Smt. Swarnmala @ Sanomala vs Hari Vishwas
2021 Latest Caselaw 729 Chatt

                HIGH COURT OF CHHATTISGARH, BILASPUR

                                         Order Sheet

                                    SA No. 219 of 2020

                Swarnmala @ Sonamala Versus Hari Vishwas & Others.

                                       SA No. 229/2020

SB
Hon'ble Shri Justice Sanjay K. Agrawal



       29.06.2021          Proceedings of this matter have been taken up through
                    video conferencing.

                           Mr. J.A. Lohani, counsel for the appellant.

                           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 the first appellate Court was justified in
                             reversing the judgment and decree of the trial Court
                             by holding that appellant/plaintiff is not entitled for
                             ¼th share in the suit property, 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 7 days from today.

Also heard on I.A. No. 1, application for stay.

List the matter in the first week of August, 2021 after service of notice.

In the meanwhile, no third party right shall be created.

Certified copy as per rules.

Sd/-

(Sanjay K. Agrawal) Judge