Madhya Pradesh High Court
Rajesh Prasad Dwivedi vs Raj Kishor Urmaliya on 23 June, 2015
SA-1084-2008
(RAJESH PRASAD DWIVEDI Vs RAJ KISHOR URMALIYA)
23-06-2015
Shri P.S.Gaharwar, counsel for the appellant.
Shri Devdatt Bhave, counsel for the respondent.
Having heard on the question of admission, after perusing the record of the courts below, this appeal is admitted for final hearing on the following substantial questions of law :-
â(1) Whether the lower appellate court has committed an error of law in dismissing the suit filed by the appellant on the ground that the appellant did not acquire title on the basis of sale-deed Ex.P/2 ?
(2) Whether the findings recorded by the first appellate court are perverse ?
Learned counsel is appearing on behalf of the respondent, hence no PF is necessary.
Heard on IA No.9172/08 for grant of stay. No interim order is necessary. IA is dismissed.
(S.K. GANGELE) JUDGE