Salim Khan vs Abdul Sattar (Dead) Thr. Lrs Saida ...
2022 Latest Caselaw 15541 MP

                                                                   1
                                           IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT JABALPUR
                                                            SA No. 1151 of 2020
                                 (SALIM KHAN AND OTHERS Vs ABDUL SATTAR (DEAD) THR. LRS SAIDA BEGUM AND OTHERS)

                            Dated : 24-11-2022
                                      Shri P.C. Paliwal, Advocate for appellants.

                                      Shri Umesh Trivedi, Advocate for respondent 1.

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

"1. Whether in the light of findings recorded by learned first appellate

Court in para 25 of its judgment, the agreements in question (Ex. P/1 & P/9) can be said to be proven document ?

2. Whether the suit filed by the plaintiffs was barred by limitation ?" Also heard on I.A. No. 5136/2020, which is an application under Order 41 rule 5 CPC.

After hearing the counsel for both the parties, it is directed that the execution of decree shall remain stayed till the decision of this second appeal.

List for final hearing in due course.

(DWARKA DHISH BANSAL) JUDGE

Pallavi

Signature Not Verified Signed by: KUMARI PALLAVI SINHA Signing time: 11/25/2022 11:09:25 AM