Rameswar vs Ramlal
2023 Latest Caselaw 15968 MP

                                                                1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                          SA No. 248 of 2015
                                               (RAMESWAR AND OTHERS Vs RAMLAL AND OTHERS)

                          Dated : 26-09-2023
                                Shri S.K. Mishra - Advocate for appellants.

                                Shri M.P. Rajak - Advocate for respondent No.1 & 2.

Ms. Vinita Sharam - Panel Lawyer for respondent No.3/State.

It is submitted by learned counsel for respondent No.1 & 2 that name of father of respondent No.1 & 2 is "Valdi" but it has wrongly been mentioned as

"Valid", therefore, he seeks permission to amend the minor typographical error.

Permission is granted.

Let the amendment be carried out within three working days. Heard on admission.

Learned Civil Judge in Civil Suit No.7A/2008 by judgment and decree dated 08.10.2012 decreed the suit.

Learned First Appellate Court in Civil Appeal No.13A/13 by judgment dated 15.10.2014 dismissed the appeal of the defendant.

Appeal is admitted on the following substantial question of law:

"Whether, finding of court below that suit property was joint family property of the parties is perverse and contrary to oral and documentary evidence on record?"

Meanwhile, parties are directed to maintain status quo regarding the suit property till next date of hearing.

List in the week commencing 04.12.2023.

(AVANINDRA KUMAR SINGH) JUDGE

Signature Not Verified Signed by: SHUBHAM THAKKER Signing time: 9/27/2023 11:39:23 AM

Shub

Signature Not Verified Signed by: SHUBHAM THAKKER Signing time: 9/27/2023 11:39:23 AM