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Puspalata Das @ Maharana vs Muralidhar Bhola And Anr
2025 Latest Caselaw 8763 Ori

Citation : 2025 Latest Caselaw 8763 Ori
Judgement Date : 25 September, 2025

Orissa High Court

Puspalata Das @ Maharana vs Muralidhar Bhola And Anr on 25 September, 2025

Author: Sashikanta Mishra
Bench: Sashikanta Mishra
                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                    RSA No. 61 of 2025

            Puspalata Das @ Maharana          .....                             Appellant

                                                                     Mr. T.K. Mishra Adv.
                                              -Versus-
            Muralidhar Bhola and Anr.          .....                         Respondents



                                        CORAM:
                       THE HON'BLE MR. JUSTICE SASHIKANTA MISHRA
                                               ORDER

25.09.2025

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

1. 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 questions of law.

"(i) Whether if father have purchased the property in the name of mother is the self-acquired property of the mother and she has absolute and exclusive property when mother has no source of income at all?

(ii) Whether the daughter will wait to file the suit for declaration till the death of mother?

(iii) Whether daughter has no interest after death of father when the property has been purchased by the father out of his own income?

4. Issue notice to the respondents by registered post with A.D., returnable within four weeks. Requisites shall be filed within three working days.

5. Call for the LCR.

5. List this matter for hearing in the month of May, 2026.

(Sashikanta Mishra) Judge

Order No. 1. Further proceeding in Execution Case No. 4 of 2018 pending

02. before the learned 2nd Additional Civil Judge (Senior Division), Cuttack shall remain stayed till the next date.

2. Issue urgent certified copy on proper application.

(Sashikanta Mishra) Judge

A.K. Rana A.K. Rana

 
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