Smt. Laxmi Bai Pal vs Santosh Lahoti
2025 Latest Caselaw 129 Chatt

Chattisgarh High Court

Smt. Laxmi Bai Pal vs Santosh Lahoti on 6 May, 2025

                                                       1




                              HIGH COURT OF CHHATTISGARH AT BILASPUR

                                              MA No. 87 of 2025
                   1. Smt. Laxmi Bai Pal, Wd/o Late Heeralal Pal, Aged About 81 Years, R/o
                      Pal Complex, Jal Grih Marg, Tikrapara, Raipur, Tahsil & District Raipur,
                      Chhattisgarh.
                   2. Prashant Pal @ Raju Pal, S/o Late Heeralal Pal, Aged About 47 Years,
                      R/o Pal Complex, Jal Grih Marg, Tikrapara, Raipur, Tahsil & District
                      Raipur, Chhattisgarh.
                   3. Dr. Divya Pal, D/o Late Heeralal Pal, Aged About 51 Years, R/o Pal
                      Complex, Jal Grih Marg, Tikrapara, Raipur, Tahsil & District Raipur,
                      Chhattisgarh.
                   4. Alok Pal, S/o Late Heeralal Pal, Aged About 49 Years, R/o Woodiland
                      Amleshwar, Tehsil Patlan, District Durg, Chhattisgarh.
                   5. Shri Sandeep Pal, Late Heeralal Pal, Aged About 48 Years, R/o Nandi
                      Chowk, Tikrapara, Raipur, Chhattisgarh.
                   6. Smt. Sushma Pal, D/o Late Heeralal Pal, Aged About 52 Years, R/o
                      Behind Bus Stand, Mandla (Madhya Pradesh).
                                                                                   ... Appellants
                                                    versus
                   1. Santosh Lahoti, S/o Late Madanlal Lahoti, Aged About 45 Years, R/o Near
                      Nupur Ladis Jim, Shanker Nagar, Raipur, Chhattisgarh.
                   2. Rajesh Dani, S/o Shri Lala Sahab Dani, Aged About 47 Years, R/o Dani
                      Bada, Burhapara, Raipur, Chhattisgarh.
                   3. Bala Sahad Dani, S/o Late Ganpat Rao Dani, Aged About 65 Years, R/o
                      Dani Bada, Burhapara, Raipur, Chhattisgarh.
                   4. State   Of   Chhattisgarh,   Through   The    Collector,   District   Raipur,
                      Chhattisgarh.
                                                                                 ... Respondents

Digitally DEEPTI signed by JHA DEEPTI NIRALA JHA NIRALA

(Cause title taken from Case Information System)

Order Sheet

06/05/2025 Mr. Sourabh Sharma, counsel for the appellants.

Mr. Santosh Soni, G.A. for the State/respondent No.4.

Heard on I.A. No.1/2025, application for grant of stay.

Counsel for the appellants would submit that he is willing

to deposit Principal Decreetal Amount along with interest of 6%

per annum till then impugned judgment and decree may be

stayed.

On due consideration and for the reasons mentioned in

the application, I.A. No.1/2025 is allowed and the appellants are

permitted to do so. Meanwhile, purely as an interim measure, it is

directed that, if such amount is deposited till 09.05.2025, then,

effect and operation of the impugned judgment and decree dated

12.12.2017 passed by the 4th Additional Judge, Raipur (C.G.) to

the Court of 1st Additional District Judge Raipur (C.G.) in Civil Suit

No.34-A/2014, shall remain stayed till the next date of hearing.

Certified Copy today.

Sd/-

(Naresh Kumar Chandravanshi) Judge