Anant Ram vs Raj Bai
2022 Latest Caselaw 6696 Chatt

              HIGH COURT OF CHHATTISGARH, BILASPUR

                                   Order Sheet

                                SA No. 76 of 2016

                           Anant Ram Versus Raj Bai



09.11.2022           Mr. Siddharth Dubey, Counsel for the appellant.

                     Heard on admission.

                     Perused the judgments of both the Courts below, pleadings
             of the parties and evidence adduced by them before the Trial Court.

                     On due consideration, this appeal is admitted for final
             hearing.

                     Substantial Question of law should be:

                     A. Whether, the Appellant/Plaintiff is the owner of the suit
             land?

                     B. Whether, without claiming the title on the basis of
             adverse possession by the defendant, the plaintiff is entitled to
             claim a decree of permanent injunction?

                     Issue notice to the respondent.

PF as per rules.

List this case after four weeks.

Sd/-

(Arvind Singh Chandel) Saurabh Judge