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Shanbhu Kol vs Raghuveer Kol
2023 Latest Caselaw 14933 MP

Citation : 2023 Latest Caselaw 14933 MP
Judgement Date : 11 September, 2023

Madhya Pradesh High Court
Shanbhu Kol vs Raghuveer Kol on 11 September, 2023
Author: Avanindra Kumar Singh
                                                              1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                        SA No. 2410 of 2019
                                               (SHANBHU KOL Vs RAGHUVEER KOL AND OTHERS)

                          Dated : 11-09-2023
                                Shri J.L. Soni - Advocate for the appellant.

                                Shri Gajendra Parashar - Panel Lawyer for the respondent /State.

Record has been received.

The learned trial Court in Civil Suit No.59-A/2016, (Shambhu Kol Vs. Raghuveer Kol and Others) vide judgment and decree dated 02.01.2017 has

dismissed the civil suit. Learned First Appellate Court in regular Civil Appeal No.56-A/2019 vide judgment and decree dated 02.08.2019 dismissed the appeal.

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

"(i) Whether once the dispute land was purchased by sale deed but not registered at that time but later on duly stamped by the competent authority after due verification, the document is not a valid document and the appellant is not entitled to get relief, denial

on part of the Courts is just and proper ?

(ii) Whether on basis of continue in possession from 1997 without any abstruction on basis of adverse possession is not entitled to get decree of title ?"

Issue notice of this appeal along with substantial question of law to the respondents on payment of PF within seven working days by RAD mode, failing which this appeal shall stand automatically

Signature Not Verified Signed by: VINOD SHARMA Signing time: 9/13/2023 6:09:29 PM

dismissed without further reference to the Court.

Notice be made returnable within six weeks. In the meanwhile, the parties are directed to maintain status quo regarding the suit property till the next date of hearing.

List after six weeks.

(AVANINDRA KUMAR SINGH) JUDGE

Vin**

Signature Not Verified Signed by: VINOD SHARMA Signing time: 9/13/2023 6:09:29 PM

 
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