Himachal Pradesh High Court
Umesh Kumar & Others vs Umesh Kumar & Others V. Bhagat Ram & ... on 26 April, 2022
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
Umesh Kumar & others V. Bhagat Ram & others.
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RSA No. 185 of 2021 26.4.2022 Present: Mr.Khoob Ram Thakur, Advocate, for the appellants.
Mr.Romesh Verma, Advocate, for respondents No. 1 to 3.
Respondents No. 4 and 5 already ex parte vide order dated 7.1.2022.
r RSA No. 185 of 2021 Admitted on following substantial questions of law:-
1. Whether findings of learned Additional District Judge are vitiated on account of misreading, mis-interpretation and misconstruction of pleadings, evidence, oral and documentary on record as well as provisions of law, especially Sections 40 to 43 and 13 of the Indian Evidence Act, resulting into perversity?
Records be requisitioned.
List for hearing in due course.
CMP No. 12672 of 2021Lit for consideration after two weeks.
(Vivek Singh Thakur), Judge.
26th April, 2022 (Keshav) ::: Downloaded on - 26/04/2022 20:12:26 :::CIS