Bhagwati Prasad vs Lakhan
2024 Latest Caselaw 5384 MP

Madhya Pradesh High Court

Bhagwati Prasad vs Lakhan on 21 February, 2024

Author: Roopesh Chandra Varshney

Bench: Roopesh Chandra Varshney

                                                                  1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT GWALIOR
                                                           SA No. 2972 of 2023
                                               (BHAGWATI PRASAD AND OTHERS Vs LAKHAN AND OTHERS)

                           Dated : 21-02-2024
                                    Shri K.N.Gupta Senior Advocate with Shri S.G.Chitnis- Advocate for the

                           appellants.
                                    Shri Vijay Sundaram- Panel Lawyer for the State.
                                    Heard on admission.
                                    The appeal is admitted on following substantial question of law:-

                                    1. Whether, the lower Appellate Court has fallen in error in
                                    reversing the judgment and decree of Trial Court without meeting
                                    out the reasons assigned by the Trial Court ?
                                    2. Whether, the appellants have successfully proved the execution
                                    of the "Will" in favour of deceased Devi Prasad ?
                                    Issue notice to the respondents on payment of process fee by registered

AD as well as ordinary mode. Process fee be paid within seven working days.

Notices be made returnable within eight weeks. List thereafter.

In the meanwhile, the execution of judgment and decree dated 31/10/2023 shall remain stayed till the next date of hearing.

(ROOPESH CHANDRA VARSHNEY) JUDGE

Pj'S/-