Reg. Vidhi Chand Dharmshala Trust ... vs Rameshchand
2022 Latest Caselaw 7807 MP

                                      1
               IN THE HIGH COURT OF MADHYA PRADESH
                            AT GWALIOR
                                 SA No. 372 of 2013
         (REG. VIDHI CHAND DHARMSHALA TRUST TH: TRUSTI & ADHYAKSH RAGHAV GARG Vs
                                RAMESHCHAND AND OTHERS)

Dated : 14-06-2022
         Shri N.K.Gupta, learned senior counsel with Shri H.D.Singh, counsel for

the appellant.
         Shri Harish Dixit, learned counsel for the respondents.

Heard on admission. This second appeal is admitted on the following substantial questions of

law:-

"1. Whether the first appellate Court erred in law in reversing the judgment and decree in spite of finding that provisions of M.P. Accommodation Control Act will not apply to the plaintiff ?

2. Whether the first appellate Court erred in relying upon Section 111(g) of the Transfer of Property Act and suit of the plaintiff has wrongly been dismissed ?"

Record of the Courts below has already been received. List in due course.

(DEEPAK KUMAR AGARWAL) JUDGE

ms/-

MADHU SOODAN PRASAD 2022.06.14 17:55:42 +05'00'