Dwadashibai Alias Gangubai ... vs Purnabai Shriram Parshuramkar ...
2022 Latest Caselaw 4486 Bom

                                               1/2                           10.sa90.2022

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        NAGPUR BENCH : NAGPUR

                         SECOND APPEAL NO. 90 OF 2022

                      Dwadashibai alias Gangubai Vithobaji Hatzade
                                           Vs.
                        Purnabai Shriram Parshuramkar and Ors.
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Office notes, Office Memoranda of Coram, appearances, Court's orders Court's or Judge's Orders. or directions and Registrar's orders.

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Mr. M.P. Khajanchi, Advocate for appellant.

                                        CORAM          :       MANISH PITALE J.
                                        DATE           :       27.04.2022.

Heard learned counsel for the appellant.

2. Issue notice, returnable in eight weeks on the following substantial questions of law :

"1. Whether the appellate Court was justified in reversing findings of the trial Court on the question of Sale-Deeds dated 29.10.1998 and 14.02.2001, on the basis that non-payment of consideration cannot be a ground for declaring the Sale-Deeds as null and void, in the face of Section 54 of the Transfer of Property Act, 1882 and judgment rendered by the Hon'ble 2/2 10.sa90.2022

Supreme Court in that regard in the case of Kewal Krishan vs. Rajesh Kumar 2021 SCC OnLine SC 1097 ?

2. Whether the learned First Appellate Court has discharged the duty cast upon it by virtue of provisions of Section 96 and Order XLI Rule 31 of Code of Civil Procedure, 1908 ?

JUDGE Prity Digitally signed by PRITY S PRITY S GABHANE GABHANE Date:

2022.04.27 19:51:04 +0530