Chherdin Bai (Died) Through Legal ... vs Sitaram (Died) Through Legal Hrs
2022 Latest Caselaw 7092 Chatt

                 HIGH COURT OF CHHATTISGARH, BILASPUR
                                      Order Sheet
                                  SA No. 489 of 2013
Chherdin Bai (died) Through Legal Hrs. Versus Sitaram (died) Through Legal Hrs.



   24/11/2022            Shri Somnath Verma, counsel for the Appellants.

                         Shri R.P. Mahishwari, P.L. for the State.

                         Heard on admission.

                         Perused the judgments of both the Courts below and also
                perused the evidence adduced by the parties before the Trial Court.

                         On due consideration, the appeal is admitted for final hearing on
                the following substantial question of law.

                         "Whether the finding of both the Courts below with regard to the
                execution of will deed i.e. Ex.P-1 is perverse?"

                         Issue notice to the respondents on payment of process fee as per

rules.

Also heard I.A. No.1/2013, application under Order 41 Rule 5 of the Code of Civil Procedure for staying execution of decree.

Issue notice on I.A. No.1/2013 as well on payment of process fee as per rules.

Meanwhile, purely as an interim measure, both the parties are directed to maintain status quo of the suit land as it exists today, till the next date of hearing.

List this case after four weeks. Sd/-

(Arvind Singh Chandel) vivek Judge