Dhurwa And Ors vs (Deleted) Chaitan (Died)
2022 Latest Caselaw 6820 Chatt

                 HIGH COURT OF CHHATTISGARH, BILASPUR
                                   Order Sheet
                         Second Appeal No.277 of 2013
                 Dhurwa and Ors. Versus (Deleted) Chaitan & Ors.

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15/11/2022            Shri Prafull N. Bharat, Senior Counsel with Shri Keshav Dewangan,
             Counsel for the appellants.

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

                      Heard on admission.

                      Perused the judgment of Courts below and perused the evidence
             adduced by the parties before the trial Court.

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

                      "Whether when the defendant himself pleaded his possession
             over the land in dispute on the basis of oral agreement then can he
             claim his title by way of adverse possession."

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

rules.

Sd/-

(Arvind Singh Chandel) Judge

Prakash