Kalu Prajapati vs Bhagwandas Prajapati
2023 Latest Caselaw 19405 MP

Madhya Pradesh High Court

Kalu Prajapati vs Bhagwandas Prajapati on 21 November, 2023

Author: Hirdesh

Bench: Hirdesh

                                                              1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                       SA No. 1273 of 2017
                                    (KALU PRAJAPATI AND OTHERS Vs BHAGWANDAS PRAJAPATI AND OTHERS)

                           Dated : 21-11-2023
                                Shri B.K. Shukla - Advocate for the appellants.

                                Ms. C.K. Pal - Panel Lawyer for the State.

                                Record has been received.
                                Heard on the question of admission.
                                This appeal is admitted on the following substantial questions of law:-

                                     "(i)       Whether, the impugned judgment and decree dated
                               12.09.2017, reversing the judgment and decree dated 31.08.2016 of
                               trial Court which is based on cogent finding is sustainable in the law
                               ?
                                     (ii)     Whether the learned lower appellate court has justified
                               the overlooked admitted facts of the case which is came to the
                               statement of the plaintiff himself ?
                                     (iii)   Whether the learned lower appellate court has justified in
                               declaring the non-share holder of the appellant No.1 in disputed land

                               Khasra No. 211/1 ?
                                     (iv)    Whether the learned lower appellate court has declared
                               the registered sale deed dated 17.07.2014 null and void without
                               paying the proper court fee of the cancellation ?

                                Is s ue notices to the respondents on admission, aforesaid substantial

questions of law as well as on IA No.14247/2017 on payment of process fee within a period of seven working days by RAD mode. Notices be made

returnable within ten weeks.

List thereafter.

(HIRDESH) JUDGE

vkv /-