Ramkrishan Raghuwanshi vs Sharadchand Jain
2023 Latest Caselaw 7180 MP

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                               IN THE HIGH COURT OF MADHYA PRADESH
                                            AT GWALIOR
                                              SA No. 2108 of 2022
                                    (RAMKRISHAN RAGHUWANSHI Vs SHARADCHAND JAIN)

              Dated : 02-05-2023
                      Shri Sameer Kumar Shrivastava, learned counsel for the appellant.[P-1].

                      Shri Sanjay Kumar Sharma, learned counsel for the Respondent [R-1].

Heard on the question of admission as well as on interim relief. The appeal is admitted for final hearing on the following substantial questions of law:

"( 1) Whether, findings rendered by the courts below are perverse and contrary to record ?

(2) Whether, courts below are justified in denying the evidence related to the agreement in question as per section 92 of Evidence Act ?

I n view of the facts and circumstances of the case, it is directed that effect and operation of judgment and decree dated 28/07/2022 passed by learned 1st District Judge, District Guna in Regular Civil Appeal No.21/2020 shall remain stayed till the next date of hearing.

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

(SUNITA YADAV) JUDGE

Durgekar

Signature Not Verified Signed by: SANJAY NAMDEORAO DURGEKAR Signing time: 03-05-2023 06:06:42 PM