Shyamlal vs Dinesh Prasad
2022 Latest Caselaw 2839 MP

                                                                           1
                                               The High Court Of Madhya Pradesh
                                                         SA No. 1009 of 2020
                                                         (SHYAMLAL AND OTHERS Vs DINESH PRASAD AND OTHERS)

                                     Jabalpur, Dated : 28-02-2022
                                           Shri Ashok Kumar Jain, Advocate for the appellants.

                                           Shri M.P. Shukla, Advocate for caveator Dinesh Prasad.
                                           Shri Devendra Shukla, PL for the State.
                                           Record has been received.
                                           Heard on the question of admission.
                                           This appeal is admitted on the following Substantial Questions of law :-

                                                (i).       "Whether the judgment and decree passed by both the
                                          courts below are contrary to the facts, evidence on record as well as law
                                          prevailing regarding the agricultural land are perverse?.
                                                (ii).    "Whether both the courts below have committed error in
                                          law about determining the nature of possession of the plaintiffs and
                                          acquisition of title over the disputed land?.
                                                (iii).   "Whether the learned lower appellate court was justified in
                                          rejecting the application of the appellants filed under the provisions of

                                          under Order 41 Rule 27 of C.P.C.?


                                                Let notice be issued to the respondents on payment of PF within

seven days by both mode, returnable within four weeks.

IA No.4971/2021 filed under Order 41 Rule 27 of C.P.C. for taking the documents on record is allowed and the documents are taken on record.

List this case for hearing on IA No.4479/2020 in the next week.

(ARUN KUMAR SHARMA) JUDGE

JP

Signature Not Verified SAN

Digitally signed by JITENDRA KUMAR PAROUHA Date: 2022.02.28 17:41:56 IST