Madhya Pradesh High Court
Girani vs Sukhdas on 11 February, 2025
Author: Avanindra Kumar Singh
Bench: Avanindra Kumar Singh
1 SA-2674-2024 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR SA No. 2674 of 2024 (GIRANI Vs SUKHDAS ) Dated : 11-02-2025 Shri Pradeep Naveria - Advocate for the appellant.
Learned counsel for the appellants/defendants No. 2 to 6 & 10 submits that this is a case of reversal of decree.
Learned First Appellate Court in Regular Civil Suit No.30098/2015 vide judgment and decree dated 30/01/2020 dismissed the suit as well as the counter claim. Thereafter, both the parties preferred the appeals against the said judgment. RCA No. 04/2020 (Pinkudas & others vs. Guddu & others) was dismissed but in RCA No.02/2020 (Sukhdas & others vs Pinkudas & others) was decreed vide judgment and decree dated 04/09/2024.
On being asked how defendants No. 2 to 6 and 10 could challenge the decree in counter claim passed in favour of defendants No. 14 to 24.
Learned counsel for the appellants prays for short time to argue the matter in this regard.
List the matter in the next week.
(AVANINDRA KUMAR SINGH) JUDGE mc Signature Not Verified Signed by: MANJU CHOUKSEY Signing time: 14-02-2025 18:02:17