Indra Sharan Singh vs Jagyaraj Singh (Deceased) Thr. Lrs. ...
2023 Latest Caselaw 20443 MP

Madhya Pradesh High Court

Indra Sharan Singh vs Jagyaraj Singh (Deceased) Thr. Lrs. ... on 4 December, 2023

Author: Dwarka Dhish Bansal

Bench: Dwarka Dhish Bansal

                                                                 1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                           SA No. 27 of 2017
                           (INDRA SHARAN SINGH AND OTHERS Vs JAGYARAJ SINGH (DECEASED) THR. LRS. MANURAT SINGH
                                          (DECEASED) THUR. LRS. SURESH PRATAP SINGH AND OTHERS)

                          Dated : 04-12-2023
                                   Shri Ashok Kumar Jain - Advocate for the appellants.


                                   Heard on the question of admission.
                                   The appeal being arguable is admitted for final hearing on the following
                          substantial question of law.

                                        "Whether despite dismissing the suit for declaration of title and
                               permanent injunction by courts below and despite holding the
                               defendants to be in possession of the suit land, learned first appellate
                               court by reversing the judgment and decree of trial court erred in
                               dismissing the counter claim ?"

                                   Issue notice of final hearing alongwith extract of substantial of question
                          of law to respondents on payment of process fee within seven working days,

failing which, this appeal shall stand dismissed without further reference to the Court.

List for final hearing in due course.

(DWARKA DHISH BANSAL) JUDGE

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