Shriram vs Lakhan Lal
2023 Latest Caselaw 11359 MP

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                          SA No. 2686 of 2022
                                             (SHRIRAM AND OTHERS Vs LAKHAN LAL AND OTHERS)

                           Dated : 20-07-2023
                                 Shri Amit Jain - Advocate for the appellant.

                                 Heard on admission.
                                 Appeal is admitted on following substantial questions of law-

                                     1. Whether in the absence of permission from the
                                     Collector, the father of appellants Late Kura Ahirwar
                                     had a right to sell the suit property to the
                                     plaintiff/respondent no.1 at the capacity of natural

guardian of appellants?

2. Whether the Courts below rightly passed the impugned judgment and decree overlooking the facts that the plaintiff/respondent no.1 filed the certified copy of the sale deed exhibit P/1 and the same has not dully been proved by the permission of the trial Court through leading secondary evidence? Issue notice to the respondents on appeal as well as on stay application on payment of P.F. within three working days, returnable within four weeks.

List after four weeks.

(AVANINDRA KUMAR SINGH) JUDGE

Akm

Signature Not Verified Signed by: AKANKSHA MAURYA Signing time: 24-07-2023 10:55:44