Badi Lal vs Hiriya Bai
2024 Latest Caselaw 4783 MP

Madhya Pradesh High Court

Badi Lal vs Hiriya Bai on 19 February, 2024

Author: Avanindra Kumar Singh

Bench: Avanindra Kumar Singh

                                                       1
                           IN    THE     HIGH COURT OF MADHYA PRADESH
                                              AT JABALPUR
                                                   BEFORE
                                HON'BLE SHRI JUSTICE AVANINDRA KUMAR SINGH
                                           ON THE 19 th OF FEBRUARY, 2024
                                           SECOND APPEAL No. 507 of 2002

                          BETWEEN:-
                          BADI LAL S/O GIRDHAR GOND, AGED ABOUT 60 YEARS,
                          R/O MAGARTAGAR TEHSIL SHAHPURA DISTRICT
                          MANDLA (MADHYA PRADESH)

                                                                                .....APPELLANT
                          (BY NONE)

                          AND



                          1.    SAMPAT LAL S/O LAMU SINGH GOND, AGED
                                ABOUT 50 YEARS, R/O VILLAGE PIPARIYA TEHSIL
                                SHAHDPURA DISTRICT MANDLA (MADHYA
                                PRADESH)

                          2.    JAI SINGH S/O BHADAUA GOND, AGED ABOUT 52
                                YEARS, R/O VILLAGE PITRI TEHSIL SHAHDPURA
                                DISTRICT MANDLA (MADHYA PRADESH)

                          3.    NANHUA S/O BABULAL GOND, AGED ABOUT 54
                                YEARS, R/O VILLAGE PITARI TEHSIL SHAHPURA,
                                DISTRICT MANDLA (MADHYA PRADESH)

                          4.    VIGEI S/O BABULAL GOND, AGED ABOUT 48
                                YEARS, R/O VILLAGE PITARI TEHSIL SHAHPURA
                                DISTRICT MANDLA (MADHYA PRADESH)

                          5.    DHANUA S/O BABULAL GOND, AGED ABOUT 42
                                YEARS, R/O VILLAGE PITARI TEHSIL SHAHPURA
                                DISTRICT MANDLA (MADHYA PRADESH)

                          6.    STATE OF M.P. THROUGH COLLECTOR MANDLA
                                DISTRICT MANDLA (MADHYA PRADESH)

                                                                              .....RESPONDENTS
Signature Not Verified
Signed by: VIKRAM SINGH
Signing time: 2/21/2024
2:04:59 PM
                                                       2
                          (BY SHRI AISHWARY SAHU - ADVOCATE FOR RESPONDENT NO.1, SHRI
                          PRAKHAR SHUKLA - ADVOCATE FOR RESPONDENTS NO. 3 TO 5 AND
                          SHRI RAJIV PANDEY - ADVOCATE FOR RESPONDENT NO.6 )

                                Th is appeal coming on for hearing this day, t h e court passed the
                          following:
                                                                ORDER

Record is received.

Learned trial Court at Dindori, District Mandla in C.S. No. 41-A/93 vide judgment and decree dated 2.12.2000 dismissed the suit of the plaintiff/ appellant.

Learned First Appellate Court vide judgment dated 12.04.2002 dismissed the appeal.

As none is present for the appellant, it seems that the appellant has lost interest in prosecuting the appeal.

Accordingly, the appeal stands dismissed for want of prosecution.

(AVANINDRA KUMAR SINGH) JUDGE VSG