RAJENDRA SINGH SON OF SH. MANFUL Vs. PHATA PHATA RAM SON OF BHERAM RAM
LAWS(RAJ)-2017-7-212
HIGH COURT OF RAJASTHAN
Decided on July 10,2017

Rajendra Singh Son Of Sh. Manful Appellant
VERSUS
Phata Phata Ram Son Of Bheram Ram Respondents

JUDGEMENT

ARUN BHANSALI,J. - (1.) This appeal is directed against the order dated 12.3.2010 passed by Addl. District Judge, Rajgarh (Churu), whereby the application filed by the respondents under Order 39, Rule 1 and 2 CPC has been accepted.
(2.) The appeal is pending consideration since the year 2010.
(3.) Report was summoned from the court of Addl. District Judge, Rajgarh (Churu) regarding the status of the suit.;


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