Bhawarlal vs Parmanand
2023 Latest Caselaw 3828 MP

                                 - : 1 :-
                                                       S.A. No. 2622/2022


     HIGH COURT OF MADHYA PRADESH : BENCH AT
                                 INDORE
     (SINGLE BENCH : HON. Mr. JUSTICE VIVEK RUSIA)

                         S.A. No. 2622 of 2022
(BHANWARLAL S/O. KHUBCHANDRA & OTHERS V/S. PARMANAND
             S/O. BHANWARLAL & ANOTHER)

Reserved on                  :    07.02.2023
Pronounced on                :    03.03.2023.

        This appeal is admitted for final hearing on the following
substantial questions of law :
1)      Whether the first appellate Court has erred in decreeing the
suit when the plaintiff has no right to claim partition, possession
and declaration of his share during life time of father i.e. defendant
No.1?
2)      Whether the first appellate Court has erred in reversing the
judgment dated 19.2.2019?
        On payment of P.F. Within a week, issue notice to the
respondents along with substantial questions of law so framed.

Notices be made returnable within four weeks.

After service of notice to the respondents, list for final hearing in due course.

C.C. as per rules.

( VIVEK RUSIA ) JUDGE Alok/-

Digitally signed by ALOK GARGAV Date: 2023.03.03 18:09:23 +05'30'