, R/o Village Khora Bisal Via Jhotwara,
                                              Tehsil Amer, District Jaipur.
                                                                                     ----Respondents-Defendants

For Appellant(s) : None Present For Respondent(s) : None Present

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 26/09/2023

None for the parties even in second round.

As per the office report, vakalatnama of proposed legal

representatives of appellant has not been filed along with the

application under Order 22 Rule 3 CPC since 16.07.2021.

In view thereof, this application is incompetent.

Resultantly, this civil second appeal stands dismissed as

having abated on account of death of the appellant.

(MAHENDAR KUMAR GOYAL),J

Sudha/46

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