Sushila Alias Sheela vs Siyabai
2024 Latest Caselaw 4989 MP

Madhya Pradesh High Court

Sushila Alias Sheela vs Siyabai on 20 February, 2024

Author: Amar Nath Kesharwani

Bench: Amar Nath Kesharwani

                                                             1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                       SA No. 570 of 2023
                                        (SUSHILA ALIAS SHEELA AND OTHERS Vs SIYABAI AND OTHERS)

                          Dated : 20-02-2024
                                Shri Ashok Pali - Advocate for appellants.

                                Shri Ritwik Singh - Advocate for respondent Nos. 1 to 10/caveator.

Smt. Shakti Tripathi - Panel Lawyer for respondent No.11/State.

Heard on admission.

Appeal is admitted on the following substantial questions of law:

"1. Whether learned First Appellate Court has erred in law to find in para No. 57 of impugned judgment that the case of appellants/plaintiffs is not maintainable and barred by res-judicata ? "

Learned counsel for respondents prays for time to file the reply of IA No. 3701/2023.

As prayed, list after three weeks for reply and arguments on IA No. 3701/2023.

(AMAR NATH (KESHARWANI)) JUDGE

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