Hriday Kumar And Others vs Ramnarayan And Others
2022 Latest Caselaw 4823 Chatt

                 HIGH COURT OF CHHATTISGARH, BILASPUR

                                      Order Sheet

                                   SA No. 533 of 2015

             Hriday Kumar and Others Versus Ramnarayan and Others



27.07.2022             Mr. Vivek Kumar Tripathi, Counsel for the appellants.

                       Ms. Ishwari Ghritlahre, P.L. for the State.

                       Heard on admission.

                       Perused both the judgments of Courts below and also
              gone through the evidence adduced before the concerned Trial
              Court.

                       On due consideration, this appeal is admitted on the
              following substantial question of law.

                       1. Whether, the findings of both the Courts below with
              regard to the early partition (Exhibit D-2) in the life time of
              Padumnath are perverse and contrary to the law?

                       Issue notice to the respondents.

PF as per rules.

List this case after four weeks.

Sd/-

(Arvind Singh Chandel) Saurabh Judge