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Yuvrajsingh vs Lokendrasingh
2022 Latest Caselaw 6347 MP

Citation : 2022 Latest Caselaw 6347 MP
Judgement Date : 27 April, 2022

Madhya Pradesh High Court
Yuvrajsingh vs Lokendrasingh on 27 April, 2022
Author: Anil Verma
                                                                      10


      IN THE HIGH COURT OF MADHYA PRADESH
                    AT INDORE

                        SA No. 1586 of 2020
          (YUVRAJSINGH AND OTHERS Vs LOKENDRASINGH AND OTHERS)



           27-04-2022
Dated :
      Shri A.S.Garg Senior Advocate along with Shri              Sapnesh
Kumar Jain, learned counsel for th appellant.
      Heard on admission and I.A no. 4014/2020 for stay.
      Present appeal is admitted on the following substantial
questions of law :
              (I) Whether the learned first appellate court
       was right in not holding that remand order dated
       06/10/2015 was not complied therefore the judgment
       was liable to be set aside?
              (II) Whether recording of name of Rajawati
       Bai in revenue records was required to be proved
       even when there is presumption of correctness of
       such entries?
              (III) Whether patta of Samwat year 2003 was
       required to be proved when the same is more than 30
       years old document?
              (IV) Whether        Rajwati    Bai   became
       Bhoomiswami by operation of law on cominginto
       force of M.P.L.R. Code 1959?
              (V) Whether Will dated 15/01/1970
       executed by the Rajawati Bai required any proof
       when it was more than 30 years old document and
       the attesting witnesses have expired?

      Issue notice to the respondent/s on payment of PF within

seven days; returnable within six weeks.

Also heard learned counsel for the appellant on interim state. Considering the facts and circumstances of the case, till the the next date of hearing, effect, operation and execution of the impugned judgment and decree dated 13/03/2020 and 05/03/2019 shall remain stayed and both the parties shall also maintain status- quo in respect of the suit property.

CC as per rules.

                                                                (ANIL VERMA)
Digitally signed by AMOL N                                        JUDGE
MAHANAG

Date: 2022.04.27 18:37:09 +05'30'

 
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