Madhusudan Mishra vs Smt. Mehtarin Sahu
2025 Latest Caselaw 4224 Chatt

Chattisgarh High Court

Madhusudan Mishra vs Smt. Mehtarin Sahu on 3 September, 2025

HIGH COURT OF CHHATTISGARH AT BILASPUR

FA No. 304 of 2017

Madhusudan Mishra versus Smt. Mehtarin Sahu & Others

Order Sheet

03.09.2025 Mr. Pushpendra Kumar Patel, counsel for the

appellant.

Call for record.

Learned counsel for the appellant would submit that

being aggrieved with the judgment and decree dated

17.05.2017 he has filed this appeal contending that he is

bonafide purchaser of the suit property.

From the record, it is quite vivid that the suit was

filed in the year 2006 and present appellant has

purchased the suit property in the year 2014, in such

circumstances whether he will be fall within the ambit of

aggrieved party or mischievous party to defeat the object

Digitally signed by MANISH MANISH YADAV YADAV Date:

2025.09.04 10:59:35 +0530

of specific performance of contract filed by the plaintiff

before the trial Court.

Let counsel for the appellant make submission on

this legal point.

List this case on 16th October, 2025.

Sd/-

(Narendra Kumar Vyas) Judge

Manish