Toofan Singh vs Tejabai
2024 Latest Caselaw 13461 MP

Madhya Pradesh High Court

Toofan Singh vs Tejabai on 9 May, 2024

Author: Hirdesh

Bench: Hirdesh

                                                                1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                          SA No. 1947 of 2023
                                                    (TOOFAN SINGH Vs TEJABAI AND OTHERS)

                           Dated : 09-05-2024
                                   Shri Vijay Prabhakar Saraf, learned counsel for the appellant.

                                   Shri Anand Bhatt, learned deputy government advocate appearing on
                           behalf of Advocate General[r-3].


                                   Heard on the question of admission.
                                   The appeal is admitted on the following substantial question of law:-

                                  "(1)     Whether, the judgment and decree passed by the
                                  courts below is illegal, without properly appreciating the oral
                                  and documentary evidence ?
                                  ( 2 ) Whether, the previous revenue entry of the year 1989-
                                  90 vide Ex. P/l, entries of 1991-92 mentioned in the share of
                                  Sultan Singh S/o Prem Singh the husband of the Tejabai
                                  (plaintiff) whose share has been specifically mentioned as
                                  1/4" alongwith Toofan Singh share 1/2, Darbar Singh share
                                  1/2 but contrary to this in revenue paper of 2014-15 in which
                                  specific share has not been erroneously mentioned in revenue
                                  papers can co-owner will be deemed to be equal share if not
                                  specified in revenue papers contrary to the earlier revenue
                                  entries of 1989-90?"
                                   Issue notice to the respondents by RAD mode on payment of P.F. within

seven working days.

List the matter for final hearing in due course.

(HIRDESH) JUDGE

N.R.