Parasram vs Mansharam (Dead) Through Legal ...
2024 Latest Caselaw 4967 MP

Madhya Pradesh High Court

Parasram vs Mansharam (Dead) Through Legal ... on 20 February, 2024

                                                               1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                        SA No. 1004 of 2023
                               (PARASRAM AND OTHERS Vs MANSHARAM (DEAD) THROUGH LEGAL REPRESENTATIVES SMT.
                                            RAINABAI (DEAD) THROUGH LRS AANATRAM AND OTHERS)

                          Dated : 20-02-2024
                                  Shri Sunil Kumar Pandey - Advocate for the appellants.

                                  Shri A.R.S .Chouhan - Panel Lawyer for respondent /State.

Heard on admission.

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

"1. Whether the First Appellate Court was justified in reversing the judgment and decree passed by the trial Court on the ground of mutation in revenue record on the basis of Will?

2. Whether the first appellate Court is justified in not giving any conclusion/opinion on the question of genuineness of the Will Deed Ex. P/2, while the trial court after minute analysis of the evidence and material on record find that Will Deed Ex. P/2 is suspicious?

3. Whether the First Appellate Court is justified in reversing the judgment and decree passed by trial Court only on the basis of documents pertaining to entries of revenue records in respect of land in question and without any evidence of physical possession of the plaintiffs on the land in question?"

Issue notice to respondents on appeal memo as well as substantial questions of law on payment of P.F. within seven working days by RAD mode.

Notice be made returnable within six weeks.

(GAJENDRA SINGH) JUDGE

PG