Pushpendra Singh vs Uttamchandra
2023 Latest Caselaw 3782 MP

                                                             1
                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                       SA No. 817 of 2011
                                     (PUSHPENDRA SINGH AND OTHERS Vs UTTAMCHANDRA AND OTHERS)

                         Dated : 03-03-2023
                               Heard through Video Conferencing.

                               Shri Akhilesh Kumar Jain - Advocate for the appellants.
                               Ms. Chandra Kanta Pal - Panel Lawyer for the respondent No. 4.

Record has been received. Heard on the question of admission.

This appeal is admitted on the following substantial question of law:-

i. Whether, under the facts and circumstances of the case and material on record the courts below erred in reversing the judgment and decree of the trial Court ?

ii. Whether, under the facts and circumstances of the case and material on record the suit for declaration of title was maintainable without declaring sale deed dated 12-03-1991 void ?

iii. Whether, under the facts and circumstances of the case and material on record the civil suit for declaration of title and injunction was maintainable without impleading Hiralal party in the civil suit ?

Also heard on IA. Nos. 13432/2019 and IA No. 5930/2013, applications for temporary injunction.

Issue notice to the respondent Nos. 1 to 3 on payment of process fee

Signature Not Verified within seven working days by both modes. Signed by: VINAY KUMAR VERMA Signing time: 3/4/2023 12:06:40 PM

Notices be made returnable within four weeks. List after four weeks. Certified copy as per rules.

(ARUN KUMAR SHARMA) JUDGE

vkv /-

Signature Not Verified Signed by: VINAY KUMAR VERMA Signing time: 3/4/2023 12:06:40 PM