Madhya Pradesh High Court

Harnam Singh vs Hargovind on 2 May, 2024

Author: Roopesh Chandra Varshney

Bench: Roopesh Chandra Varshney

                                                                  1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT GWALIOR
                                                           SA No. 1078 of 2019
                                              (HARNAM SINGH AND OTHERS Vs HARGOVIND AND OTHERS)

                           Dated : 02-05-2024
                                    Shri R.K.Upadhyay and Shri Sarvesh Kumar Sharma- Advocate for the

                           appellants.
                                    Shri Santosh Agrawal- Advocate for the respondents No.1 to 8.

Shri P.S.Raghuwanshi- Dy. Government Advocate for the State/ respondent No.9.

Heard on admission.

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

1. Whether, the First Appellate Court has grossly erred in reversing the judgment and decree passed by the Trial Court ? 2 . Whether, the suit filed by the respondents is maintainable without asking for the relief of possession ? 3 . Whether, the Courts below have committed error of law in holding the suit within limitation ?

4. Whether, the sale deed of the disputed property executed by the father of the deceased plaintiff is null and void ?

5. Whether, the suit filed by the deceased plaintiff deserves to be rejected ?

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

(ROOPESH CHANDRA VARSHNEY) JUDGE

Pj'S/-