FA/165/2023
2023 Latest Caselaw 3080 UK

             Office Notes,
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               orders or
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SL.
      Date   or directions                          COURT'S OR JUDGES'S ORDERS
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                  and
              Registrar's
              order with
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                             F.A. No. 165 of 2023
                             Hon'ble Vivek Bharti Sharma, J.

Mr. Siddhartha Singh, counsel for the appellant.

2. Present appeal is preferred against the judgment and decree dated 06.09.2023 passed by Civil Judge (Senior Division), Dehradun in Original Suit No. 79 of 2012.

3. Counsel for the appellant would submit that impugned judgment dated 06.09.2023 is not sustainable in the eyes of law as the same has been passed by the trial court without appreciating the pleadings of the parties and material evidence available on record; that, the trial Court had ignored the important fact that mere execution of sale deed does not confer any rights, title in favour of the respondent/defendant until and unless the sale deed is duly registered in the light of the provisions of Indian Registration Act.

4. Issue notices to the respondent through ordinary process and registered post acknowledgment due as well as through e- mail and whatsapp, if available.

5. Steps to be taken within two weeks.

6. Put up on 28.12.2023 along with F.A. No. 164 of 2023.

(Vivek Bharti Sharma, J.) 11.10.2023 Mamta