Yogesh @ Yogendra Singh vs Suresh Narayan Sharma
2024 Latest Caselaw 14343 MP

Madhya Pradesh High Court

Yogesh @ Yogendra Singh vs Suresh Narayan Sharma on 15 May, 2024

Author: Roopesh Chandra Varshney

Bench: Roopesh Chandra Varshney

                                                                 1
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT GWALIOR
                                                           SA No. 1672 of 2023
                                   (YOGESH @ YOGENDRA SINGH AND OTHERS Vs SURESH NARAYAN SHARMA AND OTHERS)

                           Dated : 15-05-2024
                                    Shri N.K. Gupta, learned senior counsel with Ms. Rashi Kushwaha,

                           learned counsel for the appellants.
                                    Shri K.N.Gupta, learned senior counsel with Shri Rinku Shakya, learned
                           counsel for the respondents.

Shri Ramadhar Chaubey, learned Government Advocate for respondent No.4/State.

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

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

2.Whether, the First Appellate Court has grossly erred in holding the possession of the plaintiff/respondent No.1 over the suit property?

3.Whether, the suit filed by the plaintiff/respondent No.1 not deserves to be dismissed ?

List the case in the month of September, 2024. Meanwhile, reply to IA No.3732/2023 be filed.

(ROOPESH CHANDRA VARSHNEY) JUDGE

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