Kumhar vs Gheerdas And Ors
2022 Latest Caselaw 4597 Chatt

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                HIGH COURT OF CHHATTISGARH, BILASPUR
                                       Order Sheet
                                SA No. 298 of 2012
                        Kumhar Versus Gheerdas and Ors.



18/07/2022         Mr. A.S. Rajput, counsel for the appellant.

                   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 question of law:-

                   "Whether, the learned Courts below were justified in holding
             that the suit of the plaintiff is time barred?"

                   Issue notice to respondents No.1 to 11 along with the copy of

the substantial question of law.

P.F. be paid as per rules.

List this case for final hearing in its due course.

Sd/-

(Arvind Singh Chandel) Judge

Vasant