Ramdev S/O Suyrdeen Namdeo ... vs Brijraj Singh
2022 Latest Caselaw 14836 MP

                                                                 1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT JABALPUR
                                                          SA No. 1904 of 2022
                               (RAMDEV S/O SUYRDEEN NAMDEO THROUGH LEGAL REPRESENTATIVES RAJMANI AND OTHERS Vs
                                                          BRIJRAJ SINGH AND OTHERS)

                           Dated : 14-11-2022
                                    Smt. Smita Varma, Advocate for the appellants.

                                    Shri Rajiv Pandey, learned Panel lawyer for the State.
                                    Heard on the question of admission.
                                    This second appeal is admitted for final hearing on the following
                           substantial questions of law:-

                                    "1.        Whether learned first appellate Court has erred in
                                    reversing the judgment and decree passed by learned trial
                                    Court just contrary to the law settled by the Supreme Court in
                                    the case of Santosh Hazari Vs. Purushottam Tiwari 2001
                                    (3) SCC 179 ?
                                    2.       Whether khasra entries and other revenue documents
                                    can be considered in proof of title ?
                                    Also heard on IA No. 9485/2022, which is an application for temporary
                           injunction.
                                    Issue notice of final hearing along with substantial questions of law and
                           of IA No.9485/2022 to the respondents on payment of PF within seven working

                           days, failing which, the appeal shall stand dismissed without further reference to
                           the Court.
                                    In the meantime, both the parties are directed to maintain status-quo with
                           regard to the suit property until further orders.
                                    List for consideration of IA No.9485/2022 after service of notice on the
                           respondents.
                           .

Signature Not Verified Signed by: JITENDRA KUMAR PAROUHA Signing time: 11/15/2022 2:29:38 PM

(DWARKA DHISH BANSAL) JUDGE JP

Signature Not Verified Signed by: JITENDRA KUMAR PAROUHA Signing time: 11/15/2022 2:29:38 PM