Usha Rai vs Harisingh
2022 Latest Caselaw 7236 MP

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              IN THE HIGH COURT OF MADHYA PRADESH
                           AT JABALPUR
                             SA No. 1291 of 2021
                   (USHA RAI AND OTHERS Vs HARISINGH AND OTHERS)

Dated : 12-05-2022
       Shri Avinash Zargar, learned counsel for the appellants.

       Shri Vinod Tiwari, learned Panel Lawyer for the State.
       Heard on the question of admission.
       This appeal is admitted on the following substantial questions of law:-
       (i)    Whether the finding recorded by the lower appellate court "that
there is likelihood of plaintiffs' dispossession in proceedings under Section 250

MPLRC" is sustainable especially in view of the admitted fact that suit is in
respect of Khasra No. 37 whereas proceedings under Section 250 are in respect
of Khasra Nos. 38 and 39 ?
       (ii)     Whether the lower appellate court committed an error of law in
reversing the well reasoned judgment and decree passed by the trial court
without even meeting the reasoning given by the latter ?
       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.

Also heard on IA No.6915/2021, an application under Section 151 of CPC.

Issue notices to the respondents on payment of process fee within seven working days by both modes.

Notices be made returnable within four weeks. List this case after four weeks. Certified copy as per rules.

(ARUN KUMAR SHARMA) JUDGE vkv /-

Signature Not Verified SAN

Digitally signed by VINAY KUMAR VERMA Date: 2022.05.13 18:25:39 IST