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Shiv Prasad Singh Gond (D) Thr Lrs ... vs Chandramol Prasad
2023 Latest Caselaw 10368 MP

Citation : 2023 Latest Caselaw 10368 MP
Judgement Date : 7 July, 2023

Madhya Pradesh High Court
Shiv Prasad Singh Gond (D) Thr Lrs ... vs Chandramol Prasad on 7 July, 2023
Author: Arun Kumar Sharma
                                                         1


                              IN THE HIGH COURT OF MADHYA PRADESH
                                          AT JABALPUR
                                                   BEFORE
                                  HON'BLE SHRI JUSTICE ARUN KUMAR SHARMA

                                          SECOND APPEAL No. 809 of 2013

                         BETWEEN:-
                         1.    SHIV PRASAD SINGH GOND S/O. SHRI
                               JAWAHAR SINGH GOND, AGED ABOUT 35
                               YEARS, R/O. VILLAGE - GOURDAHA,
                               TAHSIL GOPADBANAS, DISTRICT SIDHI
                               (MADHYA    PRADESH). SINCE  DEAD
                               THROUGH LRs. :-
                         A.    SMT. SUBHAGIYA W/O. LATE SHIV
                               PRASAD SINGH, AGED ABOUT 60 YEARS.
                         B.    LOKNATH S/O. LATE SHIV PRASAD SINGH,
                               AGED ABOUT 35 YEARS.

                         C.    KEDARNATH S/O. LATE SHIV PRASAD
                               SINGH, AGED ABOUT 33 YEARS.

                         D.    TEJA SINGH S/O. LATE SHIV PRASAD
                               SINGH, AGED ABOUT 30 YEARS.

                         E.    RANGNATH S/O. LATE SHIV        PRASAD
                               SINGH, AGED ABOUT 27 YEARS.

                         F.    PADUMNATH SINGH S/O. LATE SHIV
                               PRASAD SINGH, AGED ABOUT 25 YEARS.

                               ALL ARE RESIDENT OF VILLAGE
                               GOURDAHA, TAHSIL - RAMPUR NAIKIN,
                               DISTRICT SIDHI (MADHYA PRADESH).


                                                                       .....APPELLANTS
                         (BY SHRI UMESH SHRIVASTAVA - ADVOCATE )

                         AND

                         1.    CHANDRAMOULI PRASAD      S/O   KAMLA
                               PRASAD, AGED ABOUT        62   YEARS,



Signature Not Verified
Signed by: JITENDRA
KUMAR PAROUHA
Signing time: 7/7/2023
5:48:18 PM
                                                                         2


                                CULTIVATOR, R/O. GORDAHA, RAMPUR
                                NAIKIN,  DISTRICT SIDHI (MADHYA
                                PRADESH)

                         2.     MST. SAVITRI DEVI, D/O. RAMESHWAR
                                PRASAD, W/O. KAMTA PRASAD, R/O.
                                MAHKHOR, TAH.    MAJHOLI, DISTRICT
                                SIDHI (MADHYA PRADESH)

                         3.     SMT. BHAGWANIYA W/O. KEMLA PRASAD.

                         4.     BRAJENDRA PRASAD S/O. KEMLA PRASAD.

                         5.     RAGHAVENDRA       PRASAD                          S/O.
                                RAMESHWAR PRASAD.

                         6.     SANAT KUMAR S/O. RAMESHWAR PRASAD.

                                ALL ABOVE RESPONDENTS NO. 3 TO 6 ARE
                                THE RESIDENT OF VILLAGE GOURDAHA,
                                TAHSIL - RAMPUR NAIKIN, DISTRICT
                                SIDHI (MADHYA PRADESH).

                         7.     STATE OF MADHYA PRADESH THROUGH
                                THE   COLLECTOR,  SIDHI (MADHYA
                                PRADESH).


                                                                                         .....RESPONDENTS
                         (SHRI ANUVAD SHRIVASTAVA - ADVOCATE WITH SHRI R.
                         K. SAHU- ADVOCATE FOR RESPONDENT NO. 1 AND SHRI
                         RAJESH SHARMA - PANEL LAWYER FOR THE STATE )

                         -----------------------------------------------------------------------------------------

                         Reserved on          : 27-06-2023

                         Pronounced on : 07-07-2023

                         -----------------------------------------------------------------------------------------

                                 This appeal having been heard and reserved for order, coming on for
                         pronouncement this day, the court pronounced the following :

                                                                JUDGMENT

Signature Not Verified Signed by: JITENDRA KUMAR PAROUHA Signing time: 7/7/2023 5:48:18 PM

In the light of the detailed judgment passed in connected SA No.935/2005, this appeal is also dismissed.

(ARUN KUMAR SHARMA) JUDGE JP/-

Signature Not Verified Signed by: JITENDRA KUMAR PAROUHA Signing time: 7/7/2023 5:48:18 PM

 
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