Dwarka Prasad vs Madansingh
2022 Latest Caselaw 1203 MP

                 The High Court Of Madhya Pradesh

                                    SA No. 1493 of 2020
                            (DWARKA PRASAD Vs MADANSINGH AND OTHERS)



            Indore, Dated : 25-01-2022
                  Heard through Video Conferencing.

                   Shri C.L. Yadav Senior Advocate alongwith Shri Omprakash
            Solanki, learned counsel for the appellant.
                  Heard on the question of admission.
                  Present appeal is admitted for hearing on the following
            substantial questions of law :
                          1.     Whether the learned lower appellate courts
                   has committed an error partly dismissing suit of the
                   appellant/plaintiff on the ground of readiness and
                   willingness contrary to the pleading and evidence and
                   therefore perverse ?
                          2. Whether the learned courts below have
                   committed an error in passing impugned judgment and
                   decree contrary to pleading and evidence, therefore
                   perverse ?
                  Let notice be issued to the respondent/s on payment of PF

within seven days; returnable within eight weeks.

(ANIL VERMA) JUDGE

Digitally signed by AMOL N MAHANAG Date: 2022.01.25 18:31:36 +05'30'