Rajasthan High Court - Jaipur
Brijraj Kishore Sharma Son Of Late Shri ... vs Shiv Kishore Paliwal Son Of Late Shri ... on 22 March, 2022
Author: Sudesh Bansal
Bench: Sudesh Bansal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil First Appeal No. 141/2022
Brijraj Kishore Sharma Son Of Late Shri Nand Kishore
----Appellant
Versus
Shiv Kishore Paliwal Son Of Late Shri Nand Kishore & Ors.
----Respondents
For Appellant(s) : Mr. Maneesh Sharma For Respondent(s) : Mr. Kersi J. Mehta HON'BLE MR. JUSTICE SUDESH BANSAL Order 22/03/2022 This first appeal has been filed against judgment and decree dated 17.02.2022 passed by Additional District Judge No.9, Jaipur Metropolitan in Civil Suit No.80/2018 whereby appellant-plaintiff's suit for partition and permanent injunction as well as counter claim of defendants No.11, have been dismissed.
Learned counsel for appellants submits that the trial Court has held the wills (Exhibit A12 and A14) as valid without any evidence and without appreciation of relevant provisions of law.
Heard.
Admit.
Counsel has put in appearance on behalf of respondent No.1 as Caveator, therefore, notices be issued only to respondent Nos.2 to 11.
Record of the trial Court be summoned. In the meanwhile and till further orders, both parties are directed to maintain status quo as to alienation and possession of property in question as it exists today.
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