Chhannulal vs Smt. Devkabai
2022 Latest Caselaw 2865 MP

                                                                          1
                                                The High Court Of Madhya Pradesh
                                                          SA No. 105 of 2017
                                                       (CHHANNULAL AND OTHERS Vs SMT. DEVKABAI AND OTHERS)

                                      Jabalpur, Dated : 28-02-2022
                                            Shri R.S. Khare, learned counsel for the appellants.

                                            None for the respondents.

During the course of arguments on admission, learned counsel for the appellants has placed reliance upon the order dated 06-01-2009 ( Exhibit P/18) passed by Tahsildar Piparia District Hoshangabad in Revenue Case No. 39/A- 27/2008-09 and submitted that the order was passed in presence of the deceased

Suresh, who was husband and father of the present appellants.

Learned Lower Appellate Court in last line of paragraph-23 of its judgment has recorded a finding that in the partition proceedings Suresh was not present but, there is no documentary evidence available on record in that regard.

Facing with this situation, learned counsel for the appellants prays for time to file certified copy of entire record relating to the order dated 06-01-2009 ( Ex. P/18) along with application under Order 41 rule 27 of Civil Procedure Code supported by an affidavit.

List in the week commencing 21-03-2022.

(DWARKA DHISH BANSAL) JUDGE

PG

Signature Not Verified SAN

Digitally signed by PARMESHWAR GOPE Date: 2022.03.03 17:06:53 IST