Sumitra Bai vs Puranmal Gupta
2025 Latest Caselaw 3180 Chatt

Chattisgarh High Court

Sumitra Bai vs Puranmal Gupta on 20 June, 2025

                                                       1




        Digitally
RAVI    signed by


                                 HIGH COURT OF CHHATTISGARH AT BILASPUR
SHANKAR RAVI
MANDAVI SHANKAR
        MANDAVI




                                              SA No. 336 of 2025

                    1 - Sumitra Bai D/o Shri Dau Lal Satnami Aged About 55 Years R/o
                    Adhari Nawagaon, Ward No. 8, Dhamtari, Tahsil And District
                    Dhamtari, Chhattisgarh.
                                                                       ... Appellant
                                                    versus

                    1 - Puranmal Gupta S/o Late Shri Ganpat Ram Gupta Aged About 70
                    Years R/o Oshiya Vihar Colony, Phase-2, Nagri Road, Dhamtari,
                    District Dhamtari, Chhattisgarh.
                                                                      ... Respondent

Order Sheet

20/06/2025 Mr. Sunil Sahu, learned counsel for the appellant.

Heard.

Issue notice to the respondent on I.A. No.01/2025,

application for grant of stay by ordinary as well as

registered mode.

PF be paid within a week.

List this case after service of notice.

Record of the trial Court as well as the First

Appellate Court be requisitioned.

In the meantime, purely as an interim measure, it

is directed that effect and operation of impugned

judgment & decree dated 31.07.2023 passed by learned

1st Civil Judge Class-1, Dhamtari, District - Dhamtari

(C.G.) in Civil Suit No.54A/2017 and upheld by the

learned 2nd Additional Judge to the Court of District

Judge, Dhamtari, District - Dhamtari vide judgment and

decree dated 06.05.2025 passed in Civil Appeal

No.34/2023, shall remain stayed till next date of

hearing subject to furnishing security of Rs.25,000/- to

the satisfaction of the concerned Court/executing Court

within a period of 30 days from today for due

performance of the decree ultimately to be passed

against the appellant.

Sd/-

(Naresh Kumar Chandravanshi) Judge Ravi Mandavi