Chhoteram vs Chandrashekhar Ram
2023 Latest Caselaw 14924 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                        SA No. 998 of 2011
                                        (CHHOTERAM AND OTHERS Vs CHANDRASHEKHAR RAM AND OTHERS)

                          Dated : 11-09-2023
                                Shri Vinod Kumar Dubey - Advocate for appellants.

                                Shri Ashish Giri - Advocate for proposed resondents.

                                Record of Court below is received.
                                This appeal was admitted on 04.10.2017.
                                This report regarding the will of 29.09.2002, that report is received and

                          enclosed in the record of learned First Civil Judge, Sr. Division, Mauganj,
                          Rewa. Report is dated 02.05.2023 and the finding as paragraph 15 is that prima
                          facie on the basis of will Sharaddha Mishra is entitled to represent the property
                          of deceased-Kalavati.
                                Learned Civil Judge, Rewa in the case of Chandrasekhar Vs. Chote Ram
                          decreed the suit by judgment and decree dated 30.10.2009. The First Appellate
                          Court in Civil Suit No.4A/2010 by judgment and decree dated 17.08.2011 has
                          dismissed the appeal.
                                Having seen the report and heard the parties, I.A. No.3121/2022 is taken

                          up for consideration which is an application to implede Shraddha Mishra as
                          legal heir. On the basis of will Smt. Kalavati w/o late Chandrasekhar Ram.
                                Accordingly, I.A. No.3121/2022 is allowed.
                                Let Shraddha Mishra is impleaded as a party of this appeal in place of
                          deceased- Kalavati.
                                Let amendment be carried out within seven working days.
                                It is informed that Shraddha Mishra is already represented by counsel for
                          respondent.

Signature Not Verified Signed by: SHUBHAM THAKKER Signing time: 9/13/2023 2:29:56 PM

Shri Ashish Giri - Advocate is directed to file vakaltnama. List after four weeks. I.R., if any, to continue.

(AVANINDRA KUMAR SINGH) JUDGE

Shub

Signature Not Verified Signed by: SHUBHAM THAKKER Signing time: 9/13/2023 2:29:56 PM