Citation : 2025 Latest Caselaw 573 UK
Judgement Date : 6 June, 2025
Office Notes,
reports, orders or
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No Date COURT'S OR JUDGES'S ORDERS
directions and
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SA No.146 of 2024
Hon'ble Subhash Upadhyay, J.
Mr. Bhuwan Bhatt, learned counsel for the appellant/plaintiff.
2. Present Second Appeal is being preferred against the impugned judgment and decree dated 27.01.2020, passed by learned Civil Judge, (J/D), Vikas Nagar, District Dehradun, in O.S. No. 98 of 2008, Shri Chaman Lal vs. Shri Gulab Singh & others as well as the order dated 27.08.2024, passed by learned Additional District Judge, Vikas Nagar, District Dehradun, in Civil Appeal No. 10 of 2020, Chaman Lal vs. Gulab Singh & others.
3. Learned counsel for the appellant/plaintiff submits that the original suit no. 98 of 2008 was filed by the plaintiff against the defendants/respondents for permanent injunction and cancellation of sale-deed dated 13.01.2006 and subsequent sale-deed dated 11th July, 2007 which were executed during the period when the ad interim injunction of status quo dated 09.09.2005 was in operation in Civil Suit No. 389 of 2005, in which, Om Prakash was a party and though Om Prakash was aware of the status quo order dated 09.09.2005, however the sale-deed dated 13.01.2006 was executed by him. The learned Trial Court vide judgment and decree dated 27.01.2020 dismissed the Suit No. 98 of 2008 of the plaintiff and the appellate court in Civil Appeal No. 10 of 2020, partly allowed the appeal and the registered sale- deed dated 11th July, 2007 was declared illegal and void. However, with respect to the sale-deed dated 13.01.2006, it was directed that the parties shall maintain status quo with respect to the property till the decision is made by the competent court with respect to title of Om Prakash. The appellant contends that without deciding the controversy with respect to the title of Om Prakash, the declaration of the Appellate Court of maintaining of status quo with respect to sale-deed dated 13.01.2006 was not proper. Appellant further contends that as the sale- deed dated 13.01.2006 was in violation of ad interim injunction of maintaining status quo which was in the knowledge of Om Prakash, as such, the same was also illegal and void.
4. Admit the Second Appeal on the following substantial questions of law:
(i) Whether the Trial Court committed error in law in holding the sale-deed dated 13.01.2006 and 11th July, 2007 valid without considering the fact that the same was registered during the ad interim injunction and whether the said sale-deed was in violation of the provisions of Transfer of Property Act, 1882.
(ii) Whether the Appellate Court committed an error in law in coming to the conclusion about the validity of the sale-deed dated 13.01.2006 without deciding the question as to whether Om Prakash, who had executed the said sale-deed had title on the property in question who was claiming the title only on the basis of the revenue entry."
5. Learned counsel for the appellant submits that the Second Appeal No. 108 of 2004 was preferred by the respondent no.2 & 3 herein Shri Ramesh Chandra and Shri Rakesh Pant and Coordinate Bench of this Court on 1st August, 2024 admitted the said Second Appeal No. 108 of 2024 and execution of the judgment and decree dated 27th August, 2024 passed by learned Additional District Judge, Vikas Nagar in Civil Appeal No. 10 of 2020 Chaman Lal vs. State was stayed and the parties were directed to maintain status quo with regard to the possession over the property in question as on date and they were further directed to not create any third party interest in respect of the subject matter of the suit.
6. Issue notice to the respondent nos. 1 to 4 returnable within six weeks. Steps be taken within a week.
7. List this Second Appeal along with the Second Appeal No. 108 of 2024.
(Subhash Upadhyay, J.) 06.06.2025
Kaushal
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