Suwati Devi vs Shiv Kumar (2026:Rj-Jd:13494)
2026 Latest Caselaw 4351 Raj

Rajasthan High Court - Jodhpur

Suwati Devi vs Shiv Kumar (2026:Rj-Jd:13494) on 23 March, 2026

Author: Rekha Borana

Bench: Rekha Borana

[2026:RJ-JD:13494]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                     S.B. Civil First Appeal No. 22/2024

1.       Suwati Devi W/o Late Shri Dulichand Daga, Aged About
         90 Years, R/o Ward No. 12, Jain Chowk, Nokha, Bikaner
         (Rajasthan).
2.       Kailash S/o Late Shri Dulichand Daga, Aged About 60
         Years, R/o Ward No. 12, Jain Chowk, Nokha, Bikaner
         (Rajasthan).
                                                                      ----Appellants
                                       Versus
1.       Shiv Kumar S/o Chhagan Lal Daga R/o Katla Chowk,
         Nokha, Dist. Bikaner (Raj.).
2.       Bajrang Lal S/o Chhagan Lal Daga, R/o Katla Chowk,
         Nokha, Dist. Bikaner (Raj.).
3.       Pawan Kumar S/o Chhagan Lal Daga, R/o Katla Chowk,
         Nokha, Dist. Bikaner (Raj.).
4.       Kamal Kishore S/o Chhagan Lal Daga, R/o Katla Chowk,
         Nokha, Dist. Bikaner (Raj.).
5.       Brij Mohan S/o Chhagan Lal Daga, R/o Katla Chowk,
         Nokha, Dist. Bikaner (Raj.).
6.       Lalit Kumar S/o Shri Dulichand Daga, R/o Ward No. 12,
         Jain Chowk, Nokha, Bikaner (Rajasthan).
                                                                    ----Respondents


For Appellant(s)             :     Mr. D.D. Chitlangi
For Respondent(s)            :     Mr. Dron Kaushik



              HON'BLE MS. JUSTICE REKHA BORANA

Order

23/03/2026

1. Counsel for the appellants submits that as application under

Order IX Rule 13, CPC as filed by the defendant stood allowed by

the Trial Court, nothing survives in the present appeal. He hence,

on instructions, seeks permission to withdraw the present appeal.

(Uploaded on 23/03/2026 at 06:50:10 PM)

[2026:RJ-JD:13494] (2 of 2) [CFA-22/2024]

2. He however submits that the Court Fee as filed with the

present appeal be refunded.

3. The request is genuine.

4. The present appeal is hence, dismissed as withdrawn.

5. The Court Fee as deposited by the appellants while filing the

present appeal is directed to be refunded back to them. Certificate

in this regard be issued by the Registry to counsel for the

appellants.

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

disposed of.

7. The record be sent back to the learned Trial Court forthwith.

(REKHA BORANA),J 100-Arvind/-

(Uploaded on 23/03/2026 at 06:50:10 PM)

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