Udit Narayan Pradhan And Others vs Sarada Pradhan And Others
2023 Latest Caselaw 2297 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK

                                R.S.A No.474 of 2014

            Udit Narayan Pradhan and others          ....             Appellants

                                                  M/s. U.K.Samal,
                                                  Advocate


                                    -versus-
            Sarada Pradhan and others          ....        Respondents
                                           Mr. Ashutosh Mishra,
                                           Advocate


                        CORAM:

                                  JUSTICE SASHIKANTA MISHRA
                                         ORDER

21.3.2023.

Order No.

10. 1. This matter is taken up through hybrid mode.

2. Heard.

3. Considering the submissions and on perusal of the impugned judgment, the appeal is admitted on the following substantial questions of law;

"(i) Whether the Courts below committed serious error/illegalities by declaring the execution of the Regd. Sale Deed No.1921 dated 28.5.2009 executed by Defendant No.1 in favour of Defendant No.4 as illegal which was executed as

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the 'Karta' of the joint family properties for the legal necessity of the family?

(ii) Whether the shares of the co-sharers was properly allotted?

4. Respondents have already entered appearance. Hence, no notice need be issued to them. Copy of the Appeal Memo has already been served upon the respondents' counsel.

5. On consent of both parties, list this matter day after tomorrow (23rd March, 2023) for final hearing.

(Sashikanta Mishra) Judge

AKB