Ram Prasad vs Chandru Singh
2023 Latest Caselaw 12851 MP

                                                                1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                          SA No. 130 of 2017
                                                  (RAM PRASAD Vs CHANDRU SINGH AND OTHERS)

                           Dated : 08-08-2023
                                 Shri Ashok Lalwani- Advocate for the appellant.

                                 Shri Aditya Vyas- Advocate for respondents No.1 & 2.

Shri Teekaram Kurmi- Panel Lawyer for the State.

Record is received.

Heard on admission. The appeal is admitted on the following substantial

question of law:-

"Whether the judgments impugned deserve to be set aside because they have been passed in ignorance of documentary evidence which do not reflect actual partition of lands in dispute"

On payment of process fee by RAD mode within seven working days, let notice of this appeal as well as aforesaid substantial question of law alongwith I.A.No.202/2019 be issued to the respondents.

Also heard on I.A.202/2019, an application for direction to parties to maintain status quo.

Considering the circumstances of the case, parties are directed to maintain status quo as it exists today in respect of the suit property, till next date of hearing.

Let the matter be listed for final hearing in due course.

(AVANINDRA KUMAR SINGH) JUDGE

RM

Signature Not Verified Signed by: RAJESH MAMTANI Signing time: 10-08-2023 19:34:39