Vikram vs Deceased Dhannalal S/O Govind Shinde ...
2024 Latest Caselaw 3840 MP

Madhya Pradesh High Court

Vikram vs Deceased Dhannalal S/O Govind Shinde ... on 8 February, 2024

Author: Hirdesh

Bench: Hirdesh

                                                               1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                         SA No. 618 of 2023
                          (VIKRAM Vs DECEASED DHANNALAL S/O GOVIND SHINDE THROUGH HIS LRS. JAYENT SHINDE AND
                                                               OTHERS)

                         Dated : 08-02-2024
                                  Shri Pradyumna Kibe, counsel for the appellants.

                                  Shri Sameer Verma, counsel for the respondents.

This second is admitted for final hearing on the following substantial question of law:-

Whether the impugned judgment and decree deserves to be set-aside on

the ground that learned trial and first appellate courts have exceeded their jurisdiction by demanding proof of the suit property being ancestral while deciding an application under Order VII Rule 11 of CPC ?

On payment of process-fee within seven working days by RAD mode, issue notice to the respondents, returnable within four weeks.

List the matter after four weeks.

(HIRDESH) JUDGE

Arun/-