Chandrakala Pandey vs Ramesh Kuamr Pandey Alias Bajrang ...
2024 Latest Caselaw 15889 MP

Madhya Pradesh High Court

Chandrakala Pandey vs Ramesh Kuamr Pandey Alias Bajrang ... on 28 May, 2024

                                                                1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                         SA No. 1677 of 2019
                            (CHANDRAKALA PANDEY AND OTHERS Vs RAMESH KUAMR PANDEY ALIAS BAJRANG PANDEY AND
                                                                OTHERS)

                           Dated : 28-05-2024
                                 Counsel for the appellants is present.


                                 When the matter came up for hearing today, the appeal is heard on the
                           question of admission.
                                 The appeal is admitted for hearing on the following substantial questions
                           of law :

                                      "(I) Whether the Courts below were right in holding that the
                                      properties purchased in the name of father of the original plaintiff,
                                      were not the properties of the original plaintiff ?
                                      (II) Whether the Courts below, acted contrary to the oral and
                                      overwhelming documentary evidence adduced by the appellants ?
                                      (III)    Whether the Courts below failed to appreciate the
                                      overwhelming documentary evidence, which supported the claim
                                      of the plaintiffs ?
                                      (IV) Whether, the Courts below were right in holding that the
                                      appellants/plaintiff had only 1/2th share in the joint Hindu family
                                      properties and not the half (1/2) share ?
                                      (V) Whether the impugned judgment and decree are arbitrary and
                                      perverse ?"
                                 Issue notice to respondents No.          1 to 24 along with the aforesaid

substantial questions of law by registered A.D. mode as per Civil Rules of Practice and file a proof of service.

Certified copy as per rules.

(DUPPALA VENKATA RAMANA) JUDGE

RC