Lal Singh vs Rakesh Kumar & 4 Others
2017 Latest Caselaw 6528 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- SECOND APPEAL No. - 1106 of 2017
 

 
Appellant :- Lal Singh
 
Respondent :- Rakesh Kumar & 4 Others
 
Counsel for Appellant :- Ashish 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 suit for cancellation is maintainable before civil court and civil court has power to cancel registered documents ?

2. Whether the application under section order 7 rule 11 was maintainable. at this stage ?

3.  Whether the suit is barred by section 206 of U.P. Revenue Code, 2006 ?

4.  Whether the application under order 7 rule 11 be decided only on the basis of plaint assertion ?

Issue notice to the respondents.

Steps be taken within 10 days.

Summon the lower court record.

List after receipt of lower court record for final hearing.

Till the next date of listing parties are directed to maintain staus-quo of the property in dispute as on today.

Order Date :- 8.11.2017

Gss