Vinod Kumar Sharma (Wrongly ... vs V.S Narayna
2022 Latest Caselaw 778 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                   Order Sheet
                                 FA No. 3 of 2022

   Vinod Kumar Sharma (Wrongly Mention In The Order As Vinod Kumar) S/o P.R.
    Sharma Aged About 45 Years R/o Jonal Q. No. 13/1 N.E Colony Bilaspur, Tahsil And
    Distt.- Bilaspur (C.G.) Office Address- C.E.E Office S.E Middle Railway New G.M
    Building First Floor Bilaspur Distt.- Bilaspur (C.G.)

                                                                         ---- Appellant

                                      Versus

   V.S Narayna S/o Late Narayadu Aged About 64 Years R/o Flate No. 343 Saibjumi D
    Block Torwa Bilaspur, Tahsil And Distt.- Bilaspur (C.G.)

                                                                       ---- Respondent

14.02.2022 Shri A.N. Pandey, counsel for the appellant.

Shri Vinod Kumar Tekam, counsel for the respondent.

Heard on admission.

The appeal is admitted for hearing.

Also, heard on interim application Order 41 Rule 5 read with Section 151 of the CPC.

From the judgment and decree passed by the learned Appellate Court it is vivid that the present appellant has admitted in his cross-examination that he has received Rs. 1,70,000/- from the respondent. Considering this statement made by the appellant before the trial Court, the judgment and decree passed by the learned appellate Court dated 18.11.2021 shall remain stayed subject to deposit of Rs. 1,70,000/- before the trial Court within six weeks. Call for record.

List for final disposal in motion hearing list in the month of April, 2022.

Sd/-

(Narendra Kumar Vyas) JUDGE Deshmukh