Mohammad Sultan Sofi vs Mst. Fata. ...
2024 Latest Caselaw 1634 j&K/2

Jammu & Kashmir High Court - Srinagar Bench

Mohammad Sultan Sofi vs Mst. Fata. ... on 25 October, 2024

Author: Rahul Bharti

Bench: Rahul Bharti

                                                                                       S. No. 09
                                                                                       Regular list


                         IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                            AT SRINAGAR
                                                        RSA No. 09/2021

                     Mohammad Sultan Sofi.                           ...Petitioner(s)/applicant(s)

                     Through:       Mr. Z. A. Qureshi, Sr. Advocate with
                                    Ms. Razia Amin, Advocate.
                                                            Vs
                     Mst. Fata.                                           ...Applicant/Respondent(s)


                     Through:       Mr. B. S. Bali, Advcoate.
                     CORAM:
                     HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE
                                                        ORDER

25.10.2024 There is a substantial question involved in this case that is Whether the trial court failed to frame the issue of fact and law in proper form and perspective considering the fact that the suit is for declaration read with consequential partition, separate possession in the parental property of the parties hereto and, as such, resulted in miscarriage of adjudication.

Admit.

Registrar Judicial, Srinagar to send for the record of the two courts, trial as well as appellate court.

In the meantime, operation of the decree passed by the court of learned Munsiff (Special Mobile Magistrate) Beerwah read with appellate judgment and decree passed by the Principal District Judge, Budgam shall remain stayed.

List on 3rd December, 2024.

(RAHUL BHARTI) JUDGE SRINAGAR 25.10.2024 "Abdul Rashid"