Purshottam Lal And Ors vs Sevakram And Ors
2022 Latest Caselaw 3738 Chatt

                      HIGH COURT OF CHHATTISGARH, BILASPUR
                                           Order Sheet
                                        SA No. 433 of 2013

                          Purshottam Lal And Ors. Versus Sevakram And Ors.




14.06.2022       Mr. B.P. Sharma and Mr. M.L. Saket, counsel for the appellants.
                 The appeal is admitted on the following substantial question of law:-
                 "Whether the trial Court was justified in dismissing the suit without
             recording a finding whether the judgment and decree passed in earlier suit
             suffers from fraud and it is nullity without giving any opportunity to adduce
             evidence."
                 Issue notice to the respondents by ordinary and registered mode. P.F. to

be paid within a week. List thereafter.

Sd/-

(Narendra Kumar Vyas) JUDGE

Deshmukh