Mst Abhiraju vs Indradeo Singh
2022 Latest Caselaw 2987 MP

                                                                              1
                                                   The High Court Of Madhya Pradesh
                                                             SA No. 3605 of 2019
                                                        (MST ABHIRAJU AND OTHERS Vs INDRADEO SINGH AND OTHERS)

                                      Jabalpur, Dated : 03-03-2022
                                               Shri Ramanath Dwivedi, learned counsel for the appellants.

                                               Heard on the question of admission.
                                               The appeal is admitted for hearing on the following substantial questions of
                                      law :-
                                                         1]         Whether the finding recorded by the lower Appellate
                                                   Court from paragraphs- 38 to 40 being contrary to the recent judgment

                                                   of the Apex Court in the case of Vineeta           Sharma Vs. Rakesh
                                                   Sharma and others 2020 (9)SCC 1 are sustainable?
                                                         2]       Whether the lower Appellate Court has erred in reversing
                                                   the judgment and decree of learned Trial Court contrary to the
                                                   pronouncement of the Apex Court in the case of Santosh Hazari Vs
                                                   Purushottam Tiwari (Dead) By Lrs (2001) 3 SCC 179 ?
                                                         3]       Whether the partition deed dated 05-05-2000 ( Ex. D/1)
                                                   executed between late Avadhraj and respondent/Defendant No. 1-

Indradeo Singh is valid?

Heard on IA No. 16323/19, which is an application for staying the operation of the impugned judgment and decree dated 18-09-2019.

Issue notice of final hearing along with substantial questions of law as well as IA No. 16323/19 on payment of PF within seven working days by both modes.

List after service of notice for consideration of IA No. 16323/19.

(DWARKA DHISH BANSAL) JUDGE

PG

Signature Not Verified SAN

Digitally signed by PARMESHWAR GOPE Date: 2022.03.05 12:50:25 IST