RSA/17/2020
2021 Latest Caselaw 4782 Ori

                                RSA No.17 of 2020




3.   07.04.2021             This matter is taken up by video conferencing mode.

                            Heard learned counsel for the Appellants in the matter
                   of admission of the appeal.

                            Perused the judgments passed by the courts below.

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

                            "Whether the First Appellate Court is right in holding
                   the suit property as the joint property of Bhagaban and Panchu
                   after death of Kailash by saying that the family being presumed
                   to be joint, the same presumption would also govern in respect
                   of the property which is contrary to the position that despite the
                   family being presumed to be joint it is not always that the
                   property would also be so presumed?"

                            Issue notice to the Respondents by registered post
                   with A.D. Steps be taken within a week hence. In that event
                   notice be issued, fixing a short returnable date.

                            List this matter in the week commencing 11th May,
                   2021.

                                                         ....................
                                                          D. Dash, J.

Aks