Likhiram Alias Lekhram vs Tikaram
2024 Latest Caselaw 5501 MP

Madhya Pradesh High Court

Likhiram Alias Lekhram vs Tikaram on 22 February, 2024

Author: Anuradha Shukla

Bench: Anuradha Shukla

                                                              1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                        SA No. 214 of 2024
                                            (LIKHIRAM ALIAS LEKHRAM Vs TIKARAM AND OTHERS)

                          Dated : 22-02-2024
                                Mr. Vaibhav Dharpure - Advocate foe appellant.

                                Mr. Vijit Sahu - Advocate for respondents No.3, 6 and 7.

Ms. Vinita Sharma - Panel Lawyer for respondent No.11/State.

Heard on I.A. No.3497/2024 in which the default pointed out by the Registry about non-submission of copy of the decree of the trial Court has

been prayed to be ignored.

Learned counsel for appellant submits that he has already filed the decree of the First Appellate Court and only the decree of trial Court is not placed on record. He has further submitted that his arguments are based upon Order 41 Rule 1 CPC which after amendment of 01.07.2002 makes it obligatory upon appellant to file the copy of only judgment alongwith the appeal.

Considering the aforesaid submissions, the application (I.A. No.3497/2024 ) is allowed.

Learned counsel for respondents No.3, 6 and 7 is requesting that the

copy of memo of appeal alongwith the annexures be supplied to him for which learned counsel for appellant is directed to ensure the compliance.

Let record of the Courts below be also requisitioned. List the matter after six weeks for arguments on admission.

(ANURADHA SHUKLA) JUDGE

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