NANDLAL AND ANR. Vs. MISHRI LAL AND ORS.
LAWS(RAJ)-2011-8-166
HIGH COURT OF RAJASTHAN
Decided on August 23,2011

Nandlal And Anr. Appellant
VERSUS
Mishri Lal And Ors. Respondents

JUDGEMENT

Kailash Chandra Joshi, J. - (1.) This appeal has been preferred by appellants Nand Lal and Smt.Radha Bai, against three respondents Mishri Lal, Shaktishal and Chhatrasheel, being aggrieved by the judgment dated 17.04.1992 passed by the District Judge, Bhilwara in civil suit No.22/1980, by which the learned trial court decreed the suit of the plaintiff respondent No.1.
(2.) During the course of the appeal, Nand Lal died and the application on behalf of the legal representatives of Nand Lal has been rejected by the coordinate Bench of this Court vide order dated 16.12.2009 and, therefore, now the only appellant who remains is Radha Bai w/o Nand Lal r/o Dhanmandi, Bhilwara.
(3.) During the pendency of the appeal , respondent No,1 died and his LRS 1/1 Sunil , 1/2 Anil, 1/3 Sanjay and 1/4 Premi Bai were brought on record.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.