Vishal Singh (Deleted) 1. Sona Bai vs Smt. Meeradevi
2024 Latest Caselaw 16051 MP

Madhya Pradesh High Court

Vishal Singh (Deleted) 1. Sona Bai vs Smt. Meeradevi on 29 May, 2024

Author: Roopesh Chandra Varshney

Bench: Roopesh Chandra Varshney

                                                                1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT GWALIOR
                                                          SA No. 786 of 2019
                                      (VISHAL SINGH (DELETED) 1. SONA BAI AND OTHERS Vs SMT. MEERADEVI)

                          Dated : 29-05-2024
                                  Shri Raja Girraj Sharma - Advocate for the appellants.

                                  Shri Sanjeev Tiwari - Advocate for the respondent.

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 grossly erred in reversing the judgment and decree of the trial Court without assigning any cogent reason ?

(ii) Whether, the first appellate Court has fallen in error in decreeing the suit of the plaintiff/respondent without the area and boundaries of the suit land being proved by the plaintiff/respondent ?

(iii) Whether, the suit filed by the plaintiff/respondent deserves to be dismissed ?"

List in due course for final hearing and for reply to I.A. No.6552/2023.

Meanwhile, both the parties are directed to maintain status quo regarding the suit property till next date of hearing.

(ROOPESH CHANDRA VARSHNEY) JUDGE

Adnan