Lalchand vs Chandersingh
2024 Latest Caselaw 16494 MP

Madhya Pradesh High Court

Lalchand vs Chandersingh on 31 May, 2024

                                                                1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                           SA No. 2571 of 2019
                                                 (LALCHAND Vs CHANDERSINGH AND OTHERS)

                           Dated : 31-05-2024
                                 Shri Sameer Anant Athawale - Advocate for appellant.


                                 Heard on the question of admission.
                                 This second appeal is admitted for final hearing on the following
                           substantial questions of law:

                                        "(a) Whether the lower appellate Court has
                                        committed error in holding that Ex. P/1 is not an
                                        agreement to sell but a document of security of loan
                                        ?
                                        (b) Whether the lower appellate Court committed
                                        serious error of law in reversing the judgment of
                                        trial Court."
                                 On payment of process fee within seven working days by RAD mode,
                           issue notice to the respondents on IA.No.7113/2019 and 5798/2021.

List after service.

(BINOD KUMAR DWIVEDI) JUDGE

Tej