Madhya Pradesh High Court
Agrawal Dharmik Dharmarth Trust vs Sheetalpuri Griha Nirman Sam.Maryadit on 23 January, 2015
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<font face="Bitstream Vera Serif, serif"><font style="font-size: 13pt" size="3"><u><b>Second
Appeal No.1190/2008</b></u></font></font></p>
<p style="font-style: normal; line-height: 100%" align="CENTER" lang="en-GB">
<font face="Bitstream Vera Serif, serif"><font style="font-size: 13pt" size="3"><u><b>(Agrawal
Dharmik Vs. Sheetalpuri Griha Nirman Samiti)</b></u></font></font></p>
<p style="line-height: 150%" align="JUSTIFY" lang="en-GB"><font face="Bitstream Vera Serif, serif"><font style="font-size: 13pt" size="3"><u><b>23.01.2015</b></u></font></font></p>
<p style="line-height: 150%" align="JUSTIFY" lang="en-GB"><font face="Bitstream Vera Serif, serif"><font style="font-size: 13pt" size="3"> <font style="font-size: 12pt" size="3">Mr.
H.K. Chouhan, learned counsel for the appellants. </font></font></font>
</p>
<p style="line-height: 150%" align="JUSTIFY" lang="en-GB"><font face="Bitstream Vera Serif, serif"><font style="font-size: 12pt" size="3"> Heard
on the question of admission.</font></font></p>
<p style="line-height: 150%" align="JUSTIFY" lang="en-GB"><font face="Bitstream Vera Serif, serif"><font style="font-size: 12pt" size="3"> The
appeal is admitted on following substantial questions of law :</font></font></p>
<ol><p style="margin-right: 0.56in; line-height: 100%" align="JUSTIFY" lang="en-GB">
%u201C<font face="Bitstream Vera Serif, serif"><font style="font-size: 12pt" size="3">1. Whether
the Courts below erred in law in not taking into account the
provisions of Section 38 of the Specific Relief Act, when the
plaintiffs/appellants are admittedly in possession of the suit land
?</font></font></p><p style="margin-right: 0.56in; line-height: 100%" align="JUSTIFY" lang="en-GB">
</p><p style="margin-right: 0.56in; line-height: 100%" align="JUSTIFY" lang="en-GB">
<font face="Bitstream Vera Serif, serif"><font style="font-size: 12pt" size="3">2. Whether
the judgement and decree passed by the Courts below are perverse and
based on no evidence ?%u201D</font></font></p><p style="margin-right: 0.56in; line-height: 100%" align="JUSTIFY" lang="en-GB">
</p></ol>
<p style="line-height: 150%" align="JUSTIFY" lang="en-GB"><font face="Bitstream Vera Serif, serif"><font style="font-size: 12pt" size="3"> Issue
notice of the appeal along with aforesaid substantial questions of
law to the respondents on payment of P.F. within 7 days by registered
post with acknowledgement due.</font></font></p> <p style="line-height: 150%" align="JUSTIFY" lang="en-GB"><font face="Bitstream Vera Serif, serif"><font style="font-size: 12pt" size="3"> Certified copy as per rules. </font></font> </p> <p style="line-height: 150%" align="JUSTIFY" lang="en-GB"><br><br> </p> <p style="line-height: 100%" align="JUSTIFY" lang="en-GB"><font face="Bitstream Vera Serif, serif"><font style="font-size: 13pt" size="3"><b> (Ms.Vandana Kasrekar) Judge</b></font></font></p> <p style="font-style: normal; line-height: 150%" align="JUSTIFY" lang="en-GB"> <font face="Bitstream Vera Serif, serif"><font size="1"><u><b>RC</b></u></font></font></p> <!--<object type="application/pdf" data="../../MPHCJB/2014/SA/125/SA_125_2014_Order_03-Jul-2014.pdf" id="ggg_object" style="display: none"></object>--> <object type="application/pdf" id="ggg_object" style="display: none"></object> <!--<iframe src="../../MPHCJB/SA_125_2014_Order_03-Jul-2014.pdf" id='ggg_object' width="800px" height="600px" >--> </div> </font>