Punjab-Haryana High Court
Jaswant Kaur & Ors vs Jaswant Kaur @ Basant Kaur & Ors on 9 March, 2018
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
387
FAO-562-1996 (O&M)
Date of Decision : 09.03.2018
Jaswant Kaur and another ...... Appellants
Versus
Jaswant Kaur @ Basant Kaur and others ...... Respondents
CORAM : HON'BLE MR.JUSTICE AJAY TEWARI
***
Present : Mr. G.S. Bhatia, Advocate
for the appellants.
Mr. Vikas Singh, Advocate
for the respondent No.1.
***
AJAY TEWARI, J. (Oral)
This appeal has been filed against the order of the Additional Civil Judge (Sr. Division), Faridkot.
Counsel for the appellants points out that the appeals against the orders passed by the Civil Judge (Senior Division) and Additional Civil Judge (Senior Division) under Part X of the Indian Succession Act would lie to the District Judge and not to this Court.
Counsel for the respondent has also fairly accepted this fact. In the circumstances, this appeal has to be heard by the District Judge, Faridkot. So ordered.
Registry is directed to send the record of this case to the District Judge, Faridkot.
Parties through counsel are directed to appear before the District Judge, Faridkot on 14.05.2018.
Appeal stands disposed of.
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FAO-562-1996 (O&M) -2-
Since the main case has been decided, the pending civil miscellaneous application, if any, also stands disposed of.
( AJAY TEWARI )
March 09, 2018 JUDGE
ashish
Whether speaking/reasoned - Yes/No
Whether reportable - Yes/No
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