Sita Bai Berawa vs Girraj Sarraf
2024 Latest Caselaw 13707 MP

Madhya Pradesh High Court

Sita Bai Berawa vs Girraj Sarraf on 10 May, 2024

Author: Roopesh Chandra Varshney

Bench: Roopesh Chandra Varshney

                                                                 1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT GWALIOR
                                                          SA No. 2545 of 2023
                                           (SITA BAI BERAWA AND OTHERS Vs GIRRAJ SARRAF AND OTHERS)

                           Dated : 10-05-2024
                                   Shri R.K.Upadhyay - Advocate for the appellants.

                                   Shri M.L.Bansal - Advocate for respondent No.1.

Shri Vishal Tripathi - Government Advocate for respondent No.2/State. Record is received.

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

" (i) Whether, the first appellate Court has erred in reversing the judgment and decree of the trial Court without cogent reasons ?

(ii) Whether, the appellant is competent to raise the objections regarding the validity of the sale deed executed by the father of appellants ?

(iii) Whether, the suit filed by the appellants is time barred ?

(iv) Whether, the suit filed by the appellants deserve to be decreed ?"

List in due course for final hearing.

(ROOPESH CHANDRA VARSHNEY) JUDGE

Adnan