Brijesh Kaurav vs Madan Singh Kaurav
2021 Latest Caselaw 6998 MP

                                                                            1                                SA-2955-2018
                                                   The High Court Of Madhya Pradesh
                                                               SA-2955-2018
                                                    (BRIJESH KAURAV AND OTHERS Vs MADAN SINGH KAURAV AND OTHERS)

                                        4
                                        Jabalpur, Dated : 28-10-2021
                                               Shri G.S. Baghel, counsel for the appellants.
                                              This second appeal is admitted on the following substantial questions
                                        of law:-
                                              1.

Whether without any opportunity of rebuttal against allowing the application under order 41 Rule 27 of the C.P.C., the judgment and decree

passed by the learned Appellate Court is just and proper?

2. Whether it has been rightly held that without any demarcation of land, the dispute resolve between the parties?

List the matter for final hearing in due course.

(ARUN KUMAR SHARMA) JUDGE

sh

Signature Not Verified SAN

Digitally signed by S HUSHMAT HUSSAIN Date: 2021.10.28 16:50:09 IST