Ansukhlal vs Smt. Parniya Bai
2023 Latest Caselaw 18202 MP

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                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                         SA No. 966 of 2014
                                               (ANSUKHLAL Vs SMT. PARNIYA BAI AND OTHERS)

                          Dated : 31-10-2023
                                Shri Sameer Beohar - Advocate for the appellant.


                                Heard on the question of admission.
                                The appeal being arguable is admitted for final hearing on the following
                          substantial question of law:
                                      "Whether in the light of judgment dated 25.01.2012 passed in civil

                               appeal no.141-A/08 referred in para 30 of the impugned judgment, the
                               plaintiff is entitled for decree to the extent of half share of the suit land ?"
                                Issue notice of final hearing alongwith extract of substantial question of
                          law to the respondents on payment of process fee within a period of seven

working days, failing which, this appeal shall stand dismissed without further reference to the Court.

List for final hearing in due course after service of notice on the respondents.

(DWARKA DHISH BANSAL) JUDGE

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Signature Not Verified Signed by: PRASHANT BAGJILEWALE Signing time: 11/1/2023 12:18:19 PM