Nannu Lal vs Chironjilal @ Chirolya
2022 Latest Caselaw 3524 MP

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                                            The High Court Of Madhya Pradesh
                                                      SA No. 1328 of 2021
                                               (NANNU LAL AND OTHERS Vs CHIRONJILAL @ CHIROLYA AND OTHERS)

Gwalior, Dated : 11-03-2022
                                        Shri Sameer Kumar Shrivastava, learned counsel for the appellants.

                                        Heard on admission.
                                        This Appeal is admitted on the following substantial questions of law;

                                         (i) Whether the Courts below erred themselves in declaring the
                                         plaintiff to be owner of land in dispute only on the basis of
                                         khasra entries?
                                         (ii) Whether the Courts below erred themselves to pronounce
                                         the judgment on the basis of plaintiff being owner only on the
                                         basis of patta in absence of pleadings regarding patta?
                                        Issue notice to the respondents on payment of process fee through Ordinary

as well as RAD mode within seven working days. Notice be made returnable within four weeks.

In view of facts and circumstances of this case, till the next date of hearing, status quo in regard to possession as it exists today shall be maintained by the rival parties.

(SUNITA YADAV) JUDGE

vpn VIPIN KUMAR AGRAHARI 2022.03.11 VALSALA VASUDEVAN 2018.10.26 15:14:29 -07'00' 19:31:49 +05'30'