Gajadhar Verma vs Smt Meena Jain
2023 Latest Caselaw 17431 MP

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                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT GWALIOR
                                                           SA No. 687 of 2023
                                           (GAJADHAR VERMA AND OTHERS Vs SMT MEENA JAIN AND OTHERS)

                           Dated : 17-10-2023
                                    Shri Abhishek Singh Bhadauriya- Advocate for the appellants.

                                    Record is received.
                                    Heard on the question of admission.
                                    Learned Fourth Civil Judge Junior Division, Shivpuri in Civil Suit
                           No.2500016A/2016 (Gajadhar Verma & Anr. Vs. Meena Jain & Ors.) by
                           judgment and decree dated 04/12/2021 dismissed the suit. Thereafter, learned

                           appellate Court in RCA No.4A/2022 by judgment and decree dated16 /12/2022
                           dismissed the appeal.
                                    The appeal is admitted on following substantial questions of law:-

                                    1. That, learned courts below have gravely erred in applying the
                                    principle of genesis of coparcenery as enumerated in Hindu Law.
                                    2. That, learned courts below have erred in refusing to declare the
                                    sale deed executed in favour of defendant no.2 to be null and void.
                                    Issue notice on admission to the respondent No.6 on payment of process

fee by RAD mode within seven working days, returnable within six weeks.

List thereafter.

(AVANINDRA KUMAR SINGH) JUDGE

Pj'S/-

Signature Not Verified Signed by: PRINCEE BARAIYA Signing time: 18-10-2023 10:13:52 AM