Badi Bahu vs Pratap Singh
2022 Latest Caselaw 6401 MP

                                                                                1
                                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                                     AT JABALPUR
                                                                          SA No. 427 of 2021
                                                             (BADI BAHU AND OTHERS Vs PRATAP SINGH AND OTHERS)

                                        Dated : 28-04-2022
                                                 Shri Shailendra Verma, learned counsel for the appellants.

                                                 Shri Swatantra Pandey, learned Panel Lawyer for the respondent / State.

Heard on the question of admission.

This appeal is admitted on the following substantial questions of law:-

(i) Whether the learned Lower Appellate Court and Trial Court was justified in partially allowing the Civil Suit for Mandatory Permanent Injunction filed

by respondent no. 1/plaintiff and dismissing the appeal filed by the appellants, whereas, it was established that disputed land is not the ownership of Respondent no. 1/Plaintiffs despited his Suit was partially allowed and Appeal of Appellant has been dismissed.

(ii) Whether the impugned Judgment and decree has been passed in arbitrary manner not looking to settled law and not appreciated minutely inspection of the oral and documentary evidence on record ?

Issue notices to the respondents on payment of process fee within seven working days by both modes for final hearing of this appeal.

Notices be made returnable within four weeks. In the meanwhile, parties are directed to maintain status-quo as it exists today.

List this case after four weeks.

Certified copy as per rules.

(ARUN KUMAR SHARMA) JUDGE

vkv /-

Signature Not Verified SAN

Digitally signed by VINAY KUMAR VERMA Date: 2022.04.29 19:17:14 IST