Teerathi @ Terasi vs Suresh @ Kolai
2024 Latest Caselaw 15495 MP

Madhya Pradesh High Court

Teerathi @ Terasi vs Suresh @ Kolai on 22 May, 2024

Author: Avanindra Kumar Singh

Bench: Avanindra Kumar Singh

                                                             1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                       SA No. 1614 of 2020
                                      (TEERATHI @ TERASI AND OTHERS Vs SURESH @ KOLAI AND OTHERS)

                          Dated : 22-05-2024
                                Shri Anand Singh Thakur - Advocate for the appellants.

                                Shri O.P. Dwivedi - Advocate for respondent nos. 1 to 3.

Smt. Tulsa Koshta - Panel Lawyer for the State of M.P.

Record is received.

Heard on admission.

At the outset, learned counsel for the appellants - defendants submits that he has lost in both the courts. He further submits that the both the Courts have failed to appreciate that suit property was allotted by way of patta to the father of the appellants- defendants but during the Chakbandi proceeding, the name of father of respondents was included in the revenue records in collusion with the revenue authorities as a co-owner.

Reserved for judgment.

(AVANINDRA KUMAR SINGH) JUDGE bks