Tulsi Ram Dhakad vs Smt. Dulari Bai
2021 Latest Caselaw 3955 MP

                                THE HIGH COURT OF MADHYA PRADESH
                                           W.P. No. 8572/2016
                               (TULSI RAM DHAKAD AND ANOTHER Vs SMT. DULARI BAI AND OTHERS)


                                            Through Video Conferencing

                        Gwalior, Dated : 04.08.2021

                              Shri Pawan Vijaywargiya along-with Shri Santosh Agrawal,

                        Counsel for the petitioners.

                              Shri K.L.Gupta, Counsel for respondents.

It is submitted by Counsel for the parties that by judgment and

decree dated 31.07.2015 passed by First Civil Judge Class-I, Sheopur

in Civil Suit No.11A/2013, the petitioners were declared as owner of

the land in dispute by virtue of a will. However, the said judgment

and decree was set-aside in the civil appeal filed by the respondents.

The judgment passed by the appellate Court is subject matter of the

Second Appeal No.224/2017 which has been admitted on 12.03.2021

and an order of maintaining status-quo has been passed. It is

submitted that in the light of interim order passed in Second Appeal

No.224/2017, this petition has rendered infructuous.

It is, accordingly, dismissed as infructuous.

(G.S. Ahluwalia) Judge Aman AMAN TIWARI 2021.08.04 15:48:24 +05'30'