Hansram Son Of Kishori Lal vs Satish Kumar Son Of Kedaar Nath ...
2024 Latest Caselaw 2191 Raj/2

Rajasthan High Court

Hansram Son Of Kishori Lal vs Satish Kumar Son Of Kedaar Nath ... on 21 March, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:14285]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 13693/2022

1.       Hansram Son Of Kishori Lal, Aged About 35 Years,
         Resident Of Bdi Bakhar, Hindoun City, District Karauli
         (Raj.) Deceased
1/1.     Smt. Keshpati Wife Of Late Hansram, Aged About 46
         Years, Resident Of Bdi Bakhar, Hindoun City, District
         Karauli (Raj.)
1/2.     Raju Singh Son Of Late Hansram, Aged About 24 Years
1/3.     Ramveer Singh @ Kalla Son Of Hansram, Aged About 22
         Years
1/4.     Ajab Singh Son Of Hansram, Aged About 20 Years,
         All are Resident Of Badi Bakhar, Hindoun City, District
         Karauli (Rajasthan)
                                                    ----Defendants-Petitioners
                                     Versus
1.       Satish Kumar Son Of Kedaar Nath, aged about 54 years,
         Resident Of Choubey Pada, Hindoun City, Presently
         Residents At Jaipur
2.       Kailash Chand Son Of Kedaar Nath, Aged About 65 Years,
         Resident Of Choubey Pada, Hindoun City, Presently
         Residents At Ramgarh Cant. (Jharkhand).
                                                          Plaintiffs-Respondents

3. Bharm Singh Son Of Inder Singh, Resident Of Teshgaav, Tehsil Nadoti, District Karauli (Rajasthan) Deceased 3/1. Sumer Son Of Late Bharm Singh, Aged About 24 Years, Resident Of Teshgaav, Tehsil Nadoti, District Karauli (Rajasthan) 3/2. Rahul Son Of Late Bharm Singh, Aged About 19 Years, Resident Of Teshgaav, Tehsil Nadoti, District Karauli (Rajasthan) 3/3. Sunita Daughter Of Late Bharm Singh Wife Of Dharm Singh, Aged About 31 Years, Resident Of Village Patoli, Tehsil Todabhim, District Karauli (Rajasthan) 3/4. Sunita Daughter Of Late Bharm Singh, Wife Of Dhara, Aged About 27 Years, Resident Of Village Patoli, Tehsil Todabhim, District Karauli (Rajasthan)

[2024:RJ-JP:14285] (2 of 2) [CW-13693/2022]

3/5. Babli Daughter Of Late Bharm Singh Wife Of Mukesh, Aged About 23 Years, Resident Of Village Patoli, Tehsil Todabhim, District Karauli (Rajasthan) Proforma Respondents

4. Sharad Son Of Kedaar Nath, Aged About 45 Years, Resident Of Choubey Pada, Hindoun City, Presently Residents At Gurgoun (Haryana)

----Defendant-Respondent

For Petitioner(s) : Mr. Dheeraj Singhal For Respondent(s) : Mr. Anil Agarwal for Mr. Vikram Singh Chauhan

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

21/03/2024

Learned counsel for the petitioners submits that this civil writ

petition is rendered infructuous.

The civil writ petition is dismissed accordingly. Pending

application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/60

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