Citation : 2022 Latest Caselaw 5124 Chatt
Judgement Date : 10 August, 2022
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
SA No. 232 of 2020
Ram Kumar S/o Bansh Gopal Aged About 36 Years Caste Kewat R/o Village
Baraur P.S. And Tehsil Marwahi District - Gourela Pendra Marwahi Chhattisgarh.,
District : Gaurela-Pendra-Marwahi, Chhattisgarh ---- Appellant
Versus
1. Kaushalya D/o Bhupat Aged About 60 Years Caste Kewat R/o Village Baraur P.S.
And Tehsil Marwahi District - Gourela Pendra Marwahi Chhattisgarh., District :
Gaurela-Pendra-Marwahi, Chhattisgarh
2. Bansh Gopal S/o Bhupat Aged About 54 Years Caste Kewat R/o Village Baraur
P.S. And Tehsil Marwahi District - Gourela Pendra Marwahi Chhattisgarh., District :
Gaurela-Pendra-Marwahi, Chhattisgarh
3. State Of Chhattisgarh Through The Collector, District Bilaspur Chhattisgarh Now-
Gourela Pendra Marwahi Chhattisgarh., District : Gaurela-Pendra-Marwahi,
Chhattisgarh ---- Respondents
Mr. B. P. Singh, counsel for the appellant.
10/08/2022
Mr. Avinash K. Mishra, GA for the State/Respondent no.3.
The appeal is admitted for hearing on the following substantial question of
law :
"Whether the finding of the First Appellate Court while reversing the
judgment of the trial Court disbelieving the will executed by Devideen in favour of
the plaintiff was proper legal and justified and also in accordance with law or not?"
Notice be issued to respondent no.1 & 2 on payment of PF as per rules.
Matter be listed in due course.
Meanwhile, let status quo as it exists today be maintained by all the parties.
Sd/-
Rohit (P. Sam Koshy)
Judge
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