Parsuram Dash vs Paramanda Dash And Others
2025 Latest Caselaw 7801 Ori

Orissa High Court

Parsuram Dash vs Paramanda Dash And Others on 2 September, 2025

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                               RSA No. 551 of 2023



            Parsuram Dash                         ....                    Appellant
                                                                Represented by
                                                      Mr. A.K. Sahoo, Advocate

                                             -Versus -


            Paramanda Dash and Others.             ....                Respondents

Represented by

CORAM:

JUSTICE SASHIKANTA MISHRA ORDER_

02.09.2025

Order No.

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

2. Heard Mr. A.K. Sahoo, learned counsel for the appellant. Perused the impugned judgments.

3. Considering the submissions and the grounds raised, the second appeal is admitted on the following substantial question of law:-

i. Whether the finding of the courts below that the dwelling house in question lost its character as family dwelling house within the meaning of Section 44 of the T.P. Act is contrary to the ratio decided in the case of Bhim Singh and another v. Ratnakar Singh and others, reported in 1970(I) CWR 283?

4. Issue notice to the respondents by registered post with A.D. making it returnable within four week. Requisites be filed within three working days.

5. Call for the LCR.

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

(Sashikanta Mishra) Judge

BC Tudu

Signed by: BHIGAL CHANDRA TUDU

Location: Orissa High Court, Cuttack Date: 05-Sep-2025 13:31:27