Lalaram vs Rajkumar Mahajan
2024 Latest Caselaw 4271 MP

Madhya Pradesh High Court

Lalaram vs Rajkumar Mahajan on 13 February, 2024

Author: Roopesh Chandra Varshney

Bench: Roopesh Chandra Varshney

                                                                  1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT GWALIOR
                                                           SA No. 1665 of 2022
                                                  (LALARAM Vs RAJKUMAR MAHAJAN AND OTHERS)

                           Dated : 13-02-2024
                                    Shri Yogesh Chaturvedi- Advocate for the appellants.

                                    Shri Vijay Sundaram- Government Advocate for the State.
                                    Shri K.N.Gupta Senior Advocate with Shri Kamal Mangal, Shri Anand
                           Bhardwaj, Shri Ankur Maheshwari and Shri Rinku Shakya- Advocate for the
                           respondent No.1.

Heard on admission.

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

1. Whether, the judgment and decree passed by Courts below is perverse and against the provisions of Specific Relief Act ? 2 . Whether, a decree for specific performance can be passed against the appellant without directing the purchaser of the disputed property (respondent No.2) as per the provisions of Section 19-b of Specific Relief Act ?

List this case for final hearing in due course. Meanwhile, both the parties are directed to maintain status quo regarding the suit property till next date of hearing.

(ROOPESH CHANDRA VARSHNEY) JUDGE

Pj'S/-