Smt Kamla Bai vs Narayanji
2024 Latest Caselaw 4992 MP

Madhya Pradesh High Court

Smt Kamla Bai vs Narayanji on 20 February, 2024

Author: Hirdesh

Bench: Hirdesh

                                                                1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                           SA No. 669 of 2019
                                             (SMT KAMLA BAI AND OTHERS Vs NARAYANJI AND OTHERS)

                           Dated : 20-02-2024
                                   Shri Sunil Jain, learned senior counsel with Shri Harshwardhan Singh

                           Rathore, learned counsel for the appellant.


                                   Heard on the question of admission.
                                   The appeal is admitted on the following substantial question of law:-

                                  "(1) Whether the judgment and decree passed by the courts
                                  below stands vitiated on account of misreading of material
                                  evidence?
                                  ( 2 ) Whether the respondents/defendants having no right

title in respect of the suit property are entitled to object the mutation of the suit property in the name of the plaintiffs? Issue notice to the respondents by RAD mode on payment of P.F. within seven working days.

List the matter for final hearing in due course.

(HIRDESH) JUDGE

N.R.