Madhya Pradesh High Court
Krishnagopal vs The State Of Madhya Pradesh on 14 February, 2018
--- 1 ---
HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE
S A No. 491 / 2010, 461/2015 and 104/2016
INDORE, Dated : 14/02/2018
Parties through their counsel.
IA No. 6967/2013 is taken up. It has been stated that on
account of typographical error, a word does not appear in
first question of law. In fact the word is missing from the
first substantial question of law.
After hearing learned counsel for the parties, the
application is allowed and the first question of law is
substituted with the following paragraph :
1.Whether the finding of the Courts below that the appellants are not the owner of the suit property, is a perverse finding having been arrived at by ignoring Ex.P/5 to P/10 and without properly appreciating the presumption of correctness of the revenue entries in terms of Sec. 117 of the M. P. Land Revenue Code, 1959 ?
The appeal is admitted for final hearing. List for hearing in due course along with S.A.461/2015 and 104/2016.
(S. C. SHARMA) JUDGE KR Kamal Rathor 2018.02.15 11:38:11 -08'00'