Abhishek Agrawal vs Rajkumar
2022 Latest Caselaw 4916 Chatt

               HIGH COURT OF CHHATTISGARH, BILASPUR

                                Order Sheet

                             SA No. 137 of 2020

               Abhishek Agrawal Versus Rajkumar and Others




01.08.2022         Mr. Ravindra Sharma, Counsel for the appellants.

                   Mr. Parag Kotecha, Counsel for the respondent No.1.

Mr. Avinash K. Mishra, G.A. for the State.

Heard on admission.

Perused both the judgments of Courts below and also

gone through the evidence adduced by the parties before the

Trial Court.

On due consideration, this appeal is admitted for final

hearing.

Substantial Question of law should be:

A. Whether, the learned First Appellate Court erred in

holding that the son/plaintiff cannot claim partition of

ancestral property in lifetime of his father which is contrary

to the provision of Hindu Succession Act?

Issue notice to the respondents No. 2 to 8.

PF as per rules.

Also heard I.A. No. 2 of 2022, an application for interim

relief/stay.

Issue notice on this to the respondents No. 2 to 8.

Counsel for the respondent No.1 prays for and is granted

two week's time to submit reply.

List this case after four weeks along with SA No. 343 of

2020 and SA No. 345 of 2020.

Meanwhile, both the parties are directed to maintain

status quo of the suit property as on date till the next date of

hearing.

Sd/-

(Arvind Singh Chandel) Judge

Saurabh