JAI RAJ SINGH Vs. SHANTI KISHAN SINGH
LAWS(RAJ)-2004-2-29
HIGH COURT OF RAJASTHAN (FROM: JAIPUR)
Decided on
February 13,2004
JAL RAJ SINGH
Appellant
VERSUS
SHANTI KLSHAN SINGH
Respondents
Referred Judgements :-
SYED WALLIUDDIN V. MST. RAFIQA BIBI [REFERRED TO]TEJRAJ V. MOHANLAL [REFERRED TO]
PARMANAND SETIA V. SOMLAL [REFERRED TO]
SIROMANI V. HEMKUMAR [REFERRED TO]
NARESH CHARAN DAS GUPTA VS. PARESH CHARAN DAN CUPTA [REFERRED TO]
GIRJA DATT SINGH VS. GANGOTRI DATT SINGH [REFERRED TO]
TEK BAHADUR BHUJIL VS. DEBT SINGH BHUJIL [REFERRED TO]
KALE VS. DEPUTY DIRECTOR OF CONSOLIDATION [REFERRED TO]
INDU BALA BOSE VS. MANINDRA CHANDRA BOSE [REFERRED TO]
DARSHAN SINGH VS. SAMSHER SINGH [REFERRED TO]
BHAGWAN KAUR VS. KARTAR KAUR [REFERRED TO]
N KAMALAN DEAD VS. AYYASAMY [REFERRED TO]
MADHUKAR D SHENDE VS. TARABAI ABA SHEDAGE [REFERRED TO]
RAMABAI PADMAKAR PATIL VS. RUKMANIBAI VISHNU VEKHANDE [REFERRED TO]
CHANDERWATI VS. LAKHMI CHAND DEAD [REFERRED TO]
SUSILA SA VS. DURJU [REFERRED TO]
T VENKAT SITARAM RAO VS. T KAMAKSHIAMMA [REFERRED TO]
DHRUBA SAHU DEAD AND AFTER HIM NALUMONI SAHU VS. PARAMANANDA SAHU [REFERRED TO]
C S KUMARASWAMI GOUNDER VS. ARAVAGIRI GOUNDER [REFERRED TO]
BABURAJAN VS. PARUKUTTY [REFERRED TO]
GORI VS. MUNSHI RAM [REFERRED TO]
RIKHI RAM VS. SADA RAM [REFERRED TO]
NARAYAN VS. CHAMBER OF COMMERCE LTD [REFERRED TO]
JUDGEMENT
-
(1.)This S. B. Civil First appeal by the appellants-defendants is preferred against the judgment and decree dated 15-9-1999; whereby learned Additional District Judge No. 8, Jaipur city, Jaipur, decreed the suit for possession and permanent injunction.
(2.)On 22-2-1992, the plaintiff Smt. Shanti filed a Civil Suit against her elder son and his wife for possession and permanent injunction with the averments that Plot No. 93, situated in Dhuleshwar Garden, Jaipur, was purchased by her vide registered sale deed dated 26-10-1958 (correct year is 1957) from Maharawal Shri Sangram Singh. Constructions on ground floor were raised during the period of 1959 to 1961 and the first floor was got constructed by her in the year 1984, with her own income and loan advanced by the bank and thus it is her self acquired property.
(3.)That the plaintiff is residing in Jaipur since 1959 and in this plot since 1961. Her elder son defendant No. 1 was married to defendant No. 2 in the year 1974. Thereafter both the defendants started residing at Kota in a house which was constructed with the income of joint family.
(2.)On 22-2-1992, the plaintiff Smt. Shanti filed a Civil Suit against her elder son and his wife for possession and permanent injunction with the averments that Plot No. 93, situated in Dhuleshwar Garden, Jaipur, was purchased by her vide registered sale deed dated 26-10-1958 (correct year is 1957) from Maharawal Shri Sangram Singh. Constructions on ground floor were raised during the period of 1959 to 1961 and the first floor was got constructed by her in the year 1984, with her own income and loan advanced by the bank and thus it is her self acquired property.
(3.)That the plaintiff is residing in Jaipur since 1959 and in this plot since 1961. Her elder son defendant No. 1 was married to defendant No. 2 in the year 1974. Thereafter both the defendants started residing at Kota in a house which was constructed with the income of joint family.
Copyright © Regent Computronics Pvt.Ltd.