Chunnilal vs Tarjit Singh & Ors.
2023 Latest Caselaw 15826 MP

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                          SA No. 368 of 2001
                                                      (CHUNNILAL Vs TARJIT SINGH & ORS.)

                           Dated : 25-09-2023
                                   Shri Umesh Trivedi - Advocate for appellant.

                                   Shri Neelesh Kotecha - Advocate for respondent No.1.

This appeal was admitted on27.8.2001. Learned First Civil Judge Class-II, Balaghat vide judgment and decree dated 09.8.1999 passed in Civil Suit No.39-A/1999 decreed the suit of the

appellant/plaintiff. Learned First Appellate Court in Civil Appeal No.41-A/2000 vide judgment and decree dated 29.3.2001 allowed the appeal and dismissed the suit.

The learned Civil Judge had directed the defendant to handover the possession to the plaintiff.

I.A.No.10420/2019, an application has been filed by respondents for restoration of possession. Alongwith application certain documents and copy of complaint made to Police has been filed.

Reply to I.A.No.10420/2019 has not been filed by the appellant.

At this stage, learned counsel for the respondent submits that he has also filed Contempt Case No.1999/2019, which may be linked with this appeal. He further stated that as per his information Smt.Lila Bai w/o Chunnilal has expired.

Office is directed to verify and list this appeal alongwith Contempt Case No.1999/2019.

Learned counsel for appellant seeks time to take appropriate steps and seek instructions. Prayer is allowed. Let him do so.

Let this case be listed after four weeks. Signature Not Verified Signed by: RAJESH MAMTANI Signing time: 26-09-2023 10:45:11

(AVANINDRA KUMAR SINGH) JUDGE RM

Signature Not Verified Signed by: RAJESH MAMTANI Signing time: 26-09-2023 10:45:11