Suneel vs Mehtab Singh (Dead) Thr. Lrs Veer Singh
2024 Latest Caselaw 15497 MP

Madhya Pradesh High Court

Suneel vs Mehtab Singh (Dead) Thr. Lrs Veer Singh on 22 May, 2024

                                                               1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                           SA No. 46 of 2021
                                 (SUNEEL AND OTHERS Vs MEHTAB SINGH (DEAD) THR. LRS VEER SINGH AND OTHERS)

                           Dated : 22-05-2024
                                 Ms. Sanjana Sahini - Advocate for the appellants.

                                 Shri Vaibhav Dharpure - Proxy Advocate on behalf of Shri Jaideep
                           Sirpurkar - Advocate for the caveator.

                                 Heard on the question of admission.
                                 Appeal being arguable is admitted for final hearing on the following

                           substantial question of law :

                                  "1. Whether learned first appellate court erred on facts and law
                                  in reversing the judgment and decree passed by the trial court
                                  and going beyond the pleadings regarding possession of the
                                  plaintiff in the plaint?
                                 Issue notice of IA No. 215/2021 to the other respondents on payment of

PF within seven working days. It be made returnable within six weeks.

Meanwhile, operation of judgment passed by the first appellate court shall remain stayed till the next date.

Counsel for the respondent/caveator seeks and is granted time to file

response to stay application.

List after six weeks.

(BINOD KUMAR DWIVEDI) JUDGE

Akm