Lal Chand vs Chuni Lal
2024 Latest Caselaw 2095 j&K

Jammu & Kashmir High Court

Lal Chand vs Chuni Lal on 10 October, 2024

Author: Vinod Chatterji Koul

Bench: Vinod Chatterji Koul

                                             Sr. No. 19
       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT JAMMU

CSA No. 33/2014

Lal Chand                                          .... Petitioner/Appellant(s)

                        Through:-     Mr. A. K. Shan, Advocate

                  V/s

Chuni Lal                                                  .....Respondent(s)

                        Through:-     None

CORAM :      HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
                                  ORDER

10.10.2024

There is no representation on behalf of the respondent. This

appeal has been listed for final hearing. Perusal of the record reveals

that no substantial question of law has been framed. The matter was,

therefore, considered for framing of substantial question of law.

Heard learned counsel for the appellant and I have gone through

the record of the file as well as grounds taken. The appellant has

proposed substantial questions of law in Para-(xxviii) of the appeal and

while going through the same, I do not find that such questions raised

are substantial questions of law and the following substantial question

of law arises for consideration in this appeal:-

"Whether the judgment of the Appellate Court reversing the judgment of trial court is perverse ?"

This appeal is admitted on the aforesaid substantial question of

law.

Issue post-admission notice to the respondent, returnable within

four weeks. Requisite steps for service within a week's time.

List on 17.12.2024.

Record of the Appellate Court has been received, however,

record of the Trial Court has not been received.

Registry to summon the record of the trial Court.

(VINOD CHATTERJI KOUL) Judge JAMMU RAM MURTI/PS 10.10.2024