Smt. Chama Parchure vs Smt. Rohini Basant Ker
2023 Latest Caselaw 9549 MP

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT GWALIOR
                                                           SA No. 694 of 2022
                                    (SMT. CHAMA PARCHURE AND OTHERS Vs SMT. ROHINI BASANT KER AND OTHERS)

                          Dated : 23-06-2023
                                Mr. Sarvesh Kumar Sharma, Advocate for the appellants.

                                Mr. Prabhat Pateriya, Dy. A.G. for the State.
                                Heard.
                                The appeal is admitted on the following substantial questions of law:

                                    "(1) Whether learned first appellate Court erred in law in
                                    decreeing the suit in favour of the plaintiff and granting relief
                                    which was not sought by the plaintiff.
                                    (2) Whether the findings of the Courts below in respect to
                                    limitation is perverse?
                                Issue notice to the respondents on payment of process fee by Registered

as well as Ordinary mode within seven working days. Notice be made returnable within four weeks.

In view of facts and circumstances of this case, till the next date of hearing, the effect and implementation of judgment and decree of the first appellate Court dated 10.12.2021 passed in RCA No. 500075/2016 shall remain stayed.

List this case for final hearing in due course. Certified copy as per rules.

(SUNITA YADAV) JUDGE

AKS

Signature Not Verified Signed by: ALOK KUMAR Signing time: 23-Jun-23 5:57:06 PM