Kalawati Bai vs Ramphal
2022 Latest Caselaw 13361 MP

                                                                1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                          SA No. 1834 of 2022
                                              (KALAWATI BAI AND OTHERS Vs RAMPHAL AND OTHERS)

                            Dated : 11-10-2022
                                  Smt. Kalawati Bai-appellant 1 is present in person.

                                  Heard on the question of admission.
                                  The appeal is admitted for final hearing on the following substantial
                            questions of law:-
                                  1. Whether learned first appellate Court has erred in reversing the
                            judgment & decree of trial Court just contrary to the law settled by Supreme

                            Court in the case of Santosh Hazari Vs. Purushottam Tiwari (Dead) by Lrs
                            (2001) 3 SCC 179 ?
                                  2. Whether learned first appellate Court has erred in reversing the
                            judgment & decree of trial Court without following law laid down by the
                            Supreme Court in the case of Sheodhyan Singh and others v. MST.
                            Sanichara Kuer and others AIR 1963 SC 1879, followed by this Court in
                            the case of Raj Bai (Smt.) v. Uday Pratap Singh 2014 (II) MPWN 78 ?
                                  Also heard on I.A. No.9118/2022.
                                  Issue notice of final hearing as well as on I.A. No.9118/2022 alongwith

                            substantial questions of law to the respondents on payment of process fee

within seven working days by both the modes.

Notice be made returnable within six weeks. In the meantime, both the parties are directed to maintain status quo with regard to suit property until further orders.

List for consideration of I.A. No. 9118/2022 after service of notice on the respondents.

Signature Not Verified Signed by: KUMARI PALLAVI SINHA Signing time: 10/11/2022 5:01:27 PM

(DWARKA DHISH BANSAL) JUDGE Pallavi

Signature Not Verified Signed by: KUMARI PALLAVI SINHA Signing time: 10/11/2022 5:01:27 PM