Rajasthan High Court - Jaipur
Shyamlal Sharma Son Of Dwarka Prasad vs Kamal Kumar Sharma Son Of Late Shri ... on 1 August, 2022
Author: Sudesh Bansal
Bench: Sudesh Bansal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil First Appeal No. 403/2022
Shyamlal Sharma Son Of Dwarka Prasad
----Appellant
Versus
Kamal Kumar Sharma Son Of Late Shri Dwarka Prasad & ors.
----Respondents
For Appellant(s) : Mr. Hari Krishana Sharma with Mr. Ashok Kumar Soni For Respondent(s) : Mr. Mukesh Pal Jadoun respondent No.2 HON'BLE MR. JUSTICE SUDESH BANSAL Order 01/08/2022 Appellant-plaintiff has preferred this first appeal feeling aggrieved by dismissal of his civil suit for partition and permanent injunction vide impugned judgment dated 26.04.2022.
Respondent No.2 has appeared as Caveator and submits that the suit property is in his actual and physical possession.
This fact has been disputed by the appellant. Heard.
Admit.
Issue notice to the remaining respondents except respondent No.2.
Call for record.
In the meanwhile, both parties shall maintain status quo as to alienation and possession of the suit property, as it exists today.
(SUDESH BANSAL),J TN/18 (Downloaded on 03/08/2022 at 09:54:34 PM) Powered by TCPDF (www.tcpdf.org)