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Late Shri Harish Kumar Through Lrs. Smt. ... vs Late Shri Lakshminarayan Through Lrs. ...
2024 Latest Caselaw 4962 MP

Citation : 2024 Latest Caselaw 4962 MP
Judgement Date : 20 February, 2024

Madhya Pradesh High Court

Late Shri Harish Kumar Through Lrs. Smt. ... vs Late Shri Lakshminarayan Through Lrs. ... on 20 February, 2024

Author: Hirdesh

Bench: Hirdesh

                                                                  1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                             SA No. 1048 of 2023
                                (LATE SHRI HARISH KUMAR THROUGH LRS. SMT. REKHA SHARMA AND OTHERS Vs LATE SHRI
                                              LAKSHMINARAYAN THROUGH LRS. SMT. KAMLA AND OTHERS)

                          Dated : 20-02-2024
                                   Shri Deeptanshu Shukla, learned counsel for the appellants.

                                   Heard on the question of admission.
                                   Record perused.
                                   The appeal is admitted for final hearing on the following substantial
                          questions of law:

                                        (1) Whether the first appellate court was justified in law in
                                  maintaining the judgment and decree passed by the trial court?
                                        (2) Whether the courts below have correctly appreciated the
                                  admitted position (admitted by the plaintiff in his cross examination)
                                  so far as the question of adverse possession is concerned
                                  considering the admissions made by the respondent No.1 in para 12

& 13 of his testimony?

On payment of process fee within 7 days, issue notice to the respondents along with substantial questions of law on which the appeal is admitted for final

hearing, by RAD mode, returnable within eight weeks.

List after eight weeks.

(HIRDESH) JUDGE

hk/

 
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