Lal Singh Yadav vs Smt. Padm Kumari Jain
2023 Latest Caselaw 21339 MP

Madhya Pradesh High Court

Lal Singh Yadav vs Smt. Padm Kumari Jain on 13 December, 2023

Author: Hirdesh

Bench: Hirdesh

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                         SA No. 3022 of 2018
                                           (LAL SINGH YADAV Vs SMT. PADM KUMARI JAIN AND OTHERS)

                           Dated : 13-12-2023
                                 Shri Vipin Yadav - Advocate for the appellant.

                                 Shri Abhishek Singh - Advocate for the caveator.

                                 Heard on admission.
                                 Appeal is admitted for hearing on following substantial questions of law-

                                   1. Whether the partition took place between the parties on
                                   the basis of judgment and decree passed by the Hon'ble
                                   High Court is binding?
                                   2. Whether the appeal filed by the respondent/defendant

No.1 is barred by Section 6(3) of the Specific Relief Act, 1963.

Issue notice to the respondent on admission (on aforesaid substantial questions of law) and on I.A. No.15190/2018 on payment of P.f. within seven working days, returnable within six weeks.

List thereafter.

(HIRDESH) JUDGE

Akm