SA/150/2022
2023 Latest Caselaw 255 UK

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      12.01.2023                        SA No.150 of 2022
                                        Hon'ble Alok Kumar Verma, J.

The present proposed Second Appeal has been filed against the concurrent judgment and decree of the learned Trial Court and the First Appellate Court.

The case of the plaintiff is that the suit property was purchased by his mother and brother-in-law in the year 2001 with the money of the plaintiff. At that time, the age of the plaintiff was 26 years. According to the finding of the Appellate Court, the plaintiff has not given any such evidence that he had invested any amount in purchasing the suit property.

Heard Mr. Nikhil Singhal, learned counsel for the appellant-plaintiff.

In the facts and circumstances of the case, it would be appropriate to grant an opportunity of hearing to the respondents-defendants also even before passing any order on admission.

Issue notice to the respondents. Steps to be taken within a week. List this case on 18.03.2023 for arguments on Admission.

(Alok Kumar Verma, J.) 12.01.2023

Neha