NEETA RAWAL Vs. KISHANLAL

JUDGEMENT

(1.) Petitioner (plaintiff in the court below) is aggrieved against an order dtd. 22/9/2023 (Annex. 8) passed by the learned District Judge, Sirohi vide which application Order 39 Rule 7 filed by the respondents/defendants, seeking appointment of Commissioner, was allowed.

(2.) Civil suit pending before the court below inter alia is for seeking cancellation of the sale deed dated December 30, 2021, alleging that same is based on the revoked power of attorney and other documents. An injunction restraining defendants/respondents herein from selling, mortgaging and/or leasing suit property has also been prayed for. In the written statement (Annexure. 4) to the suit, filed by defendants, the averments of the plaint have been denied.

(3.) I have perused the file and heard the rival arguments of the learned counsels.