M P M K V V Co. Ltd. vs Smt. Varsha Kevat Widow
2022 Latest Caselaw 13807 MP

                                      1
                IN THE HIGH COURT OF MADHYA PRADESH
                             AT GWALIOR
                               SA No. 2216 of 2022
         (M P M K V V CO. LTD. AND OTHERS Vs SMT. VARSHA KEVAT WIDOW AND OTHERS)

Dated : 18-10-2022
       Shri Shri Rinkesh Goyal, learned counsel for appellants.

       This appeal seems to be arguable and therefore, admitted for final hearing
on the following substantial question of law:-

       "(a) Whether learned first appellate court has erred in
       reversing the judgment and decree passed by the trial court?
       (b) Whether learned Appellate Court has erred in exonerating
       Laxminarayan and Ashok contractor especially when Babulal
       plaintiff witness (PW-2) has accepted in his affidavit that this
       incident happened due to negligence of Laxminarayan and
       Ashok contractor?
       (c) Whether all the three issues decided by the trial court in
       favour of defendant were rightly discarded by the learned first
       appellate court without any basis of evidence?"
       Issue notice to the respondents on payment of process fee within seven

working days, returnable within six weeks.

Until next date of hearing, status-quo as it exists today shall be maintained by the parties.

Let record of both the courts below be requisitioned.

                                                  (DEEPAK KUMAR AGARWAL)
YOGENDRA OJHA                                              JUDGE
2022.10.18
19:43:19
ojha +05'30'