Kishan Pal Singh vs Smt. Shakuntala Devi And 2 Ors.
2016 Latest Caselaw 2839 ALL

Citation : 2016 Latest Caselaw 2839 ALL
Judgement Date : 20 May, 2016

Allahabad High Court

Kishan Pal Singh vs Smt. Shakuntala Devi And 2 Ors. on 20 May, 2016

Bench: Pramod Kumar Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- SECOND APPEAL No. - 477 of 2016
 

 
Appellant :- Kishan Pal Singh
 
Respondent :- Smt. Shakuntala Devi And 2 Ors.
 
Counsel for Appellant :- Amit Saxena
 
Counsel for Respondent :- Ravi Prakash Srivastava
 

 
Hon'ble Pramod Kumar Srivastava,J.

Heard learned counsel for the parties on the point of admission of second appeal.

This appeal is admitted and following substantial question of law is framed:

"Whether the civil court has jurisdiction to grant main relief sought in plaint ? If so, its effect ?"

Lower court record is not being summoned because it appears that on the basis of admitted fact, this appeal may be decided. However, if parties consider any document necessary that its copy may be filed through supplementary affidavit.

List this case on 19th July, 2016 for final hearing.

Order Date :- 20.5.2016

Sanjeev