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Baraji Alias Kamali And Others vs Bhivaram And Others (2024:Rj-Jp:126)
2024 Latest Caselaw 5 Raj/2

Citation : 2024 Latest Caselaw 5 Raj/2
Judgement Date : 2 January, 2024

Rajasthan High Court

Baraji Alias Kamali And Others vs Bhivaram And Others (2024:Rj-Jp:126) on 2 January, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:126]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

      S.B. Civil Miscellaneous Appeal No. 2950/2016

 1.     Baraji @ Kamali D/o Narayan W/o Lilaram,
        R/o      Village     Surani,       Tehsil         Shrimadhopur,
        District     Sikar,     At    Present        Dholara,       Tehsil
        Berath, District Jaipur.
 2.     Sugaram S/o Malaram, R/o Dampura, Tehsil
        Neem Ka Thana, District Sikar.
 3.     Mohani       D/o      Narayan,        W/o         Kaluram,    R/o
        Village Surani, Tehsil Shrimadhopur, District
        Sikar.
                                                          ----Appellants
                                 Versus
 1.     Bhivaram S/o Nanuram, R/o Surani, Tehsil
        Shrimadhopur, District Sikar.
 2.     Hazari      S/o     Hanuman,          R/o         Surani,   Tehsil
        Shrimadhopur, District Sikar.
 3.     Hanuman S/o Taruram, R/o Surani, Tehsil
        Shrimadhopur, District Sikar.
 4.     Nanuram S/o Taruram, R/o Surani, Tehsil
        Shrimadhopur, District Sikar.
 5.     Ramchandra S/o Narayan, R/o Surani, Tehsil
        Shrimadhopur, District Sikar.
 6.     Jagdish S/o Ghisaram, R/o Tatera, Tehsil
        Neem Ka Thana, District Sikar.
 7.     Prabhati D/o Narayan W/o Bhagirath, R/o
        Bilali Ki Dhani Gyanpura, Tehsil Shrimadhopur,
        District Sikar.
                                                    ----Respondents

For Appellant(s) : None For : Mr. M.C. Gupta, Adv. Respondent(s)

[2024:RJ-JP:126] (2 of 2) [CMA-2950/2016]

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

02/01/2024

No one was present on behalf of appellants

even in second round.

In view of above, the civil misc. appeal is

dismissed in default.

(UMA SHANKER VYAS),J

DANISH USMANI /04

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