Kulamani Sahu vs Goura Mohan Sahu
2025 Latest Caselaw 10406 Ori

Orissa High Court

Kulamani Sahu vs Goura Mohan Sahu on 25 November, 2025

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   RSA No. 319 of 2019

             Kulamani Sahu                    .....                               Appellant
                                                                   Mr. T.K. Mishra, Advocate
                                             -Versus-
             Goura Mohan Sahu                .....                             Respondents
                                                                            Mr. S. Ray, Adv.
                                        CORAM:
                       THE HON'BLE MR. JUSTICE SASHIKANTA MISHRA
                                                      ORDER

25.11.2025

Order No. 1. This matter is taken up through hybrid mode.

14. 2. Heard Mr. T.K. Mishra, learned counsel for the appellant.

3. Perused the impugned judgments. Considering the submissions made and the grounds raised, the second appeal is admitted on the following substantial question of law.

"(i) "Whether both the courts below were correct in disbelieving the evidence adduced in respect of the Will, which was registered?"

4. No notice need be issued as the respondent has entered appearance through his counsel, Mr. Maheswar Mohanty. Let a copy of the appeal memo be served upon him.

5. Call for the LCR.

6. List this matter for hearing in the month of April, 2026.

(Sashikanta Mishra) Judge

Order No.

1. It is directed that final decree proceeding may continue but the

15.

decree shall not be sealed or signed without leave of this Court.

2. Issue urgent certified copy on proper application.

                                                              (Sashikanta Mishra)
A.K. Rana                                                            Judge