Raju vs Dameshwar
2022 Latest Caselaw 6864 Chatt

                 HIGH COURT OF CHHATTISGARH, BILASPUR
                                   Order Sheet
                         Second Appeal No.444 of 2019
                        Raju Versus Dameshwar and Anr.

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16/11/2022            Shri Gaurav Singhal, Counsel for the appellant.

                      Shri Avinash K. Mishra, G.A. 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 hearing on the
             following substantial question of law:

                      "Whether the judgment passed by the lower Appellate Court
             is perverse in reversing the well reasoned fnding of trial Court
             particularly with regard to the provisions under Section 53(a) of the
             Transfer of Property Act, 1882?"

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

rules.

List this case after four weeks.

Sd/-

(Arvind Singh Chandel) Judge

Prakash