Dhool Chand vs Ganeshdas
2022 Latest Caselaw 10111 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Second Appeal No. 312/2015

Ratan Lal

----Appellant Versus Ganeshdas

----Respondent Connected With S.B. Civil Second Appeal No. 313/2015 Dhool Chand

----Appellant Versus Ganeshdas

----Respondent S.B. Civil Second Appeal No. 314/2015 Prabhu Lal

----Appellant Versus Ganeshdas

----Respondent

For Appellant(s) : Mr. Madan Lal Purohit For Respondent(s) : --

HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

02/08/2022

None is present for the respondents despite service of notice.

Heard on admission.

The following substantial questions of law arises in the

present second appeal filed by the appellants.

(2 of 2) [CSA-312/2015]

"(A) Whether the first appellate court was justified in

reversing the judgment and decree passed by learned

trial court?

(C) Because finding of first appellate court are based

on misreading of evidence, hence in support of the

decision there is no legal foundation and the same is

apparently consequence of misreading of material

available and failed to consider the law point involved

in the case?"

Admit. Issue notice to the respondents.

(KULDEEP MATHUR),J 105-107 Ravi Kh/-

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