RSA/288/2020
2021 Latest Caselaw 2142 HP

RSA No. 288 of 2020

16.3.2021 Present: Mr.Subash Chander, Advocate, for the appellant.

.

Mr.Ghambir Singh Chauhan, Advocate, for the respondent.

Admitted on following substantial questions of law:

1. Whether impugned judgments and decrees passed by Courts below are result of

misinterpretation, misconstruction and mis- appreciation of pleadings and evidence, oral as well as documentary, in particular, agreement to sell Ex. PW-1/B, which has r resulted in to perversity?

2. Whether the Courts below have committed error of law by considering the suit filed by plaintiff within limitation by reckoning the period of limitation from the date of legal

notice?

Requisition of record of learned Appellate Court

also be ensured. List for hearing on completion in due course.

CMP No. 14271 of 2020

Order dated 30.12.2020 is made absolute during

pendency of the appeal, subject to alteration/modification/

vacation on motion. The application stands disposed of.

(Vivek Singh Thakur), Judge.

16th March, 2021 (Keshav)