Bhopalsingh vs Kanchanbai
2022 Latest Caselaw 2513 MP

                   The High Court Of Madhya Pradesh

                                      SA No. 1196 of 2020
                        (BHOPALSINGH AND OTHERS Vs KANCHANBAI AND OTHERS)



             Indore, Dated : 22-02-2022
                  Shri Yash Pal Rathore, learned counsel for the appellant. .
                  Ms. Usha Chouhan, learned counsel for the Respondent [R-1].

Heard on the question of admission. Present appeal is admitted for hearing on the following substantial question of law :

"Whether, by disbelieving the report prepared by commissioner (revenue inspector) which was not challenged by respondents/defendants both the courts below have committed manifest error of law & thus the judgment & decree passed by both courts below is liable to be set aside?"

List the matter for final hearing in due course.

(ANIL VERMA) JUDGE

Digitally signed by AMOL N MAHANAG Date: 2022.02.23 13:34:56 +05'30'