Panch Ram vs Ajay Kumar
2022 Latest Caselaw 4461 Chatt

                   HIGH COURT OF CHHATTISGARH, BILASPUR

                                    Order Sheet

                                 SA No. 344 of 2021

                    Panch Ram Versus Ajay Kumar and Others



13.07.2022         Mr. T.K. Tiwari, Counsel for the appellant.

                   Mr. Ashish Gupta, P.L. for the State.

                   Heard on admission.

                   Perused the judgments of the Courts below and material

             available on record.

                   On due consideration, the appeal is admitted.

                   Substantial Question of Law would be as under:




                1. Whether both the Courts below were justify to hold that
                   the suit is within limitation, whereas, it has been proved by
                   the defendant No.1 that, in regard to execution of Will
                   deed dated 01.07.2004, duly in the knowledge of the
                   plaintiffs?
                 Issue notice to the respondent No.1 to 20 on admission as well

as I.A. No.1, an application for stay under Order 41 Rule 5 of CPC.

PF as per rules.

List this case after six weeks.

Meanwhile, both the parties are directed to maintain Status

Quo of the suit property as on date.

Sd/-

(Arvind Singh Chandel) Judge

Saurabh