Smt. Munni Bai Jain vs Mahendra Kumar Jain
2024 Latest Caselaw 5797 MP

Madhya Pradesh High Court

Smt. Munni Bai Jain vs Mahendra Kumar Jain on 26 February, 2024

Author: Amar Nath Kesharwani

Bench: Amar Nath Kesharwani

                                                              1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                        SA No. 591 of 2023
                                        (SMT. MUNNI BAI JAIN Vs MAHENDRA KUMAR JAIN AND OTHERS)

                           Dated : 26-02-2024
                                 Dr. Anuvad Shrivastava - Advocate for the appellant.

                                 Shri Anup Sonkar - Panel Lawyer for the respondent No.3/State.

Heard on admission.

Appeal is admitted on the following substantial questions of law:

"1. Whether the first appellate Court has erred in law and facts in arriving at conclusion that the suit property is ancestral property?

2. Whether the first appellate Court has erred in law in reversing the judgment and decree of the trial Court passed in RCSA No. 1100063/2006 (Mahendra Kumar vs Ramswaroop and others?"

Issue notice to the respondents along with memo of appeal, annexed documents, I.A. No.3778/2023 and copy of substantial questions of law formulated by this Court on payment of process fee within seven working days.

Notice be made returnable within four weeks. Parties are restrained from alienating the suit property till next date of

hearing.

List the case after four weeks.

C.C. as per rules.

(AMAR NATH (KESHARWANI)) JUDGE

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