Smt. Chameli Bai vs Kaushal Prasad Satnami
2022 Latest Caselaw 7058 Chatt

               HIGH COURT OF CHHATTISGARH, BILASPUR

                                  Order Sheet

                              SA No. 251 of 2022

        Smt. Chameli Bai Versus Kaushal Prasad Satnami and Others




23.11.2022         Mr. Siddharth Dubey, Counsel for the appellant.

                   Mr. Ravi Maheshwari, P.L. for the State.

                   Heard on admission.

                   On due consideration, this appeal is admitted for final

             hearing on the following Substantial Question of law:

                   A. Whether, the Judgment and Decree of First Appellate
             Court as well as the Trial Court suffers from legal perversity
             and is liable to be set aside?

                   B. Whether, the suit property was required to be
             partitioned in the light of the pleading of the parties, material
             adduced and provisions underlying the Hindu Succession
             Act; if yes (up to What extent & proportion of shares-
             Specifically 1/6 th share as claimed by Plaintiffs or 1/9 th
             Shares     as     claimed     by     the    Defendants),    after
             appropriating/adjusting the portion of land alienated by the
             parties?

                   Issue notice to the respondent No. 1 to 5.

PF as per rules.

Meanwhile, it is directed that status quo of the suit property

shall be maintained by both the parties and the respondents are

restrained to alienate the suit property and shall not create any

Third Party Interest over the suit property, till the next date of

hearing.

List this case after four weeks.

Sd/-

(Arvind Singh Chandel) Judge

Saurabh