Jaiveer Singh @ Jai Singh vs Smt Rekha
2024 Latest Caselaw 6423 MP

Madhya Pradesh High Court

Jaiveer Singh @ Jai Singh vs Smt Rekha on 1 March, 2024

                                                                  1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT GWALIOR
                                                           SA No. 2699 of 2023
                                         (JAIVEER SINGH @ JAI SINGH AND OTHERS Vs SMT REKHA AND OTHERS)

                           Dated : 01-03-2024
                                    Shri N.K. Gupta - Senior Advocate with Ms. Rashi Kushwah -

                           Advocate for the appellants.
                                    Shri Vijay Sundaram - Panel Lawyer for respondent No.4/State.

Heard on the question of admission.

The appeal being arguable is admitted for final hearing on the following

substantial questions of law:

"1. Whether learned trial Court committed error of law while rejecting an application under Order 7 Rule 14 CPC dated 23.11.2022 and not taking documents on record?

2. Whether the First Appellate Court erred in reversing finding given by the learned trial Court with regard to survey No.3144 in absence of any cross objection or cross appeal by the respondents?

3. Whether the judgment and decree passed by court below are vulnerable on facts and law?"

Issue notice to the respondents by both the modes i.e. RAD as well as ordinary on payment of process fee within seven working days.

List for final hearing in due course.

(BINOD KUMAR DWIVEDI) JUDGE

Monika