Dhannu vs Chhannuram And Ors
2022 Latest Caselaw 7249 Chatt

                 HIGH COURT OF CHHATTISGARH, BILASPUR
                                    Order Sheet
                         Second Appeal No.267 of 2013
                      Dhannu Versus Channuram & Others

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02/12/2022            Shri Ratnesh Kumar Agrawal, Counsel for the appellant.

                      Shri Ravipal Maheshwari, P.L. for the State.

                      Heard on admission.

                   Perused the judgments of both the Courts below and also
             perused the evidence adduced by the parties before the trial Court.

                    On due consideration, the appeal is admitted for fnal hearing on
             the following substantial question of law:

                    "A. Whether the fnddnn of both the Courts below wdth renard
             to the possessdon of the sudt land ds perverse?"

                   "B. Whether the fnddnn of both the Courts below that the sale
             deed dated 13.05.1974 ds valdd sale deed ds perverse?"

                      Issue notice to the respondents on payment of process fee as per

rules.

Also heard I.A. No.1, application under Order 1 Rule 10, Order 6 Rule -17 r/w Section 151 of the C.P.C.

Issue notice on I.A. No.1 as well.

Meanwhile, parties are directed to maintain the status quo with regard to the possession of the suit property, as it exists today, till further orders.

List this case in the last week of January, 2023 for hearing on I.A. No.1.

Sd/-

(Arvdnd Sdnnh Chandel) Judne

Prakash