Ramsingh vs Vikram Singh
2022 Latest Caselaw 6759 MP

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           IN THE HIGH COURT OF MADHYA PRADESH AT INDORE
                          SECOND APPEAL NO.3214 OF 2019
                                (Ramsingh Vs Vikram Singh)

          Indore, Dated 05.05.2022

                Mr. Rishiraj Trivedi, counsel for the appellant.
                Heard on admission.
                This second appeal is admitted for final hearing on the
          following substantial questions of law:
                     (i) Whether the findings arrived at by the
                     learned lower appellate court is justified in
                     reversing the finding of fact arrived at by the
                     learned trial court and whether the judgment
                     and decree is sustainable in the eyes of law ?
                     (ii) Whether the judgment and decree passed
                     by the learned lower appellate court suffers
                     from perversity ?

                Let notice be issued to the respondents on payment of process-

fee within seven working days. Notice be made returnable within eight weeks.

(ANIL VERMA) JUDGE

Arun/-

ARUN NAIR 2022.05.05 18:39:05 +05'30'