Madhya Pradesh High Court
Bhaiyalal vs Kodulal on 17 January, 2024
Author: Avanindra Kumar Singh
Bench: Avanindra Kumar Singh
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
SA No. 1309 of 2020
(BHAIYALAL Vs KODULAL AND OTHERS)
Dated : 17-01-2024
Shri K.D. Gupta - Advocate for appellant.
Ms. Ranno Rajak - Advocate for the respondent Nos. 1 to 5.
Shri Rajeev Pandey - Panel Lawyer for State.
Heard on admission.
IA No. 6149/2020 under Section 5 of Limitation Act for condonation of delay. It is submitted that the appeal is delayed because of Covid and that it may be condoned. Affidavit is filed.
The learned counsel for the respondents opposes the application orally but for the cause shown IA No. 6149/2020 is allowed. Delay is condoned.
Heard on admission.
1. Whether both Courts below gave wrong interpretation to the Vasiyat (Will) filed by the defendant resulting in miscarriage of justice?
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: 2/3/2024 11:09:38 AM