Madhya Pradesh High Court

Meena Garg vs Daloop Singh on 2 May, 2024

Author: Roopesh Chandra Varshney

Bench: Roopesh Chandra Varshney

                                                                  1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT GWALIOR
                                                           SA No. 1420 of 2017
                                                   (MEENA GARG Vs DALOOP SINGH AND OTHERS)

                           Dated : 02-05-2024
                                    Shri Santosh Agrawal- Advocate for the appellant.

                                    Shri N.K.Gupta Senior Advocate with Ms. Rashi Kushwah- Advocate
                           for the respondent No.17.

Shri P.S.Raghuwanshi- Dy. Government Advocate for the State/ respondents No.19 and 20.

Heard on admission.

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

1. Whether, the First Appellate Court has fallen in error in reversing the judgment and decree of the Trial Court ?

2. Whether, the sale deed executed in favour of respondent No.17

- Manoj Jain is null and void as the seller has no right to sale the disputed property ?

3. Whether, the Trial Court has erred in not declaring the sale deed dated 25/05/2009 executed in favour of Ramcharan Singh Jaat as null and void ?

4. Whether, the suit filed by the appellant deserves to be decreed in toto ?

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/-