Prahlad Singh vs Bahori Singh (Since Deceased) ...
2023 Latest Caselaw 990 MP

                                                                1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                         SA No. 2088 of 2022
                             (PRAHLAD SINGH Vs BAHORI SINGH (SINCE DECEASED) THROUGH LEGAL REPRESENTATIVES
                                                      GHANSHYAM SINGH AND OTHERS)

                          Dated : 17-01-2023
                                Shri R.P. Khare, Advocate for the appellant.


                                Heard on the question of admission.
                                The appeal is admitted for final hearing on the following substantial
                          questions of law:-
                                             "1. Whether on the basis of alleged agreement of sale dated

                                       21.06.1982, the plaintiffs were entitled for decree of specific
                                       performance in their favour.?
                                             2. Whether in the light of relief claimed by the plaintiff
                                       regarding refund of consideration, the learned Courts below have
                                       erred in granting decree of specific performance.?
                                             3. Whether in absence of availability of the original record of
                                       the trial Court, learned first appellate Court has erred in affirming the
                                       judgment and decree of trial Court ?"

                                Issue notice of final hearing to the respondents along with substantial

questions of law on payment of PF by both modes within a period of 7 working days, failing which this appeal shall stand dismissed without further reference to the Court.

If appeal survives, list for final hearing in due course immediately after service of notice on the respondents.

(DWARKA DHISH BANSAL) JUDGE Signature Not Verified Signed by: PRASHANT BAGJILEWALE Signing time: 1/18/2023 11:31:26 AM

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Signature Not Verified Signed by: PRASHANT BAGJILEWALE Signing time: 1/18/2023 11:31:26 AM