Kaliya vs Thavriya S/O Noorji Bhil Deceased ...
2021 Latest Caselaw 195 MP

                                           1                           SA-1613-2020
           The High Court Of Madhya Pradesh
                       SA-1613-2020
    (KALIYA Vs THAVRIYA S/O NOORJI BHIL DECEASED THORUGH LRS BHURI BAI AND OTHERS)

2
Indore, Dated : 24-02-2021
         Shri Nidhi Bohara, learned counsel for the appellant.
         Issue notice to the respondent/s on payment of PF within three

working days.

Records of both the Courts below be requisitioned. Ms. Nidhi Bohra, learned counsel appearing on behalf of the appellant

submits that the trial Court has granted decree in favour of the plaintiff and also found his possession. however, First Appellate Court has reversed the same and now, the defendants are trying to dispossess the plaintiff.

Till the next date of hearing, operation of the impugned judgment /decree dated 03/12/2020 passed by the First Appellate Court shall remain stayed.

C c as per rules.

(VIVEK RUSIA) JUDGE

amol Digitally signed by AMOL N MAHANAG Date: 2021.02.24 17:08:33 +05'30'