Smt. Pratima vs Smt. Balmani
2022 Latest Caselaw 369 Chatt

                     HIGH COURT OF CHHATTISGARH, BILASPUR
                                         Order Sheet
                                      SA No. 300 of 2021

                               Smt. Pratima Versus Smt. Balmani




21.01.2022

Shri Ashish Surana, counsel for the appellant.

Ms. Usha Chandrakar, Panel Lawyer for the State. When a specific query was made to the learned counsel for the appellant that how a custom is to be proved and what is the law laid down by the Hon'ble Supreme Court or High Court with regard to establishment of custom to become it law, he would pray for two weeks' time to make further submission.

Learned counsel for the appellant has relied on judgment of the Hon'ble Supreme Court in Madhu Kishwar and Others vs. State of Bihar [(1996) 6 SCC 125] for treating the custom as law. List this case after two weeks.

Sd/-

(Narendra Kumar Vyas) JUDGE Deshmukh