Smt. Urmila Bai vs Pradeepkumar Yadav
2025 Latest Caselaw 6062 MP

Madhya Pradesh High Court

Smt. Urmila Bai vs Pradeepkumar Yadav on 26 March, 2025

Author: Dwarka Dhish Bansal

Bench: Dwarka Dhish Bansal

                                                                 1                                  SA-458-2015
                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT INDORE
                                                           SA No. 458 of 2015
                                              (SMT. URMILA BAI Vs PRADEEPKUMAR YADAV AND OTHERS )



                          Dated : 26-03-2025
                                Shri Dinesh Chandra Kasniya-Advocate for the appellant.

                                Heard on the question of admission and perused the record.
                                Appeal being arguable is admitted for final hearing on the following
                          substantial questions of law:-
                                       "1. Whether first appellate Court has committed illegality in reversing
                               the judgment and decree of trial Court just contrary to the law laid down by
                               the Supreme Court in the case of Santosh Hazari Vs Purushottam Tiwari
                               (Dead) By LRs (2001) 3 SCC 179 ?
                                       2. Whether in the facts and circumstances of the case, appellate Court
                               has committed illegality in holding that there is no relationship of landlord
                               and tenant between the parties ?"
                                Issue notice of final hearing along with extract of substantial questions of
                          law to the respondents on payment of process fee within a period of seven working

days, failing which this appeal shall stand dismissed without further reference to the Court.

If appeal survives, list for final hearing in due course after service of notice on the respondents.

(DWARKA DHISH BANSAL) JUDGE

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