Rambihari vs Smt Lalita Rai
2024 Latest Caselaw 13727 MP

Madhya Pradesh High Court

Rambihari vs Smt Lalita Rai on 10 May, 2024

Author: Roopesh Chandra Varshney

Bench: Roopesh Chandra Varshney

                                                                1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT GWALIOR
                                                           SA No. 94 of 2024
                                             (RAMBIHARI AND OTHERS Vs SMT LALITA RAI AND OTHERS)

                           Dated : 10-05-2024
                                   Shri J.S. Kaurav, learned counsel for the appellants.

                                   Shri P.S. Raghuvanshi, learned Government Advocate for respondent

No.2/State.

Heard on the question of admission. The appeal involves and is admitted on the following substantial questions of law;

"1. Whether, the First Appellate Court has erred in reversing the judgment and decree of the trial Court without cogent reasons?

2. Whether, the suit filed by respondent No.1/plaintiff deserves to be dismissed ?"

Issue notice to respondent No.1 on payment of process fee by RAD mode within seven working days, returnable within six weeks.

List the case after six weeks.

(ROOPESH CHANDRA VARSHNEY) JUDGE

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