Madhya Pradesh High Court
Shankarlal [Dead] Lrs Smt. Chandrakala ... vs Smt. Ramkunwar Bai on 26 March, 2015
SA-541-2012
(SHANKARLAL [DEAD] LRS SMT. Vs SMT. RAMKUNWAR BAI)
CHANDRAKALA BAI
26-03-2015
Shri Shailendra Verma, learned counsel for the
appellant.
Shri Anurag Tiwari, learned counsel for the respondents No.
1 to 4.
Heard on the question of admission. The appeal is admitted on the following substantial question of law :-
(1) Whether the Courts below have erred in assessing and analysing the impact of the decision of this Court rendered in C.R.No. 663/2003.
(2) Whether the finding regarding partition arrived at by the Courts below is perverse ?
As the respondents have been represented through their counsel, notice need not be issued to them. Heard learned counsel for the parties on I.A.No. 5516/2012 for grant of stay.
It is directed that till final hearing of the appeal the parties shall maintain status quo, as it exists today, in respect of the partition.
List the appeal alongwith S.A.No. 528/2012. C.C. as per rules.
(RAVI SHANKAR JHA) JUDGE