Siri vs Geeta Bai
2022 Latest Caselaw 3628 MP

                                                                            1
                                               The High Court Of Madhya Pradesh
                                                         SA No. 402 of 2022
                                                                    (SIRI AND OTHERS Vs GEETA BAI)

                                   Jabalpur, Dated : 14-03-2022
                                           Shri Basant Raj Pandey, Advocate for the appellants.

                                           Heard on the question of admission.
                                           Appeal is admitted for final hearing on the following substantial questions of
                                   law:-

                                                       (i)      Whether the burden of prove upon
                                                       the defendant for prove the sale deed is true
                                                       or false by produce the reliable evidence
                                                       and documentary evidence as well as
                                                       witnesses?

                                                         (ii)     Whether, defendant did not mark the
                                                  presence or witness of any sister of
                                                  defendant/plaintiff and no any witnesses admitted
                                                  that the sale deed dated 20.05.2010 executed in
                                                  their presence/ and;
                                                      (iii)     Whether, the lower appellate Court has
                                                 erred in reversing the well reason and speaking
                                                 judgment of trial Court?
                                           Issue notice to the respondent on payment of PF within seven working days

by both the modes. Notice be made returnable within four weeks.

List after four weeks. The parties are directed to maintain the status quo till the next date of hearing.

(ARUN KUMAR SHARMA) JUDGE

pn

Signature Not Verified SAN

Digitally signed by PANKAJ NAGLE Date: 2022.03.15 10:33:27 IST