ARUN BHANSALI, J. - (1.) This appeal has been filed by the appellant aggrieved against the judgment and decree dated 23/2/2018 passed by the Addl. District Judge, Pali, whereby, the suit for cancellation of release deed, possession and damages filed by the plaintiff appellant has been dismissed and the counter claim filed by the defendant respondents for possession has been decreed.
(2.) The appeal was admitted on 10/4/2018.
(3.) The respondent No. 2 has filed reply to the stay petition, wherein, an objection has been raised that the appeal as filed is not maintainable, as a single appeal against the dismissal of the suit and decree of the counter claim is not maintainable and, therefore, the appellant cannot claim any stay against the decree passed in counter claim.;