Vedpal vs Smt. Shakuntala Devi & Another
2017 Latest Caselaw 8173 ALL

Citation : 2017 Latest Caselaw 8173 ALL
Judgement Date : 20 December, 2017

Allahabad High Court

Vedpal vs Smt. Shakuntala Devi & Another on 20 December, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 31
 

 
Case :- SECOND APPEAL No. - 1333 of 2017
 

 
Appellant :- Vedpal
 
Respondent :- Smt. Shakuntala Devi & Another
 
Counsel for Appellant :- Pratibha Singh,Ashok Kumar Singh
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the appellant and perused the record.

This second appeal is admitted on the following substantial questions of law;

1. Whether the appellate court have erred allow the appeal of defendant no. 1 without proper consider the documents and Amin report and revenue map ?

2. Whether the appellate court have erred in misconstruing and misreading the evidence on record and given finding that land is not liable to be identified on spot ?

Issue notice to the respondents.

Summon the lower court record.

Steps be taken within two weeks.

List after receipt of lower court record for final hearing.

Till the next date of listing, the parties are directed to maintain status-quo of the property in suit.

Order Date :- 20.12.2017

Gss