Madhya Pradesh High Court
Kodu Lal vs Bhaiya Lal on 17 January, 2024
Author: Avanindra Kumar Singh
Bench: Avanindra Kumar Singh
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
SA No. 1125 of 2020
(KODU LAL AND OTHERS Vs BHAIYA LAL AND OTHERS)
Dated : 17-01-2024
Shri M.P. Rajak - Advocate for appellants.
None for respondent No. 1.
Shri Rajeev Pandey - Panel Lawyer for State.
Record is received in connected matter. Heard on admission.
Appeal is admitted on the following substantial question of law :-
1. Whether both Courts below gave wrong interpretation to the Vasiyat (Will) filed by the defendant resulting in miscarriage of justice ?
On payment of process fees within seven working days, issue notice to respondent No. 1 Bhaiya Lal.
Let the matter be listed for final hearing in due course. Meanwhile both the parties are directed to maintain status quo regarding the suit property till the next date of hearing.
(AVANINDRA KUMAR SINGH) JUDGE vkv /-
Signature Not Verified Signed by: VINAY KUMAR VERMA Signing time: 19-01-2024 21:13:47