Bharat Lal Bareth And Ors vs Sohitram And Ors
2021 Latest Caselaw 785 Chatt

                   HIGH COURT OF CHHATTISGARH, BILASPUR

                                        Order Sheet

                                     SA No. 179 of 2012

                     Bharat Lal Bareth & Ors. Versus Sohitram & Ors.

SB
Hon'ble Shri Justice Sanjay K. Agrawal




       01.07.2021           Proceedings of this matter have been taken up through
                     video conferencing.

                            Mr. R.K. Tiwari, counsel for the appellants.

                            Heard on admission and formulation of substantial
                     question of law.

                            This appeal is admitted and shall be heard on the following
                     substantial question of law :-

                              "Whether the first appellate Court was justified in
                              reversing the judgment and decree passed by the
                              trial Court by holding that prior partition has not
                              been made between plaintiff and defendants No. 1
                              to 11, by recording a finding which is perverse and
                              contrary to the record ?"

                            Issue notice to the respondents on memo of appeal along

with a copy of substantial question of law on payment of PF within seven days from today failing which the second appeal shall stand dismissed without further reference to the Bench.

Certified copy as per rules.

Sd/-

(Sanjay K. Agrawal) Judge Harneet