Thakar Ram vs Ram Kumar (2025:Rj-Jd:37630)
2025 Latest Caselaw 9747 Raj

Rajasthan High Court - Jodhpur

Thakar Ram vs Ram Kumar (2025:Rj-Jd:37630) on 21 August, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:37630]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                     S.B. Civil First Appeal No. 400/2020

Thakar Ram S/o Shri Hari Ram, Aged About 47 Years, B/c
Kumhar, R/o Sangeeta, Tehsil Suratgarh, District Sriganganagar.
                                                                        ----Appellant
                                        Versus
1.       Ram Kumar S/o Shri Hari Ram, B/c Kumhar, R/o
         Sangeeta, Tehsil Suratgarh, District Sriganganagar.
2.       Govind Ram S/o Shri Thakar Ram, B/c Kumhar, R/o
         Sangeeta,        Tehsil      Suratgarh,          District    Sriganganagar
         (Minor) Through Natural Guardian Mother Manohari Devi
         W/o Shri Thakar Ra, B/c Kumhar, R/o Sheopura, Tehsil
         Suratgarh, District Sriganganagar.
3.       Nand Lal S/o Shri                Thakar Ram, B/c Kumhar, R/o
         Sangeeta,        Tehsil      Suratgarh,          District    Sriganganagar
         (Minor) Through Natural Guardian Mother Manohari Devi
         W/o Shri Thakar Ra, B/c Kumhar, R/o Sheopura, Tehsil
         Suratgarh, District Sriganganagar.
4.       Chhagna D/o Shri Hari Ram, W/o Shri Balwant , B/c
         Kumhar, R/o Dhingawali, Tehsil Abohar, District Ferozepur
         (Punjab)
5.       Vimla D/o Shri Hari Ram, W/o Shri Krishna Lal, B/c
         Kumhar,        R/o       Gandheli,         Tehsil       Ravatsar,   District
         Hanumangarh.
6.       Sharda D/o Shri Hari Ram, W/o Shri Bhera Ram, B/c
         Kumhar, R/o Chak 3 M.c., Tehisl Suratgarh, District
         Sriganganagar.
                                                                     ----Respondents


For Appellant(s)              :     Mr. S.L. Jain
For Respondent(s)             :     Mr. Amit Pareek



                HON'BLE MR. JUSTICE FARJAND ALI

Order

21/08/2025

[2025:RJ-JD:37630] (2 of 2) [CFA-400/2020]

1. The instant civil first appeal has been preferred against the

judgment and decree dated 20.07.2020 passed by the learned

Additional Sessions Judge, Suratgarh, District Sri Ganganagar.

During the pendency of the appeal, the appellant Thakar Ram has

expired. An application under Order 22 Rule 10A read with

Section 151 of the CPC has been filed annexing therewith the

death certificate of the appellant.

2. Learned counsel for the appellant submits that since the sole

appellant has expired and his sons are in fact respondent in the

appeal, therefore, the appeal may be disposed of as abated.

3. In the above background, the instant appeal is dismissed as

abated. The stay application and all other pending applications

are also disposed of.

(FARJAND ALI),J 99-Pramod/-

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