Gorelal vs Ramha Bai
2023 Latest Caselaw 12535 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                         SA No. 78 of 2022
                                              (GORELAL AND OTHERS Vs RAMHA BAI AND OTHERS)

                           Dated : 03-08-2023
                                 Shri Amod Kumar Gupta - Advocate for the appellant.

                                 Shri S.K. Mishra - Advocate for the caveator/1,3 and 5.
                                 Shri Sheshmani Mishra - P.L for the respondent No.13/State.

Heard of admission.

Appeal is admitted on following substantial questions of law-

1.Whether, the judgment and decree passed by learned First Appellate Court at Dindori is liable to be set aside being perverse and illegal ?

Issue notice to the respondents on payment of P.F. within seven working days, returnable within six weeks.

List after six weeks.

Meanwhile, parties shall maintain status quo regarding suit property till the next date of hearing.

C.C. as per rules.

(AVANINDRA KUMAR SINGH) JUDGE

Akm

Signature Not Verified Signed by: AKANKSHA MAURYA Signing time: 07-08-2023 16:09:08