Shobha Soni vs Bharat Sahu
2023 Latest Caselaw 1592 MP

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                                    IN THE HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                  SA No. 1401 of 2021
                                      (SHOBHA SONI AND OTHERS Vs BHARAT SAHU AND OTHERS)

         Dated : 27-01-2023
                     Shri M.K. Mishra - Advocate for the appellants.

                     This Second Appeal is admitted on the following substantial questions of
        law:

                                       "Whether the Courts below erred in law in
                              decreeing the suit without giving any finding as to whether

                              the agreement of sale on behalf of appellants No. 2 to 4,
                              who were minor on the said date, was for their benefit or
                              not ?"

                     Issue notice to the respondents on payment of process fee by Registered

AD mode payable within a period of seven working days.

Also heard on I.A. No.7599/2021, an application under Order 41 Rule 5 CPC.

Issue notice of this application to the respondents on payment of process

fee by Registered AD mode payable within a period of seven working days.

As an interim measure, it is directed that the effect and operation of the judgment and decree dated 03.08.2021 passed by 5th Additional District Judge, Chhatarpur shall remain stayed.

(G.S. AHLUWALIA) JUDGE

Shanu

Digitally signed by SHANU RAIKWAR Date: 2023.01.27 17:41:33 +05'30'