Dhuneshwar vs Sukhau @ Sukhdev (Dead) Through ...
2021 Latest Caselaw 1063 Chatt

                                                 1



                    HIGH COURT OF CHHATTISGARH, BILASPUR
                                          Order Sheet

                                 Second Appeal No. 153 of 2012

                   Dhuneshwar & Others Versus Sukhau @ Sukhdev & Another




12/07/2021       Shri Sunil Tripathi, Advocate for the Appellant.

                 Shri A.N. Pandey, Advocate for Respondent No. 1.

Shri Ankur Kashyap, Panel Lawyer for the State / Respondent No. 2.

The matter is heard through video conferencing.

Heard on admission and formulation of substantial question of law.

This second appeal is admitted and shall be heard on the following substantial

question of law:-

"Whether, First Appellate Court is justified affirming the judgment and decree of the trial Court even after having held that the Defendant No. 1 (Dhuneshwar) is the stepson of Bechu out of his wedlock with the second wife by recording the finding is perverse?"

Shri Pandey takes notice on behalf of Respondent.

Learned counsel for the Appellant is directed to serve memo of appeal

alongwith copy of substantial question of law counsel for Respondent No. 1 within

one week.

List this matter thereafter immediately.

Sd/-

(Sanjay K. Agrawal) Judge Brijmohan