Harisingh vs Bhupendrasingh
2022 Latest Caselaw 1962 MP

                     The High Court Of Madhya Pradesh

                                         SA No. 1312 of 2020
                         (HARISINGH AND OTHERS Vs BHUPENDRASINGH AND OTHERS)

               Indore, Dated : 11-02-2022
                    Heard through Video Conferencing.

                    Shri Sunil Kumar Yadav, learned counsel for the appellant.
                    Shri Satish Jain, counsel for the respondents,

Heard on the question of admission Appeal is admitted for final hearing on the following substantial questions of law :

(i) Whether the judgment and decree passed by the First Appellate Court is perverse being contrary to law ?

(ii) Whether the First Appellate Court has not properly appreciated oral as well as documentary evidence available on record while dismissing the judgment and decree in respect of permanent injunction passed by the Trial Court ?

List the matter after three weeks.

(ANIL VERMA) JUDGE Digitally signed by AMOL N MAHANAG Date: 2022.02.14 11:00:20 +05'30'