Bhajanlal Son Of Lt. Khunkhuniya vs Shyamlal S/O Bhanvari
2024 Latest Caselaw 7 Raj/2

Rajasthan High Court

Bhajanlal Son Of Lt. Khunkhuniya vs Shyamlal S/O Bhanvari on 2 January, 2024

Author: Narendra Singh Dhaddha

Bench: Narendra Singh Dhaddha

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR
                                                      S.B. Civil Second Appeal No. 259/2022

                                   Bhajanlal Son Of Lt. Khunkhuniya
                                                                                                        ----Appellant
                                                                          Versus
                                   Shyamlal S/o Bhanvari
                                                                                                      ----Respondent

For Appellant(s) : Mr. Sukhdev Singh Solanki, Adv. For Respondent(s) : Mr. Rajendra Sharma, Adv.

HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA Order 02/01/2024

Heard learned counsel for the parties.

Having regard to the submissions made by the counsel for the

parties, this Court satisfies that following substantial questions of Law

are involved in this appeal:-

"(i) Whether the judgment & decree passed by the learned courts below suffer from misreading of the pleading & evidence?

(ii) Whether without compliance of order 1 Rule 8 CPC, the trial court as well as the first appellate court were justified in dismissing the suit and the appeal respectively and without recording any finding on all the material questions raised and argued before them?"

The matter requires consideration.

Hence, the appeal is admitted.

Since the respondent is already duly represented by his counsel,

hence fresh notice need not be issued to him.

Record has already been received.

Office is directed to tag the same with the file.

List the matter for hearing on 19.03.2024.

(NARENDRA SINGH DHADDHA),J Gourav/38

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