Gaurishankar Vyas vs Premnarayan S/O Punamchand Vyas ...
2024 Latest Caselaw 5702 MP

Madhya Pradesh High Court

Gaurishankar Vyas vs Premnarayan S/O Punamchand Vyas ... on 23 February, 2024

Author: Hirdesh

Bench: Hirdesh

                                                                1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                           SA No. 957 of 2021
                            (GAURISHANKAR VYAS Vs PREMNARAYAN S/O PUNAMCHAND VYAS (DECEASED) THR. LRS. LILA DEVI
                                                               AND OTHERS)

                           Dated : 23-02-2024
                                   Shri Piyush Shrivastava, learned counsel for the appellant.


                                   Heard on the question of admission.
                                   The appeal is admitted on the following substantial question of law:-

                                  "(1) Whether in the facts and circumstances of the case, the
                                  learned first appellate court was justified in confirming the
                                  judgment and decree passed by the trial court, whereby the
                                  suit was dismissed?
                                  (2) Whether in the facts and circumstances of the case, the
                                  documents showing revenue entries Exh. P/5, Exh. P/6 & Exh.
                                  P/7, which clearly show that the plaintiff and defendant No.3
                                  and 4 have 3/4th share and defendant No.1 has 1/4th share in
                                  the disputed property Exh.P/3, are not sufficient to show that
                                  the plaintiff is having 1/4th share in the property?
                                   Issue notice to the respondents by RAD mode on payment of P.F. within

seven working days.

List the matter for final hearing in due course.

(HIRDESH) JUDGE N.R.