Bombay High Court
Abdul Hamid Abdul Hafiz vs Madhukar S/O Sampatrao Datir And Other on 9 May, 2024
Author: G.A. Sanap
Bench: G. A. Sanap
1 12 sa 122.24.odt.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
SECOND APPEAL NO. 122 OF 2024
Abdul Hamid Abdul Hafiz
VS.
Madhukar s/o Sampatrao Datir and ors.
_______________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Ms Shreshtha Rao, Advocate for appellant.
CORAM : G.A. SANAP, J.
DATE : 9th MAY, 2024.
Heard.
2. Issue notice to the defendants on the following substantial question of law:
"Whether the learned Appellate Court and the learned Trial Court misinterpreted and misapplied the provisions of Section 27 and Article 65 of the Limitation Act, 1963 in determining that the suit for title and possession filed after 25 years is within limitation?
3. Notice returnable after eight weeks.
(G. A. SANAP, J.) Manisha Signed by: Mrs. Manisha Shewale Designation: PA To Honourable Judge Date: 14/05/2024 11:57:05