Smt. Munnibai vs Virendra Kumar
2024 Latest Caselaw 3216 MP

Madhya Pradesh High Court

Smt. Munnibai vs Virendra Kumar on 2 February, 2024

                                                              1
                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                  AT JABALPUR
                                                         SA No. 2850 of 2018
                                       (SMT. MUNNIBAI AND OTHERS Vs VIRENDRA KUMAR AND OTHERS)

                         Dated : 02-02-2024
                                Shri Atulanand Awasthy - Senior Advocate with Shri R.S. Thakur -

                         Advocate for the appellants.
                                Shri Ram Milan Prajapati - Panel Lawyer for the respondent/State.

Heard on the question of admission.

Appeal being arguable is admitted for final hearing on the following

substantial question of law :

"1. Whether the lower appellate court was right in reversing the judgment and decree passed by the trial court despite the fact that the owner ship of the plaintiff has not been established/proved beyond doubt? List the case after one week.

(RAJENDRA KUMAR VANI) JUDGE

L.R.