Natthu vs Deced. Bhuwani Bai W/O Dayaram ...
2022 Latest Caselaw 1799 MP

           HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE

                                            SA No.732/2021
                                                                                    -1-


         Indore, dated 08/02/2022
                       Heard through Video Conferencing.

                       Shri Rishiraj Trivedi, learned counsel for the appellants.

                       Ms. Harshlata Soni, learned Panel Lawyer for the
         respondent No.29/State.

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

(1) Whether the learned lower Appellate Court committed an error of law in reversing the judgment and decree passed by the learned trial court?

(2) Whether the learned lower Appellate Court has committed an error of law in not taking into consideration that the suit is barred by limitation ?

Let notice be issued to the respondents on payment of P.F.

within a week.

Learned counsel for the appellant prays for interim stay.

It is directed that the operation of the impugned judgment and decree dated 10.03.2021 passed by the Additional District Judge, Bheekangaon in Civil Appeal No.100050/2014 shall remain stayed till the next date of hearing.

C.C. as per rules.

(Anil Verma) Judge N.R.

Digitally signed by NARENDRA KUMAR RAIPURIA Date: 2022.02.09 16:12:33 +05'30'