Prem Singh vs Ram Dayal
2017 Latest Caselaw 6289 ALL

Citation : 2017 Latest Caselaw 6289 ALL
Judgement Date : 3 November, 2017

Allahabad High Court

Prem Singh vs Ram Dayal on 3 November, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- SECOND APPEAL No. - 1078 of 2017
 

 
Appellant :- Prem Singh
 
Respondent :- Ram Dayal
 
Counsel for Appellant :- Mahboob Ahmad Siddiqui,Faizul Hasan
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the appellant and perused the record.

This second appeal is admitted on the following substantial question of law;

"1. Whether the findings of learned Addl. District Judge that defendant had taken loan from plaintiff is totally wrong and its based on surmises and conjuncture hence the impugned judgement and order passed by the appellate court is liable to be set aside ?"

Issue notice to the respondent.

Summon the lower court record.

List after received of lower court record for final hearing.

Till the next date of listing, parties are directed to maintain status-quo of the property in suit.

Order Date :- 3.11.2017

Gss

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