Ratansingh vs Shantibai
2022 Latest Caselaw 2867 MP

           THE HIGH COURT OF MADHYA PRADESH

                       SA No. 318/2022
Indore, Dated: 28.2.2022

      Shri Gagan Parashar learned counsel for appellant.
      Heard on admission.
      Appeal is admitted for hearing on following substantial
questions of law:-
      1/    Whether the learned judge of the first appellate court
erred in returning findings on the basis of different and conflicting
demarcation reports?
      2/    Whether the learned judge of the first appellate court
erred in not returning findings on all the issues before reversing the
judgement and decree of the trial court?
      Issue notice to the respondents on payment of PF within one

week. Notices be made returnable within eight weeks.

Counsel for appellant prays for interim stay. It it directed that till the next date of hearing, effect and operation of the judgment and decree dated 20.1.2022 passed by Principal District Judge Jhabua in Civil Appeal No. 17A/2021 shall remain stayed.

C.C. as per rules.

(Anil Verma) Judge BDJ

Digitally signed by BHUVNESHWAR DATT JOSHI Date: 2022.02.28 15:34:40 +05'30'