Sugan Bai vs Kumer Singh
2022 Latest Caselaw 8600 MP

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                                  IN THE HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                  MP No. 2722 of 2022
                                      (SUGAN BAI AND OTHERS Vs KUMER SINGH AND OTHERS)

                      Dated : 28-06-2022
                            Shri Arpan Shrivastava, learned counsel for the petitioners.

                            Learned counsel for the petitioners prays for and is granted one week
                      time to make search about the judgment to the effect that respondents cannot

file the application directly before the Tahsildar under Section 178 of M.P.L.R.C. and they were required to file execution proceeding first before the Civil Court because there is preliminary decree and that could have been

executed only as per the provision of Section 54 of CPC.

List the case after a week.

(DWARKA DHISH BANSAL) JUDGE

kkc

Signature SAN Not Verified

Digitally signed by KRISHAN KUMAR CHOUKSEY Date: 2022.06.29 10:14:20 IST