Indra Kumar Sahu vs Faguadas
2022 Latest Caselaw 4302 Chatt

                 HIGH COURT OF CHHATTISGARH, BILASPUR
                                      Order Sheet
                           Second Appeal No.14 of 2022
                 Indra Kumar Sahu & Arn. Versus Faguadas & Anr.


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07/07/2022             Shri Nitesh Jain, Counsel for the Appellant/s.

                       Heard on admission.

                       Perused the judgment of both the Courts below and other
             materials available on record.

                       On due consideration, the appeal is admitted for hearing.

                       Proposed substantive question of law should be :-

                                   A. "Whether     the   grandson     under     the
                         Mitakshara School of Hindu law is entitled to joint
                         ownership in ancestral property by vitue of co-
                         parcenary status?

                                   B. Whether both the Courts below have failed
                         to grant a relief of Joint Declaration of Title in light of
                         the settled provisions of the Order 7 Rule 7 of the
                         C.P.C?"

                       Issue notice to the respondents.

P.F. to be paid as per rules.

Also heard I.A. No.1/2022, application for grant of ad-interim relief.

Issue notice on I.A. No.1/2022 to the respondents.

List this case in the 1st week of August, 2022.

Meanwhile, purely as an interim measure, it is directed that both the parties shall maintain the status quo of the civil suit property till the next date of hearing.

Sd/-

(Arvind Singh Chandel) Judge

Prakash