Smt. Shakun Bai vs Smt. Gyarsi Bai
2024 Latest Caselaw 5001 MP

Madhya Pradesh High Court

Smt. Shakun Bai vs Smt. Gyarsi Bai on 20 February, 2024

Author: Avanindra Kumar Singh

Bench: Avanindra Kumar Singh

                                                                 1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                          SA No. 1438 of 2017
                                          (SMT. SHAKUN BAI AND OTHERS Vs SMT. GYARSI BAI AND OTHERS)

                          Dated : 20-02-2024
                                   Shri Paritosh Trivedi - Advocate for the appellants.

                                   Ms. K.C.V. Rao - P.L. for the respondent/ State.

At the outset, learned counsel for the appellants submits that appellants/ defendants have lost in both the Courts below but the trial Court as well as the First Appellate Court failed to appreciate the facts, pleadings and evidence in

right perspective. In fact they gave wrong judgment on Wills dated 27.4.1989 (Ex. D/5) and 31.08.1994 (Ex. D/4). He further submits that both the Courts ignored the affidavits Ex. D/2, D/3, D/7, D/8 and also gave wrong finding whether the suit was time barred or not, therefore, arguments on admission were heard.

Reserved for orders on admission.

(AVANINDRA KUMAR SINGH) JUDGE

VSG