Haseena Begum vs Ramavatar Agrawal
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Chattisgarh High Court

Haseena Begum vs Ramavatar Agrawal on 22 July, 2025

                       HIGH COURT OF CHHATTISGARH AT BILASPUR

                                               FA No. 161 of 2018

                            HASEENA BEGUM versus RAMAVATAR AGRAWAL




          22.07.2025        Ms. Fouzia Mirza, Sr. Advocate with Ms. Rashika Soni, counsel
                       for the appellant.
                            Mr. H.B. Agrawal, Sr. Advocate with Ms. A. Sandhya Rao,
                       counsel for respondent No. 1.

The genesis of the present appeal is the judgment and decree passed by the Civil Judge, Class II, Raipur in Civil Suit No. 151-A/65 decided on 14.12.1967 (Somchand Agrawal vs. Chhedi @ Salarbux and Others). An execution case has also been filed before the Executing Court bearing Execution Case No. 151-A/65 wherein some objections were taken, which has necessitated the plaintiff to file suit for partition.

Learned Senior Advocate for the appellant vehemently argued that since the judgment and decree has been passed in the year KISHORE KUMAR 1967 and the suit was filed in 2009, therefore, it is hopelessly DESHMUKH

barred by the limitation. She would further submit that the case

before the executing Court in Execution Case No. 151-A/65 has 11:08:22 +0530

been closed by execution of sale deed on 07.12.1968.

Let the record of the executing Court in Execution Case No. 151-A/65 be traced out at Raipur and scanned copy of the same be made available to this Court. The Registrar (Computerization) of this Court is directed to see that record of the execution case is scanned and made available to this Court within a week. List the case on 22nd August, 2025. The interim relief granted earlier to continue till the next date of hearing.

Sd/-

(Narendra Kumar Vyas) JUDGE

Deshmukh