Bundel Singh vs Gandharv Singh
2022 Latest Caselaw 6510 MP

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                                               IN THE HIGH COURT OF MADHYA PRADESH
                                                            AT GWALIOR
                                                               SA No. 219 of 2022
                                                (BUNDEL SINGH AND OTHERS Vs GANDHARV SINGH AND OTHERS)

    Dated : 29-04-2022
                                      Shri Amit Lahoti, learned counsel for the appellants.

                                      Shri Kamal Kumar Jain, learned counsel for the caveator.
                                      Heard.
                                      The appeal is admitted on the following substantial questions of law:

                                       "(1) Whether the impugned judgment and decree passed by
                                       Appellate Court suffers from the perversity of findings and
                                       misreading of evidence?
                                       (2) Whether the suit filed by the plaintiff is barred by limitation
                                       in view of Article 58 of the Limitation Act?
                                      Issue notice to the respondent on payment of process fee by registered as

well as ordinary mode within seven working days. Notice be made returnable within four weeks.

I n view of the facts and circumstances of the case, the execution of the judgment and decree dated 21/12/2021 passed by learned First District Judge, Ganjbasoda, Link Court Kurwai, District Vidisha (M.P.) in Civil Appeal No.RCA/02/2019 shall remain stayed till the next date of hearing.

List the case for final hearing in due course.

(SUNITA YADAV) JUDGE

vpn VIPIN KUMAR AGRAHARI 2022.05.04 15:48:46 +05'30' VALSALA VASUDEVAN 2018.10.26 15:14:29 -07'00'