Raghuwansh Prasad Patel vs Arvind Kumar Patel
2022 Latest Caselaw 2512 MP

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                    The High Court Of Madhya Pradesh
                              SA No. 798 of 2020
               (RAGHUWANSH PRASAD PATEL AND OTHERS Vs ARVIND KUMAR PATEL AND OTHERS)

     Jabalpur, Dated : 22-02-2022
             Shri Arvind Kumar Singh, counsel for the appellants.

             Ms. Seema Jaiswal, Panel Lawyer for the State.
             Shri R.P.Patel, counsel for the caveator.
             Heard on the question of admission.
             The appeal is admitted on the following substantial question of law:
                    (i)        Whether, learned first appellate Court is justified in partly

            reversing the judgment and decree of the trial Court.
                    (ii)    Whether, findings recorded by learned first appellate Court are
            contrary to the evidence on record and therefore the same are perverse.
                    (iii)         Whether, learned first appellate Court committed gross
            illegality in non-appreciating the aspect that defendant No.1 himself admitted
            that suit lands are ancestral property in registered partition deed executed on
            22.10.1996 (Ex. P/1).
                    (iv)     Whether, learned first appellate Court is justified in ignoring the
            aspect that in absence of consideration amount sale-deed rendered null and

            void.
             Issue notice on the memo of appeal as well as on the above substantial
    question of law to the respondents on payment of process fees within seven

working days by ordinary as RAD mode.

Status quo/interim relief already ordered by this Court on 04.03.2021 shall remain in operation during the pendency of the appeal.

I.A. No.3760/2020 stands allowed and disposed of. List for final hearing in due course.

(SMT. ANJULI PALO) JUDGE vidya Digitally signed by SREEVIDYA Date: 2022.02.23 17:10:22 +05'30'