Madhya Pradesh High Court
Motilal (D), Th: L.Rs-Pannalal & Anr. vs Kailash Prasad on 4 July, 2017
SA-117-2003
(MOTILAL (D), TH: L.RS-PANNALAL & ANR. Vs KAILASH PRASAD)
04-07-2017
Shri Vibhudendra Mishra, counsel for the appellants.
Heard on admission.
The appeal is admitted on the following substantial questions of
law:-
"1.Whether the Courts below have arrived at perverse
finding and thereby committed illegality by holding that the
respondent has perfected his title over the disputed property
by virtue of adverse possession.
2. Whether the findings of earlier Civil Suit No.2- A/78, judgment dated 17th August, 1981 passed by the First Additional District Judge, Rewa shall has the effect of Res Judicata in present suit."
Issue notice to the respondent on payment of process fee within a week both by ordinary as well as RAD mode.
List the matter for final hearing in due course.
(ANURAG SHRIVASTAVA) JUDGE TG /-