Ramkhelawan (Died) Thr. His Legal ... vs Ganesh Prasad Charmakar
2023 Latest Caselaw 7331 MP

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                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT JABALPUR
                                                            SA No. 191 of 2022
                               (RAMKHELAWAN (DIED) THR. HIS LEGAL EIRS KISHAN LAL AND OTHERS Vs GANESH PRASAD
                                                          CHARMAKAR AND OTHERS)

                            Dated : 04-05-2023
                                     Shri Gajendra Tamsikar, Advocate for appellants.

                                     Shri Pramod Kumar Goutam, Panel Lawyer for respondent-State.

Heard on the question of admission. The appeal being arguable is admitted for final hearing on the following substantial questions of law:

"1. Whether in presence of registered sale deed (Ex. P/3) coupled with the continuous revenue entries of the name of plaintiff Ramkhelawan and further in view of the admitted facts recorded in para 13 of the impugned judgment, learned Courts below have erred in dismissing the suit.

2. Whether in absence of cogent and reliable evidence about partition of the property, learned Courts below have erred in dismissing the suit."

Issue notice of final hearing alongwith substantial questions of law to the respondents 1-2(a-d) on payment of process fee within seven working days, failing which, this appeal shall stand dismissed without further reference to the

Court.

Shri Pramod Kumar Goutam, Panel Lawyer accepts notice of final hearing on behalf of the respondent-State.

If appeal survives, list for final hearing after service of notice on the aforesaid respondents.

(DWARKA DHISH BANSAL) JUDGE Signature Not Verified Signed by: KUMARI PALLAVI SINHA Signing time: 5/6/2023 2:46:48 PM

Pallavi

Signature Not Verified Signed by: KUMARI PALLAVI SINHA Signing time: 5/6/2023 2:46:48 PM