Naurang Ram vs Chunni Lal (2025:Rj-Jd:28207)
2025 Latest Caselaw 1551 Raj

Rajasthan High Court - Jodhpur

Naurang Ram vs Chunni Lal (2025:Rj-Jd:28207) on 1 July, 2025

Author: Rekha Borana

Bench: Rekha Borana

                                   [2025:RJ-JD:28207]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                        S.B. Civil Misc. Appeal No. 106/2021

                                   1.       Naurang Ram S/o Bhiraj Ram, Aged About 73 Years,
                                            Khyaliwala, Tehsil And Dis. Sri Ganganagar
                                   2.       Mathura Devi W/o Gopi Ram, Aged About 68 Years,
                                            Banwali, Tehsil Sadulshaher, Dis. Sri Ganganagar
                                   3.       Shanti Devi W/o Govind Ram, Aged About 66 Years,
                                            Bhaijiwala, Tehsil And Dis. Sri Ganganagar
                                                                                                             ----Appellants
                                                                              Versus
                                   1.       Chunni Lal S/o Bhiraj Ram, Khyaliwala, Tehsil And Dis. Sri
                                            Ganganagar
                                   2.       Kulveer S/o Chunni Lal, Khyaliwala, Tehsil And Dis. Sri
                                            Ganganagar
                                   3.       Krishan Lal S/o Chunni Lal, Khyaliwala Tehsil And Dis. Sri
                                            Ganganagar
                                                                                                           ----Respondents


                                   For Appellant(s)                 :     Mr. Trilok Joshi
                                   For Respondent(s)                :     Mr. Gaurav Nagda


                                                    HON'BLE MS. JUSTICE REKHA BORANA

Order

01/07/2025

1. The judgment in the present appeal was reserved on

06.02.2024. However, subsequently the suit itself stood decided

vide judgment and decree dated 15.01.2025.

2. In view of the above, the present appeal is dismissed as

infructuous.

3. Stay petition and pending applications, if any, stand

disposed of.

(REKHA BORANA),J 188-praveen/-

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