Ramautar Dahiya vs Mithlesh Tiwari
2021 Latest Caselaw 112 MP

                                                                       1                                SA-2781-2019
                                              The High Court Of Madhya Pradesh
                                                          SA-2781-2019
                                                      (RAMAUTAR DAHIYA Vs MITHLESH TIWARI AND OTHERS)

                                   4
                                   Jabalpur, Dated : 23-02-2021
                                             Shri Ajay Kumar Dwivedi, counsel for the appellant.
                                             Learned counsel for the appellant submitted that appellant and Mithlesh
                                   Tiwari filed a Civil Suit No. 25A/ 2015 before IV Civil Judge Class-2 Satna in
                                   this civil suit learned trial court delivered judgment on 19.11.2016 against that
                                   judgment Mithlesh Tiwari filed first appeal before District Judge, Satna.

                                   Appellant did not file the first appeal. That appeal was disposed of by III
                                   ADJ, Satna vide judgment dated 15.07.2019. Appellant was the respondent

No.3 in that appeal. Being aggrieved by that judgment appellant filed the present appeal. Prabhudayal Respondent No.2 of the present appeal also filed a second appeal S.A. 2285/2019 and the same is pending before this Court .

Office is directed of list the case along with SA.2285/2019 after four weeks.

(RAJEEV KUMAR DUBEY) JUDGE

sarathe

Signature Not Verified SAN

Digitally signed by NAVEEN KUMAR SARATHE Date: 2021.02.23 16:26:14 IST