Smt. Mamta Sharma vs Badruddin
2023 Latest Caselaw 18200 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT GWALIOR
                                                          SA No. 24 of 2017
                                               (SMT. MAMTA SHARMA AND OTHERS Vs BADRUDDIN)

                           Dated : 31-10-2023
                                   Shri Rajeev Shrivastava - Advocate for the appellants.

                                   Shri R.K. Upadhyay - Advocate for the respondent.

Record is received.

Heard on admission.

Learned Civil Judge, Class -II, Shivpuri in civil suit No.4A/12 vide judgement dated 05.08.2014 granted decree regarding Section 12 (1)(f) of M.P.

Accommodation Control Act. The learned first appellate Court in civil appeal No.46/14 filed by the defendant- Badruddin vide judgment dated 08.12.2016 allowed the appeal of the defendant and rejected the cross objection of the respondent/plaintiff.

The appeal is admitted on following substantial question of law:-

"(i) Whether the appellate Court has wrongly interfered in the judgment pertaining to bona fide need of the plaintiff's son?"

List after eight weeks.

(AVANINDRA KUMAR SINGH) JUDGE

Adnan

Signature Not Verified Signed by: ADNAN HUSAIN ANSARI Signing time: 31-10-2023 07:10:02 PM