Saraswati Bai And Anr vs Baliram And Anr
2022 Latest Caselaw 6865 Chatt

               HIGH COURT OF CHHATTISGARH, BILASPUR
                                     Order Sheet
                                 SA No. 279 of 2014
             Saraswati Bai and Another Versus Baliram and another



16.11.2022            Ms. Savita Tiwari, Counsel for the appellant.
                      Mr. Rajendra Kumar Patel, Counsel for the respondent No.1.

Mr. Ravi Maheshwari, P.L. for the State/respondent No.2. Heard on admission.

Perused the judgments of both the Courts below, pleadings of the parties and evidence adduced by them before the Trial Court.

On due consideration, this appeal is admitted for final hearing.

Substantial Question of law should be:

A. Whether, the judgment and decree of both the Court below are perverse with regard to the share of Saraswati Bai i.e. daughter of Kunjram?

As the respondents have been represented by their respective counsel therefore, issuance of notice is not required.

Counsel for the respondent No. 1 prays for prays for and is granted two weeks' time to submit reply.

List after two weeks.

Sd/-

(Arvind Singh Chandel) Judge Saurabh