Yashodabai vs Vinodini
2023 Latest Caselaw 534 MP

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                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT INDORE
                                                              SA No. 2449 of 2022
                                                 (YASHODABAI AND OTHERS Vs VINODINI AND OTHERS)

                           Dated : 09-01-2023
                                    Shri Sameer Anant Athawale, counsel for the appellants.

                                    Shri Sapnesh Kumar Jain, counsel for the respondent No.7

Shri Sanjay Karanjawala, counsel for the respondent No.8/State.

Heard on the question of admission. The appeal is admitted on the following substantial questions of law:- "(i) Whether the lower appellate Court committed error in reversing the judgment and decree of trial court which has dismissed the suit on merits.?

(ii) Whether a daughter of a daughter can claim property rights in property of maternal father in 2018 when the maternal father expired in 1985.?"

Let notice be issued to respondent Nos.1 to 6 on payment of process fee within a week, returnable within six weeks.

I.R., if any, shall continue till the next date of hearing.

(SUBODH ABHYANKAR) JUDGE

Pankaj

Signature Not Verified Signed by: PANKAJ PANDEY Signing time: 09-01-2023 18:40:09