Shrikrishan vs Raghuveer Singh
2024 Latest Caselaw 16050 MP

Madhya Pradesh High Court

Shrikrishan vs Raghuveer Singh on 29 May, 2024

Author: Roopesh Chandra Varshney

Bench: Roopesh Chandra Varshney

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT GWALIOR
                                                         SA No. 660 of 2024
                                               (SHRIKRISHAN Vs RAGHUVEER SINGH AND OTHERS)

                          Dated : 29-05-2024
                                 Shri Sameer Kumar Shrivastava - Advocate for the appellant.

                                 Shri Vishal Tripathi - Government Advocate for respondent No.4/State.

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 assigning cogent reasons ?

(ii) Whether, the first appellate Court has fallen in error in dismissing the counter claim of the appellant/defendant though no Court fees has been paid and no valuation has been made for the counter claim by the plaintiffs/respondents No.1 and 2 ?

(iii) Whether, the counter claim filed by the appellant/defendant in respect of land bearing survey No.41 deserves to be decreed and the suit of the plaintiffs/respondents in respect of the same land deserves to be dismissed ?"

Issue notice to respondents No.1 to 3 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. Meanwhile, both the parties are directed to maintain status quo regarding the suit property till next date of hearing.

(ROOPESH CHANDRA VARSHNEY) JUDGE Adnan