Krishna Kumar vs Ankit Puri
2022 Latest Caselaw 6308 MP

                                                                           1
                                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                                  AT JABALPUR
                                                                     SA No. 258 of 2021
                                                             (KRISHNA KUMAR Vs ANKIT PURI AND OTHERS)

                                   Dated : 27-04-2022
                                           Shri Ashish Shroti, Advocate for the appellant.

                                           Shri Swatantra Pandey, Panel Lawyer for the respondent/State.

Heard on the question of admission. This appeal is admitted on the following substantial questions of law:- i . Whether the findings of the Courts below that the plaintiff has successfully proved her case is justified in the absence of plaintiff's evidence in

respect of the date of putting him in possession and thereafter dispossession ?

ii. Whether the suit filed by the plaintiff for possession is barred by limitation ?

iii. Whether the Courts below erred in not considering defendant's objection with regard to the death of vandor Motilal, who has said to have executed the sale deed in favour of plaintiff ?

iv. Whether in the absence of legal representative of Motilal to be on record, the judgment and decree passed by Courts below are the decree against a dead person ?

Issue notices to the respondents on payment of process fee within seven working days by both modes.

Notices be made returnable within four weeks. Till next date of hearing parties are directed to maintain status quo as it exists today.

Record of the Courts below be called for. List after four weeks.

(ARUN KUMAR SHARMA) JUDGE

Vin**

Signature Not Verified SAN

Digitally signed by VINOD SHARMA Date: 2022.04.28 14:47:38 IST