Khairulla vs Shaira Begum
2021 Latest Caselaw 2630 Chatt

                        HIGH COURT OF CHHATTISGARH, BILASPUR

                                              Order Sheet

                                            SA No. 819 of 2019

                                   Khairulla Versus Shaira Begum




29/09/2021          Mr. Ravindra Agrawal and Mr. G. P. Shukla, counsel for the appellant.
                    Mr. Sunil Otwani, Addl. AG for the State.
                    Heard on admission.
                    The appeal is admitted and shall be heard on the following substantial question
             of law:-
                    "Whether the First Appellate Court is justified in reversing the judgment and
             decree of the Trial Court by holding that the suit is undervalued and further erred in
             not granting opportunity to correct the valuation of the court fees by recording a
             finding perverse to the record?"
                    Issue notice to the respondents. PF and copies within 7 days along with

substantial question of law.

List the matter on 04.10.2021 for hearing on IA No.1, stay application. IA No.4, application for urgent hearing, stands disposed of.

Sd/-

(Sanjay K. Agrawal) Judge Nirala