Bablu Alias Shivraj Singh vs Rajinder Singh Ratan (Dead) Thr. ...
2023 Latest Caselaw 3998 MP

                                                                1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                           SA No. 376 of 2021
                           (BABLU ALIAS SHIVRAJ SINGH Vs RAJINDER SINGH RATAN (DEAD) THR. LRS. SMT. KULDEEP KAUR
                                                             RATAN AND OTHERS)

                          Dated : 14-03-2023
                                Shri Chandrahas Dubey, learned counsel for the appellant.

                                Heard on the question of admission.
                                Appeal     is admitted for final hearing on the following substantial
                          questions of law :
                                      "1. Whether learned first appellate Court has erred in reversing the

                               judgment and decree passed by learned trial Court just contrary to the law
                               settled by the Apex Court in the case of Santosh Hazari Vs. Purushottam
                               Tiwari (Dead) By LRs (2001) 3 SCC 179 ?
                                      2.    Whether in absence of any document, learned first appellate
                               Court has erred in holding the relationship of landlord and tenant between
                               the parties to the suit ?
                                      3.       Whether learned first appellate Court has erred in granting
                               decree of eviction on the grounds available under section 12(1) of the
                               M.P. Accommodation Control Act, 1961 ?"

                                Also heard on IA No.2216/2021, which is an application for stay.
                                Issue notice of final hearing along with substantial questions of law, as
                          well as IA No.2216/2021, to the respondents on payment of PF within seven

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

In the meantime, execution of impugned judgment and decree shall remain stayed until further orders.

Signature Not Verified Signed by: SWETA SAHU Signing time: 3/15/2023 5:04:34 PM

List for further consideration of IA No.2216/2021 after service of notice on the respondents.

CC as per rules.

(DWARKA DHISH BANSAL) JUDGE

ss

Signature Not Verified Signed by: SWETA SAHU Signing time: 3/15/2023 5:04:34 PM