Jagannath Singh (Deleted) vs Krishna Swaroop
2024 Latest Caselaw 15066 MP

Madhya Pradesh High Court

Jagannath Singh (Deleted) vs Krishna Swaroop on 20 May, 2024

Author: Roopesh Chandra Varshney

Bench: Roopesh Chandra Varshney

                                                                1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT GWALIOR
                                                          SA No. 501 of 2006
                                  (JAGANNATH SINGH (DELETED) AND OTHERS Vs KRISHNA SWAROOP AND OTHERS)

                          Dated : 20-05-2024
                                  Shri Ankur Mody - Advocate for the appellants.

                                  None for respondents No.2 and 3.

Record is received.

Heard on the question of admission. The appeal is admitted on following substantial questions of law:-

" (i) Whether, the first appellate Court has erred in reversing the judgment and decree of the trial Court without any cogent reason ?

(ii) Whether, the first appellate Court has fallen in error in decreeing the suit on the basis of Commissioner report without considering the rights of the appellants/defendants ?"

Issue notice to respondents No.1 and 4 on payment of process fee by RAD as well as ordinary mode within a period of seven working days.

Notice be made returnable within four weeks. List in due course for final hearing.

(ROOPESH CHANDRA VARSHNEY) JUDGE

Adnan