Madhya Pradesh High Court

Kaluram vs Lakhmichand on 7 May, 2024

Author: Anil Verma

Bench: Anil Verma

                                                                1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                         SA No. 1517 of 2023
                                                   (KALURAM Vs LAKHMICHAND AND OTHERS)

                           Dated : 07-05-2024
                                  Shri Akash Rathi, learned counsel for the appellant .

                                  Shri Avinash Kumar Khare, learned counsel for the Respondent [R-4].

[R-3]. [R-2] [R-1].

Heard on IA no. 4773/2023, which is an application filed under Order 41 Rule 5 read with section 151 of C.P.C for staying the operation of the

impugned judgment and decree.

It is an admitted fact that the appellant is in possession of suit land and the respondents have filed counter claim for possession of the suit land. Interim relief has been granted in favour of the appellant t and the appeal has already been admitted on the substantial questions of law.

In view of the aforesaid, the IA is allowed and it is directed that till final disposal of the appeal, effect and operation of the impugned judgment and decree dated 09/05/2023 passed by IInd ADJ, Biora, District - Rajgarh in RCA no. 15/2022 shall remain stayed.

Registry is directed to list the matter for final hearing in due course.

(ANIL VERMA) JUDGE

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