Citation : 2023 Latest Caselaw 17874 MP
Judgement Date : 26 October, 2023
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
SA No. 260 of 2022
(SUGHAR SINGH AND OTHERS Vs PANCHAM AND OTHERS)
Dated : 26-10-2023
Shri P.C. Chandil - Advocate for the appellants.
Record is received.
Heard on admission.
The learned Civil Judge Class I, Karera, District Shivpuri in Civil Suit
No.400146/2014 (Pancham and Others Vs. Sugarsingh and Others) by
judgment dated 30.09.2019 decreed the Suit. The learned First appellate Court
in appeal No.44/2019 by judgment dated 24.02.2021 dismissed the appeal of the
defendants who are before this Court in Second Appeal.
The appeal is admitted on the following substantial questions of law:-
(i) "Whether the court erred in law in holding plaintiff/respondents sole
owner of the suit land Survey No.324 and 329 ignoring the fact of joint family of appellant and respondents?
(ii) "Whether the court below have not erred in law in holding will Ex.D/1 not prove by misreading of statement of attesting witness Soneram?"
On payment of process fee within seven working days, let notices be
issued to the other parties, returnable within six week.
Meanwhile, parties to maintain status-quo regarding suit property till the next date of hearing.
Certified copy as per rules.
(AVANINDRA KUMAR SINGH) JUDGE
mani Signature Not Verified Signed by: ADNAN HUSAIN ANSARI Signing time: 27-10-2023 11:00:55 AM
Signature Not Verified Signed by: ADNAN HUSAIN ANSARI Signing time: 27-10-2023 11:00:55 AM
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