Chandrabali Rai vs Sanjiv Rai And 5 Ors.
2013 Latest Caselaw 2072 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 

 
Case :- SECOND APPEAL No. - 549 of 2013
 

 
Petitioner :- Chandrabali Rai
 
Respondent :- Sanjiv Rai And 5 Ors.
 
Petitioner Counsel :- P.P. Chaudhary,Ravi Kiran Jain
 
Respondent Counsel :- Shashi Kant Upadhyay
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Heard Sri Ravi Kiran Jain, learned Senior Advocate assisted by Sri P.P. Chaudhary, learned counsel for the appellant and Sri  Shashi Kant  Upadhayay, learned counsel  appearing for respondents no. 5 and 6.

Issue notice to remaining  respondents.  Steps be  taken within a period of  one week by both ways i.e. ordinary process as well as registered post A.D.

Admit.

Call for the record of the lower  court.

Substantial question of law arises for consideration in the present appeal is  as to whether the lower appellate court  is justified in setting aside the decree passed by the trial court  for cancellation of will in view of the   finding  recorded by it in favour of plaintiffs respondents on issue no. 1.

Order Date :- 14.5.2013

P.P.

Case :- SECOND APPEAL No. - 549 of 2013

Petitioner :- Chandrabali Rai

Respondent :- Sanjiv Rai And 5 Ors.

Petitioner Counsel :- P.P. Chaudhary,Ravi Kiran Jain

Respondent Counsel :- Shashi Kant Upadhyay

Hon'ble Mrs. Sunita Agarwal,J.

Stay application

Heard Sri Ravi Kiran Jain, learned Senior Advocate assisted by Sri P.P. Chaudhary, learned counsel for the appellant and Sri  Shashi Kant  Upadhayay, learned counsel  appearing for respondents no. 5 and 6.

Until further orders, the parties are directed to maintain status quo  as on date with regard to  nature and possession  over the disputed property.  It is further directed that both the parties are restrained from creating any  third party  interest  in the suit property.

Order Date :- 14.5.2013/P.P.