Angad Singh vs Puranmal And Ors.
2023 Latest Caselaw 21702 MP

Madhya Pradesh High Court

Angad Singh vs Puranmal And Ors. on 18 December, 2023

Author: Avanindra Kumar Singh

Bench: Avanindra Kumar Singh

                                                                1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT GWALIOR
                                                          MA No. 364 of 2005
                                                     (ANGAD SINGH Vs PURANMAL AND ORS.)

                           Dated : 18-12-2023
                                   Shri Anand Raghuvanshi- Advocate for the appellant.

                                   Shri Rinku Shakya- Advocate for respondent No.1.

At the outset, learned counsel for the appellant prays for time to argue the matter.

On this learned counsel for respondent No.1 opposed the prayer and submitted that one Angad Singh who was Police Officer threatened the

respondent No.1 and got silver metal from him and for getting back that silver, respondents No.1 to 3 filed a civil suit which was allowed by the learned trial Court i.e. court of First Additional District Judge, Morena (M.P.). Against that judgment, defendant No.2 filed an application under Order 9 Rule 13 of CPC which was rejected as time barred and again dismissal of the same, this appeal has been filed.

At this stage, record of the trial Court is required, therefore, original record of Case No.1-B/1994 decided on 31/03/1995 by First Additional District Judge, Morena (M.P.) be summoned.

Meanwhile, parties may consider mediation between them, if possible. List the case in the first week of February, 2024.

(AVANINDRA KUMAR SINGH) JUDGE

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