Tulsiram vs Uday Bhan
2024 Latest Caselaw 21315 MP

Madhya Pradesh High Court

Tulsiram vs Uday Bhan on 6 August, 2024

Author: Roopesh Chandra Varshney

Bench: Roopesh Chandra Varshney

                                                               1                           SA-1074-2024
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT GWALIOR
                                                         SA No. 1074 of 2024
                                                    (TULSIRAM Vs UDAY BHAN AND OTHERS )



                           Dated : 06-08-2024
                                 Shri S.K. Sharma- Advocate for the appellant.
                                 Respondents are not yet called.

Heard on the question of admission.

The appeal is admitted on the following substantial questions of law;

1. "Whether the First Appellate Court has grossly erred in reversing

the judgment and decree of the Trial Court without any cogent reasons?"

2. "Whether the First Appellate Court has erred in shifting the burden on the appellant/defendant regarding the nature of the property?"

3. Whether the suit filed by the plaintiff/respondent No.1 deserves to be dismissed?"

Issue notices to respondents on payment of process fees by RAD as well as ordinary mode within a period of seven working days. Notice be made returnable within four weeks.

List thereafter.

Meanwhile, parties shall maintain status quo as it exists today till next date of hearing.

(ROOPESH CHANDRA VARSHNEY) JUDGE

2 SA-1074-2024

shivani