Rekha Bai vs Rajkumar Agarwal
2022 Latest Caselaw 4918 Chatt

               HIGH COURT OF CHHATTISGARH, BILASPUR

                                Order Sheet

                             SA No. 343 of 2020

                   Rekha Bai Versus Rajkumar and Others




01.08.2022         Mr. M.D. Sharma, Counsel for the appellant.

                   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 First Appellate Court has committed

the illegality in holding that the respondent Abhishek

Agarwal, Megha Agarwal and Barkha Agarwal had no

coparcenery interest along with respondent No.1 in the

coparcenery property as the partition had taken place?

Issue notice to the respondents No. 2 to 8.

PF as per rules.

Also heard I.A. No. 1 of 2020, an application under Order

41 Rule 5 of C.P.C. for 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. 137 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