Nand Lal Mourya And Others vs Jodhram Sahu And Another
2022 Latest Caselaw 4196 Chatt

                HIGH COURT OF CHHATTISGARH, BILASPUR

                                  Order Sheet

                              S.A. No. 133 of 2004

     Nand Lal Mourya and Others Versus Jodaram Sahu and another




04.07.2022           Mr.   Ravindra   Kumar   Agrawal,   Counsel   for   the

             appellant.

                     Mr. Arvind Shrivastava, Counsel for the respondent

No.1.

Mr. Tarkeshwar Nande, P.L. for the State/respondent

No.2.

Heard I.A. No.2 of 2022, an application under Section

100 (4) of C.P.C. for formulation of additional substantial

question of law.

Perused both the judgments of Trial Court as well as of

the Appellate Court. Also perused the substantial question

of law in the order dated 27.01.2014 of this Court. On due consideration and for the reasons mentioned

in the application, the same is allowed.

Substantial Question of Law No.2 is framed as under:

"Whether, the learned Courts below have justified

in holding that the suit of the plaintiffs is barred by

limitation?"

Also heard I.A. No.3 of 2022, an application under

Order 41 Rule 27 of C.P.C. for taking additional evidence on

record.

This application shall be considered at the time time of

final hearing of this appeal.

List this case for final hearing in the week commencing

25th July, 2022.

Sd/-

(Arvind Singh Chandel) Judge

Saurabh