Hariom Gurjar vs Anita Bai
2023 Latest Caselaw 14705 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                            SA No. 718 of 2022
                                             (HARIOM GURJAR AND OTHERS Vs ANITA BAI AND OTHERS)

                           Dated : 06-09-2023
                                  Shri B.P. Yadav - Advocate for the appellants.

                                  Shri Sheshmani Mishra - Panel Lawyer for the respondent No. 2/State.

Learned Ist Additional District Judge to Distirct Judge, Harda in RCA No. 686/2018 in case of Hariom Gujar and another vs. Anita Bai and ors. by judgment and decree dated 13.12.2021 dismissed the appeal and did not

confirm the judgment of learned Civil Judge Class I, delivered in Civil Suit No. 6-A/2017 dated 31.08.2018.

Heard on admission.

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

1. Whether, on the basis of insufficiently stamp and unregistered settlement deed Ex. P/1 the respondent/defendant No. 1 could have sold the property as the same did not confirm right on her?

On payment of process fee by RAD mode within seven working days issue notice of this appeal, aforesaid substantial question of law as well as on

I.A.No.2934/2022 to respondents. Notice be made returnable within eight weeks.

List after eight weeks.

Meanwhile parties are directed to maintain status quo with regards the suit property, as it exists today, till the next date of hearing.

Cc as per rules.

(AVANINDRA KUMAR SINGH) Signature Not Verified Signed by: VINAY KUMAR VERMA Signing time: 08-09-2023 21:04:07

JUDGE vkv /-

Signature Not Verified Signed by: VINAY KUMAR VERMA Signing time: 08-09-2023 21:04:07