Smt. Bhanmati vs Smt. Vibharani And Ors
2022 Latest Caselaw 4989 Chatt

                 HIGH COURT OF CHHATTISGARH, BILASPUR
                                       Order Sheet
                                 SA No. 503 of 2014
                 Smt. Bhanmati Versus Smt. Vibharani and Others



03/08/2022          Mr. B.P. Sharma and Ms. Anuja Sharma, counsel for the
             appellant.

                    Mr. Sanjeev Agrawal, Panel Lawyer for the State/respondent

No.17.

Heard on admission.

Perused the judgments of both the Courts below and also gone through the evidence adduced by counsel for both the parties before the trial Court.

On due consideration, the appeal is admitted for final hearing on the following substantial questions of law:-

"(A) Whether, both the Courts below were justified to rejecting the suit of plaintiff only on the ground of limitation?

(B) Whether, both the Courts below are also justified to dismiss the suit for non affixing the Court fee without giving any opportunity for affixing of Court fee?"

Issue notice to respondents No.1 to 16 along with the copy of the substantial question of law.

P.F. be paid within one week.

List this case in the month of October, 2022 for final hearing at motion stage.

Sd/-

(Arvind Singh Chandel) Vasant Judge