Smt. Uttamraj vs Avdhesh Kumar
2023 Latest Caselaw 3547 MP

                                                           1
                                    IN THE HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                     SA No. 2767 of 2019
                                      (SMT. UTTAMRAJ AND OTHERS Vs AVDHESH KUMAR AND OTHERS)

                         Dated : 28-02-2023
                              Heard through Video Conferencing.

                              Shri Ravendra Tiwari - Advocate for the appellants.
                              Shri Girish Shrivastava - Advocate for the caveator - respondents no. 1

and 2.

Shri S. Khamparia - Panel Lawyer for respondent no. 3 -State.

Records have already been received.

Heard on the question of admission.

This appeal is admitted on the following Substantial Questions of law :-

(i) D;k fo}ku U;k;ky;ksa ds }kjk vihykFkhZx.k ds okni= esa pkgh x;h lgk;rk vuqlkj QSlyk ,oa t;i= ikfjr uk dj fof/k ds lkjHkwr iz'uksa dh ?kksj

mis{kk dh gS ?

(ii) D;k fo}ku U;k;ky;ksa ds }kjk izR;FkhZ dzekad 1 o 2 ds izfrnkok dks le;koftZr uk ekudj fof/k ds lkjHkwr iz'uksa dh /kksj mis{kk dh gS tcfd

izR;FkhZx.k ds }kjk tokcnkok fnukad [email protected]@2007 dks izLrqr fd;k x;k Fkk rFkk izdj.k esa okn iz'u fnukad [email protected]@2009 dks fufeZr fd;s x;s Fks mlds i'pkr~ mDr izR;FkhZ ds }kjk fnukad [email protected]@2009 dks izfrnkok izLrqr fd;k x;k tcfd izdj.k izfrnkok izLrqrh gsrq fu;r ugh Fkk vkSj mDr izfrnkok izLrqrh gsrq

Hkh fo}ku fopkj.k U;k;ky; ls fdlh Hkh izdkj dh dksbZ vuqefr ugha yh xbZ ?

(iii) D;k fo}ku fopkj.k U;k;ky; ds }kjk mHk; i{kdkjksa dh lk{; mijkar fu.kZ; iwoZ fnukad [email protected]@2012 dks la'kksf/kr okniz'u fufeZr dj mDr Signature Not Verified Signed by: JITENDRA KUMAR PAROUHA Signing time: 3/1/2023 6:20:05 PM

okniz'uksa ij fdlh Hkh izdkj dh dksbZ lk{; vafdr fd;s fcuk vkyksP; QSlyk ,oa t;i= fnukad [email protected]@2012 dks ikfjr dj fof/k ds lkjHkwr iz'uksa dh ?kksj

mis{kk dh gS ?

As respondents no.1 and 2 have already appeared, no separate notice is required to be issued to them.

Also heard on IA No.12638/2019 which is an application under Order 41 Rule 5 read with Section 151 of CPC.

It is directed that execution of impugned judgment and decree dated

19.8.2019 passed by learned 3rd Additional District Judge, Jabalpur in RCA No.600014/2012 and impugned judgment and decree dated 26.04.2012 passed by Civil Judge Class-2, Patan, District Jabalpur in Civil Suit No.153-A/10 shall remain stayed till final disposal of this appeal.

Accordingly, the aforesaid IA stands allowed and disposed of. List this appeal for final hearing in due course.

(ARUN KUMAR SHARMA) JUDGE

JP

Signature Not Verified Signed by: JITENDRA KUMAR PAROUHA Signing time: 3/1/2023 6:20:05 PM