Yogendra Singh vs Surendra Tyagi
2017 Latest Caselaw 7347 ALL

Citation : 2017 Latest Caselaw 7347 ALL
Judgement Date : 28 November, 2017

Allahabad High Court

Yogendra Singh vs Surendra Tyagi on 28 November, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 31
 

 
Case :- SECOND APPEAL No. - 1067 of 2017
 

 
Appellant :- Yogendra Singh
 
Respondent :- Surendra Tyagi
 
Counsel for Appellant :- Mithilesh Kumar Tiwari
 

 
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 execution of admitted sale deed and handing over of the possession in writing in respect of the land in dispute by the vendor (plaintiff/ respondent) is constituting an estopple against the such vendor to seek injunction against the vendee ( defendant/ appellant) in respect of the same land of sale deed after taking consideration of the same ?

Issue notice to the respondent.

Summon the lower court record.

List after receipt of lower court record for final hearing.

Order Date :- 28.11.2017

Gss

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