Motla S/O Kalu Deceased Thr Lrs Lrs Surap ... vs Jogadiya S/O Jotsingh Late Thr Lrs Noori
2024 Latest Caselaw 3816 MP

Madhya Pradesh High Court

Motla S/O Kalu Deceased Thr Lrs Lrs Surap ... vs Jogadiya S/O Jotsingh Late Thr Lrs Noori on 8 February, 2024

Author: Hirdesh

Bench: Hirdesh

                                                              1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT INDORE
                                                         SA No. 1934 of 2022
                          (MOTLA S/O KALU DECEASED THR LRS LRS SURAP SINGH AND OTHERS Vs JOGADIYA S/O JOTSINGH
                                                    LATE THR LRS NOORI AND OTHERS)

                         Dated : 08-02-2024
                               Shri Baldeep Singh Gandhi, learned counsel for the appellant.

                               Heard on admission.
                               Appeal is admitted for final hearing on the following substantial questions
                         of law:
                                     (1) Whether learned lower appellate court was justified in

                              reversing the judgment passed by the learned trial court and
                              decreeing the suit of respondents as its findings being perverse to

the evidence available on record and contrary to the settled principles of law?

(2) Whether the bhumiswami rights can be dclared over the suit lands being government leasehold lands based upon the revenue entries recorded without any basis and when the claim of the respondent was based on certain revenue entries recorded in concerned revenue records?

On payment of PF within 7 days, issue notice along with substantial questions of law to the respondents by RAD mode, returnable within six weeks.

List after eight weeks.

IR, if any, to continue till the next date of hearing.

(HIRDESH) JUDGE

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