Haji Rajjab S/O Maheboob ... vs Shakeel Ahmed Mohd Ayyub
2022 Latest Caselaw 13021 Bom

           Digitally signed
                                                                                          904-sa-541-2019.doc
           by PALLAVI
           MAHENDRA
PALLAVI    WARGAONKAR
MAHENDRA
WARGAONKAR Date:
           2022.12.15
           11:02:41
           +0530




                              Pallavi
                                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                        CIVIL APPELLATE JURISDICTION

                                                       SECOND APPEAL NO.541 OF 2019

                                   Haji Rajjab S/o Maheboob (deceased)
                                   Thr. LRs.
                                   1. A) Zubeida w/o Allauddin and Ors.                ... Appellants
                                         Versus
                                   Shakeel Ahmed Mohd. Ayyub and Ors.                  ... Respondents

                                                                  WITH
                                                       SECOND APPEAL NO.115 OF 2018

                                   Zubeida w/o Allauddin and Ors.                      ... Appellants
                                        Versus
                                   Alamgir Mohammed Ayyub and Ors.                     ... Respondents


                                   Ms. Chaitrali Deshmukh, for the Appellants in both Appeals.
                                   Mr. N.R. Bubna, for the Respondent Nos.1 to 3 in both Appeals.

                                                                    CORAM: MADHAV J. JAMDAR, J.

DATE : 14th DECEMBER, 2022

P.C.:

1. Heard Ms. Chaitrali Deshmukh, learned counsel appearing for

the Appellants and Mr. Bubna, learned counsel appearing for the

Respondent Nos.1 to 3 in both Appeals. Second Appeals are admitted

on the following substantial questions of law:-

1) Whether the sale deeds dated 28th May 1996 and 30th May 1996 are hit by section 54 of the Transfer of Property Act, 1882 as the evidence on record shows that sale is without consideration?

904-sa-541-2019.doc

2) Whether learned first Appellate Court has reversed the judgment and decree of the learned trial Court without considering the evidence on record?

(MADHAV J. JAMDAR, J.)