Mohd.Ashfaq & Ors. vs Mst.Urmila Dubey
2023 Latest Caselaw 6003 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                         FA No. 370 of 1999
                                                (MOHD.ASHFAQ & ORS. Vs MST.URMILA DUBEY)

                          Dated : 12-04-2023
                                 Shri A.K. Jain - Advocate for the appellants.

                                 Shri Ashok Tiwari - Advocate for the respondents.

The only question which arises for consideration is as to whether the Prohibition of Benami Transactions Act, 1988 will override the provisions of Section 11 of CPC or the judgment passed by this Court in Second Appeal

No.374/1983, by which it was held that Pandurang was the owner and Radheshyam and Omprakash were the benamidars, would prevail.

As prayed, the case is passed over for a day.

Call on 19 th April, 2023.

The case shall continue to remain in the list of final hearing cases.

(G.S. AHLUWALIA) JUDGE

shubhankar

Signature Not Verified Signed by: SHUBHANKAR MISHRA Signing time: 13-Apr-23 10:11:49 AM