Magaram vs State Of Rajasthan
2022 Latest Caselaw 10917 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Second Appeal No. 95/2021

Magaram

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : Mr. D. D. Chitlangi For Respondent(s) : Mr. Digvijay Singh Jasol

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

25/08/2022

Heard learned counsel for the appellant. The following substantial question of law is involved in the present Civil Second Appeal:-

"i. Whether the lower appellate court was justified to quash and set aside the judgment passed by the learned trial court, despite the fact that the plaintiff/appellant has remained successful to prove his date of birth 01.12.1969?."

Admit.

List the matter for final hearing on 12.09.2022.

(MADAN GOPAL VYAS),J 76-nidhi/-

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