Durgesh Kumar Yadav & Another vs Sri Jitendra Chauhan & 5 Others
2017 Latest Caselaw 7181 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 31
 

 
Case :- SECOND APPEAL No. - 1177 of 2017
 

 
Appellant :- Durgesh Kumar Yadav & Another
 
Respondent :- Sri Jitendra Chauhan & 5 Others
 
Counsel for Appellant :- Om Prakash Singh
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the appellants and perused the record.

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

1. Whether the execution of registered sale deed dated 8.11.1994 is valid document and same was to be considered by the appellate court in the eye of law or not ?

2.  Whether on the basis of surmises and conjectures after full consideration of registered sale deed is liable to be cancelled or not ?

3.  Whether merely on the basis of denial of consideration of sale deed by the executer same can be cancelled or not ?

Issue notice to the respondents.

Summon the lower court record.

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 :- 21.11.2017

Gss