Madhya Pradesh High Court
Sunder Singh (Since Deceased) Thr. Lrs. ... vs Shivraj Singh on 29 November, 2016
SA-497-2015
(SUNDER SINGH (SINCE DECEASED) THR. LRS. ARJUN SINGH Vs SHIVRAJ SINGH)
29-11-2016
Shri Umesh Trivedi, learned counsel for the appellants.
Shri K.S. Patel, learned Panel Lawyer for the respondent No.3-State.
Heard on admission.
The appeal is admitted on the following substantial questions of law:-
1. Whether the lower appellate Court is legally right in reversing the judgment and decree of the trial Court ?
2. Whether the lower appellate Court is legally right in decreeing the Suit on the ground of preemption under Section 22 of Hindu Succession Act, 1956 ?
3. Whether the plaintiffs have waived their right, if any ?
Issue notice of this appeal alongwith the copy of substantial questions of law framed to the respondents on payment of process fee within one week, both by ordinary as well as registered A/D modes. Notices be made returnable within four weeks.
(SMT. ANJULI PALO) JUDGE rj