Smt Ujwala W/O Sheshraoji Guddhe vs Prakash S/O Govindrao Dharmadhikari ...
2024 Latest Caselaw 2229 Bom

Bombay High Court

Smt Ujwala W/O Sheshraoji Guddhe vs Prakash S/O Govindrao Dharmadhikari ... on 24 January, 2024

Author: G.A. Sanap

Bench: G. A. Sanap

                                                       1         6.SA.19.2024

        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  NAGPUR BENCH, NAGPUR.

                     SECOND APPEAL NO. 19 OF 2024
                      Smt. Ujwala W/o. Sheshraoji Guddhe
                                      .VS.
                Prakash S/o. Govindrao Dharmadhikar and others
 _______________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
         Ms Shiba Thakur, Advocate for the appellant

                           CORAM : G.A. SANAP, J.

DATE : JANUARY 24, 2024.

Heard learned Advocate for the appellant.

2. Issue notice to the respondents on the following substantial questions of law.

(i) Whether the Courts below erred in concluding that the property situated at Nagpur is an ancestral property without there being any documentary evidence to prove that the father of respondent no. 4 purchased the said property from sale proceeds of ancestral agricultural land ?

2 6.SA.19.2024

3. Notice made returnable within six weeks.

CIVIL APPLICATION NO. 58 OF 2024

4. Heard learned Advocate for the appellant.

5. Issue notice to the respondents, returnable within six weeks.

6. In the meantime, there shall be stay to the execution of impugned judgment dated 26.06.2023 passed by the learned District Judge-1, Nagpur Regular Civil Appeal No.792 of 2012 till next date.

(G. A. SANAP, J.) Namrata

Signed by: Miss Namrata Suryawanshi Designation: PA To Honourable Judge Date: 24/01/2024 19:25:27