Ratan Singh Thakur vs Harishankar Agrawal
2023 Latest Caselaw 22102 MP

Madhya Pradesh High Court

Ratan Singh Thakur vs Harishankar Agrawal on 21 December, 2023

Author: Vivek Agarwal

Bench: Vivek Agarwal

                                                             1
                            IN     THE      HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                      BEFORE
                                        HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                             ON THE 21 st OF DECEMBER, 2023
                                               MISC. APPEAL No. 3844 of 2017

                           BETWEEN:-
                           1.    RATAN SINGH THAKUR S/O DARYAB SINGH,
                                 AGED ABOUT 82 YEARS, BADI KHURD, TEH BADI
                                 DIST. RAISEN (MADHYA PRADESH)

                           2.    GOKAL CHAND USAIRA S/O TARACHAND USAIRA
                                 BADI, TEH. BADI (MADHYA PRADESH)

                           3.    HARISHANKAR S/O GOKUL CHAND USAIRA BADI,
                                 TEH. BADI (MADHYA PRADESH)

                           4.    PAWAN S/O GOKUL CHAND USAIRA, AGED ABOUT
                                 32 YEARS, BADI, TEH. BADI (MADHYA PRADESH)

                           5.    GUDDU S/O GOKUL CHAND USAIRA, AGED ABOUT
                                 32 YEARS, BADI, TEH. BADI (MADHYA PRADESH)

                                                                                        .....APPELLANTS
                           (SHRI MOHAN PATEL - ADVOCATE)

                           AND
                           HARISHANKAR AGRAWAL S/O CHHOTELEL AGARWAL
                           J.J. ROAD BARELI (MADHYA PRADESH)

                                                                                      .....RESPONDENTS
                           (BY SHRI UTKARSH SONKAR - ADVOCATE)

                                 T h is appeal coming on for orders this day, t h e cou rt passed the
                           following:
                                                              ORDER

This appeal is filed by appellants under Order 43 Rule 1(U) of the Code of Civil Procedure, being aggrieved of judgment dated 14.11.2017, passed by learned III Additional District Judge, District Raisen (M.P.), in Regular Civil

appeal No.27-A/2015, arising out of judg-ment and finding dated 31.08.2013 passed by learned Civil Judge Class-I, Bareli, District Raisen (M.P.), in Civil Suit No.35-A/2013, whereby, learned lower Appellate Court has remanded the matter to the trial Court after framing certain issues for decision.

There is no illegality in the said order calling for interference. Accordingly, appeal fails and is dismissed.

(VIVEK AGARWAL) JUDGE A.Praj.