Ushabai vs Manohar
2022 Latest Caselaw 2251 MP

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                HIGH COURT OF MADHYA PRADESH,
                          BENCH AT INDORE
                            SA NO.191/2021
             Ushabai w/o Late Rajendra Mahajan & two others
                                  vs.
                 Manohar s/o Mangilal Mahajan & others
17.02.2022: (INDORE):
       Shri Mukesh Tare, learned counsel for the appellants.
       Heard on the question of admission.
       Record perused.
       The appeal is admitted for final hearing on the following
substantial questions of law:
       (1)     Whether judgment & decree passed by both the
      courts below suffers from perversity since it has been
      passed ignoring the unequivocal admission of defendant
      wherein he has clearly admitted the factum of
      partition?


       (2)     Whether by ignoring important piece of evidence
      both the courts below have committed legal error?


       Issue notice long with substantial questions of law to the
respondents on payment of process fee within 7 days.

List after eight weeks.

(ANIL VERMA) JUDGE HARI KUMAR C G NAIR 2022.02.17 17:35:34 hk/ +05'30'