Prithviraj Singh Chauhan vs The State Of Madhya Pradesh
2024 Latest Caselaw 4410 MP

Madhya Pradesh High Court

Prithviraj Singh Chauhan vs The State Of Madhya Pradesh on 15 February, 2024

Author: Roopesh Chandra Varshney

Bench: Roopesh Chandra Varshney

                                                                1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT GWALIOR
                                                         SA No. 1097 of 2023
                                    (PRITHVIRAJ SINGH CHAUHAN Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 15-02-2024
                                 Smt. Sonal Mittal, learned counsel for the appellant.

                                 Heard on the question of admission.
                                 The appeal is admitted on the following substantial questions of law:-
                                 1. Whether First Appellate Court was justified in reversing the findings
                           of facts based on conflicting evidence arrived at by the Trial Court, when the
                           findings were based on oral/documentary evidence recorded by the the Trial

                           Court who has authored the judgment and while reversing the finding of facts
                           whether the Appellate Court without touching the findings of the learned
                           Trial Court can reverse the judgment by imposing its own findings?
                                 2. Whether the First Appellate Court was justified in reversing the well
                           considered judgment of the trial Court by assigning reasons which may be
                           held to be perverse due to improper appreciation of oral and documentary
                           evidence available on record ?
                                 Issue notice to the respondents on payment of PF within four working

days by RAD as well as ordinary mode. Notice be made returnable within four

weeks.

Also heard on I.A. No.2240/2023 which is an application filed under Order XXXIX Rule 1 and 2 of CPC.

Till the next date of hearing, parties are directed to maintain status-quo. List the case after four weeks alongwith S.A. No.933/2023.

(ROOPESH CHANDRA VARSHNEY) JUDGE

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