Smt. Tanvir Ram vs Mitthulal Ransur
2022 Latest Caselaw 4195 Chatt

                HIGH COURT OF CHHATTISGARH, BILASPUR
                                   Order Sheet
                               SA No.409 of 2019
                  Smt. Tanvir Ram Versus Mitthulal Ransur



04/07/2022        Mr. Parag Kotecha, Counsel for the Appellant.

                  Heard on admission.

                  Perused the judgments of both the Courts below. On
             perusal of the judgments and argument advanced by learned
             Counsel appearing for the Appellant, the appeal is admitted for
             hearing on the following substantial question of law:-

                  1.      Whether First Appellate Court was right to dismiss the
             appeal on the ground of maintainability of civil suit when there is
             no such pleading or evidence from both side?

                  Also heard on IA No.01/2019 for grant of temporary
             injunction under Order 39 Rule 1 and 2 of the Code of Civil
             Procedure.

                  Issue notice to the Respondent on admission as well as on

IA No.01/2019.

PF as per rules.

Records of the Courts below be also called.

List the matter in the 1st week of August, 2022.

Sd/-

(Arvind Singh Chandel) Shubham Judge