Rajasthan High Court - Jodhpur
Lrs Of Pratapi vs Lrs Of Jhamku on 19 November, 2020
Author: Arun Bhansali
Bench: Arun Bhansali
(1 of 2) [CFA-478/2019]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil First Appeal No. 478/2019
1. Lrs Of Pratapi, W/o Champa, R/o Pipalwas, Tehsil Badesar.
2. Jamna Lal S/o Badri Lal, Aged About 36 Years, R/o Sand,
Tehsil Nimbaheda, District Chittorgarh, Rajasthan.
3. Madan Lal S/o Badri Lal, Aged About 34 Years, R/o Sand,
Tehsil Nimbaheda, District Chittorgarh, Rajasthan.
4. Shanti Bai W/o Bheru Lal, Aged About 35 Years, R/o
Pipalwas, Tehsil Badesar, District Chittorgarh , Rajasthan
----Appellants
Versus
1. Lrs Of Jhamku, D/o Hajari , W/o Magniram, R/o Pipalwas,
Tehsil Badesar. At Present Malukdas Ji Ki Khedi, Tehsil
Dungla.
2. Magni Ram S/o Bhera, R/o Malukdas Ji Ki Khedi, Tehsil
Dungla, District Chittorgarh, Rajasthan
3. Hari Ram S/o Bhera, R/o Malukdas Ji Ki Khedi, Tehsil
Dungla, District Chittorgarh, Rajasthan
4. Shankar S/o Magniram, R/o Malukdas Ji Ki Khedi, Tehsil
Dungla, District Chittorgarh, Rajasthan
5. Pushpa D/o Magniram, W/o Madhu, R/o Sati Ka Kheda,
Tehsil Badi Sadri, Chittorgarh, Rajasthan
6. Shambhu S/o Hajari, R/o Pipalwas, Tehsil Badesar, District
Chittorgarh (Rajasthan)
7. Shankar S/o Hajari, R/o Pipalwas, Tehsil Badesar, District
Chittorgarh (Rajasthan)
8. Madhu Mutbanna Heera, R/o Malukdas Ji Ki Khedi, Tehsil
Dungla, District Chittorgarh, Rajasthan
9. State Of Rajasthan, Through Tehsildar Bhadesar, Tehsil
Bhadesar, District Chittorgarh, Rajasthan.
----Respondents
For Appellant(s) : Mr. Himanshu Shrimali.
For Respondent(s) : Mr. Abhinav Jain (through VC).
HON'BLE MR. JUSTICE ARUN BHANSALI
Order 19/11/2020 Heard learned counsel for the appellants and learned counsel appearing on caveat on behalf of respondent No. 1/1 to 1/4.
Admit. Issue notice to respondents No.2 to 5. (Downloaded on 19/11/2020 at 08:32:46 PM)
(2 of 2) [CFA-478/2019] Learned counsel for the parties submit that pursuant to the preliminary decree, the report of the Commissioner appointed has already been submitted.
In view of the above state of affair, during pendency of the present appeal the trial court shall not pass final decree, however, the permanent injunction issued by the trial court in favour of the respondents shall continue and parties are directed to maintain status quo pertaining to title and possession of the suit property.
The stay application stands disposed of.
(ARUN BHANSALI),J 8-pradeep/-
(Downloaded on 19/11/2020 at 08:32:46 PM) Powered by TCPDF (www.tcpdf.org)