Navneet Sharan Gupta vs Hanumant Sharan Gupta
2023 Latest Caselaw 17927 MP

                                                                1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT GWALIOR
                                                         SA No. 1383 of 2021
                                        (NAVNEET SHARAN GUPTA Vs HANUMANT SHARAN GUPTA AND OTHERS)

                           Dated : 27-10-2023
                                   Shri V.K. Bhardwaj- Senior Advocate with Shri Anand Bhardwaj -

                           Advocate for the appellant.
                                   Shri Sumant Mishra - learned counsel for the respondents.

Heard on the question of admission. This second appeal under Section 100 of the Code of Civil Procedure, 1908 has been filed against the judgment and decree dated 06/08/2021 passed

by 2nd Additional District Judge, District- Datia (M.P.) in Civil Appeal No.28/2019 confirming the judgment and decree dated 18/06/2019 passed by 4th Civil Judge, Class- II, District - Datia (M.P.) in Civil Suit No.97A/2015.

The appeal involves and is admitted on the following substantial question of law;

"Whether the learned two Courts below were justified in placing the burden upon plaintiff/appellant regards sufficiency of income for purchasing property vide Ex.P-1 in his name ?"

Also heard on IA No.5991/2021, an application under Order 39 Rule 1&

2 read with Section 151 of CPC.

Meanwhile, parties shall not alienate the suit property and shall not alter the basic construction in the suit property till next date of hearing.

List the case after six weeks.

(AVANINDRA KUMAR SINGH) JUDGE

rahul

Signature Not Verified Signed by: RAHUL SINGH PARIHAR Signing time: 28-10-2023 11:01:48 AM

Signature Not Verified Signed by: RAHUL SINGH PARIHAR Signing time: 28-10-2023 11:01:48 AM