Mool Chand Raikwar vs Kashiram Ahirwar
2022 Latest Caselaw 3778 MP

                                                                          1
                                          IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
                                                                    SA No. 1549 of 2021
                                                 (MOOL CHAND RAIKWAR AND OTHERS Vs KASHIRAM AHIRWAR AND OTHERS)

                                  Dated : 16-03-2022
                                           Mr. Avinash Zargar, learned counsel for the appellants.
                                           Mr. Rajeev Kumar Pandey, learned Panel Lawyer for the respondents/State.

Mr. Sourabh Singh Thakur, learned counsel for the respondent Nos.1 and 2. Record of both the courts below has been received. Heard on the question of admission.

This appeal is admitted on the following substantial questions of law:-

i. " Whether, the impugned judgment and decree are sustainable in law in view of order dated 14.05.1990, Exhibit D-1, Annexure A-3, under which permission under Section 165 MPLRC was granted ?.

ii. Whether, the trial Court grossly erred in not deciding application for compromise filed by parties to the lis ?.

iii. Whether, suit is hopelessly barred by limitation in view of the cause of action pleaded by the plaintiffs" ?.

Issue notices to the respondents on payment of process fee within seven working days by both modes for final hearing of this appeal.

Notices be made returnable within four weeks. Heard on I.A. No.8298/2021 under Order XLI Rule 5 CPC. Issue notices to the respondents on payment of process fee within a period of seven working days by both modes.

Notices be made returnable within four weeks. In the meanwhile, both the parties are directed to maintain status quo as it exists today till the next date of hearing.

List this matter after four weeks.

(ARUN KUMAR SHARMA) JUDGE

julie

Signature Not Verified SAN

Digitally signed by JULIE SINGH Date: 2022.03.16 17:00:32 IST