Imrat Singh vs Haribai Lodhi
2022 Latest Caselaw 3205 MP

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                   The High Court Of Madhya Pradesh
                             SA No. 1670 of 2021
                               (IMRAT SINGH Vs HARIBAI LODHI AND OTHERS)

     Jabalpur, Dated : 07-03-2022
              Shri Shobitaditya, counsel for the appellant.

              Heard on the question of admission.
              The appeal is admitted on the following substantial question of law:

                     (i)     Whether the findings given by the learned Courts below
             are contrary to Proviso to Section 6(1) of the Hindu Succession Act,

             1956.

              Issue notice on the memo of appeal as well as on the above substantial
     question of law to the respondents on payment of process fees within seven

working days by ordinary as RAD mode.

Also considered on I.A.No. 8940/2021, application under Order 41 Rule 5 of the Code of Civil Procedure.

As an interim measure, it is directed that the execution proceeding in pursuance of the impugned judgment and decree passed by the Courts below shall remain stayed maximum upto a period six months.

List for final hearing in due course.

(SMT. ANJULI PALO) JUDGE vidya Digitally signed by SREEVIDYA Date: 2022.03.07 17:17:09 +05'30'