Aghandas vs Fulsai And Ors
2021 Latest Caselaw 3474 Chatt

                         HIGH COURT OF CHHATTISGARH, BILASPUR
                                              Order Sheet
                                          SA No. 385 of 2012

                                    Aghandas Versus Fulsai And Ors




03.12.2021        Shri Sushobhit Singh, counsel for the appellants.

                  Shri Deepak Kumar Singh, counsel for respondent No. 1.

Shri Sanjeev Kumar Agrawal, Panel Lawyer for the State.

Shri S.P. Sannat, counsel for respondent No. 4.

Heard learned counsel for the parties.

The appeal is admitted on following question of law:-

" Whether learned first Appellate Court was justified in reversing the

judgment and decree passed by the learned Trial Court relying upon Exhibit

D-5 without examining its relevancy under the Evidence Act?"

Since, counsel for respondents No. 1 and 4 entered appearance,

therefore, no notice required to be issued.

Issue notice to respondents No. 3.A to 3.F along with this order.

List in the month of March, 2022.

The interim relief granted earlier to continue till the next date of hearing.

Sd/-

(Narendra Kumar Vyas) JUDGE

Deshmukh