Veer Singh vs Smt. Manorma
2023 Latest Caselaw 17236 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT GWALIOR
                                                         SA No. 501 of 2022
                                           (VEER SINGH AND OTHERS Vs SMT. MANORMA AND OTHERS)

                           Dated : 16-10-2023
                                 Shri Abhishek Singh Bhadauriya, learned counsel for the appellants.

                                 Shri Nitin Agrawal, learned Panel Lawyer for respondent No. 4/State.

Heard on admission.

Record is received.

Appellants as plaintiffs have filed this appeal under Section 100 of CPC against the judgment and decree dated 24/11/2021 passed by 3rd District Judge,

Dabra in Civil Appeal No. 4/2017 (Veer Singh and Ors. Vs. Smt. Manorma and Ors.) dismissing the appeal and affirming the judgment and decree dated 5/12/2016 passed by 1st Civil Judge, Class-I, Bhitarwar, District Gwalior in Civil Suit No. 01-A/2015 (Veer Singh and Ors. Vs. Smt. Manorma and Ors.) whereby, suit filed by appellants for declaration of title and cancellation of sale deed has been dismissed.

The appeal is admitted on following substantial question of law:-

"Whether, learned Courts below erred in misinterpreting the devolution of rights to be under Section 8 of Hindu Succession Act."

Issue notice to respondents No. 1 to 3 for final hearing by RAD post on payment of process fee within seven working days. Notice be made returnable within six weeks.

List after service of notice.

(AVANINDRA KUMAR SINGH) Signature Not Verified JUDGE Signed by: JAI PRAKASH SOLANKI Signing time: 17-10-2023 11:02:20 AM

JPS/-

Signature Not Verified Signed by: JAI PRAKASH SOLANKI Signing time: 17-10-2023 11:02:20 AM