Smt Ushabai vs Rewaram
2024 Latest Caselaw 3451 MP

Madhya Pradesh High Court

Smt Ushabai vs Rewaram on 6 February, 2024

Author: Hirdesh

Bench: Hirdesh

                                                                 1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                           SA No. 420 of 2016
                                                     (SMT USHABAI Vs REWARAM AND OTHERS)

                           Dated : 06-02-2024
                                 Shri Gulab Sharma, learned counsel for the appellant.

                                 Shri Sapnesh Kumar Jain, learned counsel for respondent no.1.

Shri Sunil Kumar Yadav, learned counsel for respondent no.2.

Heard on the question of admission. The appeal is admitted for hearing on the following substantial questions

of law:-

"a. Whether in the facts and circumstances of the case lower appellate Court committed error in setting aside the judgment and decree of the trial Court?

b. Whether the lower appellate Court committed error in not considering the provisions of Hindu Succession Act for distributing the suit land?

c. Whether the lower appellate Court committed error in not considering the provisions of M.P.Land Revenue Code, 1959 for distributing the suit land?"

Issue notice to the respondents on payment of process fee within seven working days, returnable within eight weeks.

List for arguments on I.A.No.6103/2023 after eight weeks. Interim relief if any to continue till the next date of hearing.

(HIRDESH) JUDGE

RJ