Matuk Lal Soni (Died) Through Lrs vs Sriram Janki Bade Mandir Trust ...
2022 Latest Caselaw 1188 Chatt

             T OHIGH COURT OF CHHATTISGARH, BILASPUR
                                  Order Sheet
                              SA No. 125 of 2008
Matuk Lal Soni (died) Through Lrs Versus Sriram Janki Bade Mandir Trust Samiti



07.03.2022          Mr. C. K. Kesharwani, Counsel for appellants.

                    Mr. Malay Shrivastava, Counsel for the respondent.

Learned counsel for appellants would submit that present

appellant is sarvarakar, therefore, he has Right to hold the property.

On the other hand, learned counsel for the respondent would

submit that the Co-ordinate Bench in Second Appeal No.51 of 2008 has

also examined the question of law framed in the present suit he would

further submit that both the suits arising out of same property and he

would refer the judgment of Co-ordinate Bench in Second Appeal No.51

of 2008 decided on 28.01.2020.

When this Court raised a specific query whether the Sarvarakar

has right to hold property then learned counsel for appellants would

submit that there is a judgment, for that he seeks a week's time.

List this case on 14.03.2022.

Sd/-

(Narendra Kumar Vyas)

Judge parul