Chandrashekhar Prasad vs Ambika Prasad
2022 Latest Caselaw 7002 MP

                                        1
              IN THE HIGH COURT OF MADHYA PRADESH
                           AT JABALPUR
                               SA No. 1156 of 2021
                (CHANDRASHEKHAR PRASAD Vs AMBIKA PRASAD AND OTHERS)

Dated : 09-05-2022
       Shri A.K. Gupta, learned counsel for the appellant.

       Shri Rajesh Sharma, learned PL for the respondent / State.

Heard on the question of admission. This appeal is admitted on the following substantial questions of law:-

(i) Whether, learned judgment and decree passed by Trial Court is accordance with law in the absence of Will dated 25.11.1946 ?

(ii) Whether, the learned Trial Court committed an error of law while not framing the issue regarding Will of plaintiff and defendant No. 1 ?

Issue notices to the respondents on payment of process fee within seven working days by both modes for final hearing of this appeal.

Notices be made returnable within four weeks. Heard on IA No. 6223/2021 under Order XLI Rule 5 read with Section 151 of CPC.

Issue notices to the respondents on payment of process fee within seven working days by both modes.

Notices be made returnable within four weeks. In the meanwhile, parties are directed to maintain status-quo, as it exists today, till the next date of hearing.

List this case after four weeks.

Certified copy as per rules.

(ARUN KUMAR SHARMA) JUDGE

vkv /-

Signature Not Verified SAN

Digitally signed by VINAY KUMAR VERMA Date: 2022.05.10 17:34:44 IST