Nagar Palika Parishad Thru' Its ... vs Pradeep Kujmar Srivastava
2017 Latest Caselaw 5568 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- SECOND APPEAL No. - 999 of 2017
 

 
Appellant :- Nagar Palika Parishad Thru' Its Chairman & Another
 
Respondent :- Pradeep Kujmar Srivastava
 
Counsel for Appellant :- C.K.Parekh
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the appellants and perused the record.

Learned counsel for the appellants submits that the suit of plaintiff-respondent was dismissed by the trial court holding that the plaintiff is not the owner of the alleged property. Plaintiff preferred a civil appeal. The appellate court reversing the finding recorded by the trial court set aside the judgement and order passed by the trial court and allowed the appeal. There are non- concurrent findings of the courts below.

Issue notice to the respondent returnable at an early date.

List after service of notice upon the respondent for hearing on the point of admission.

Till the next date of listing, effect and operation of the judgement and decree dated 31.5.2017 passed by lower appellate court in civil appeal no. 14 of 2012, Pradeep Kumar Srivastava Vs. Nagar Palika Parishad, Fatehpur and another, shall remain stayed.

Order Date :- 23.10.2017

Gss