Narendra Singh vs Rajendra Singh S/O Late Shri Ganpat ...
2024 Latest Caselaw 14556 MP

Madhya Pradesh High Court

Narendra Singh vs Rajendra Singh S/O Late Shri Ganpat ... on 16 May, 2024

Author: Roopesh Chandra Varshney

Bench: Roopesh Chandra Varshney

                                                                 1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT GWALIOR
                                                          SA No. 2932 of 2023
                               (NARENDRA SINGH Vs RAJENDRA SINGH S/O LATE SHRI GANPAT SINGH DANDOTIYA (DIED ON
                                               17.10.2023) THROUGH LRS (I) SMT. VIMLA AND OTHERS)

                           Dated : 16-05-2024
                                    Ms. Rashi Kushwah- Advocate for the appellant.

                                    Shri P.C.Chandil- Advocate for the respondent No.1(iii).

Heard on admission.

The appeal is admitted on following substantial question of law:-

1. Whether, the First Appellate Court has fallen in error in reversing the judgment and decree of the Trial Court without any cogent reason ?

2. Whether, the First Appellate Court has erred in decreeing the suit of respondents/plaintiffs even without proof of Will in favour of the plaintiffs.

3. Whether, the First Appellate Court has grossly erred in not holding the partition between the parties ?

Meanwhile, the parties are directed to maintain status quo regarding the disputed property till next date of hearing.

List this case for reply of I.A.No.6952/2023 after ensuing summer vacation.

(ROOPESH CHANDRA VARSHNEY) JUDGE

Pj'S/-