Rajasthan High Court - Jodhpur
Nirmala Devi vs Om Prakash on 5 August, 2021
Author: Arun Bhansali
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil First Appeal No. 205/2020
Nirmala Devi W/o Dwarka Prasad, Aged About 61 Years, R/o
Makrana, District Nagaur (Raj.).
----Appellant
Versus
1. Om Prakash S/o Madan Lal, Aged About 66 Years, R/o
Near Char Bhuja Temple, Makrana, Distt. Nagaur (Raj.).
2. Munni Devi W/o Gopal Lal Joshi, Aged About 61 Years, D/
o Madan Lal, R/o I/f Girls School Makrana, Distt. Nagaur
(Raj.).
3. Bhagwati Devi W/o Kailash, Aged About 47 Years, R/o
Near Char Bhuja Temple, Makrana, Distt. Nagaur (Raj.).
4. Parikshit S/o Kailash, Aged About 25 Years, R/o Near Char
Bhuja Temple, Makrana, Distt. Nagaur (Raj.).
5. Vasudev S/o Kailash, Aged About 23 Years, R/o Near
Char Bhuja Temple, Makrana, Distt. Nagaur (Raj.).
6. Purushottam S/o Kailash, Aged About 20 Years, R/o Near
Char Bhuja Temple, Makrana, Distt. Nagaur (Raj.).
7. Manju Devi @ Manjula W/o Deen Dayal, Aged About 20
Years, D/o Madan Lal, R/o I/f Police Line, Loha Khan
Road, Ajmer (Raj.).
8. Dwarka Prasad S/o Shanker Lal, Aged About 66 Years, R/
o Jai Shiv Chawk, Makrana, Distt. Nagaur (Raj.).
9. Sushila W/o Lt. Shiv Ratan, Aged About 61 Years, D/o
Shanker Lal, R/o Behind Petrol Pump Madan Ganj, Kishan
Garh, Distt. Ajmer (Raj.).
10. Purnima Devi W/o Bankat Lal Dayama, Aged About 61
Years, D/o Shanker Lal, R/o Behind Petrol Pump Madan
Ganj, Kishan Garh, Distt. Ajmer (Raj.).
11. Kamla Devi W/o Madan Lal Vyas, Aged About 56 Years, D/
o Shanker Lal, R/o Bade Mandir Ke Piche Bhilwara (Raj.).
12. Pushpa Devi W/o Narendra Dev Joshi, Aged About 51
Years, D/o Shanker Lal , R/o C-178, Shashtri Nagar,
Bhilwara (Raj.).
13. Baby @ Jai Shree W/o Rajendra Prasad Vyas, Aged About
44 Years, D/o Shanker Lal, R/o Junavas, Near Purani
Kachery, Bhilwara (Raj.).
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(2 of 2) [CFA-205/2020]
----Respondents
For Appellant(s) : Mr. N.K. Dadhich.
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN BHANSALI
Order 05/08/2021 Heard learned counsel for the appellant. Admit. Issue notice. Issue notice of the stay application also. In the meanwhile and until further orders, status quo as it exists today qua the suit property, shall be maintained by the parties.
(ARUN BHANSALI),J 7-pradeep/-
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