LAWS(SC)-2025-1-111

CENTRAL BANK OF INDIA Vs. PRABHA JAIN

Decided On January 09, 2025
CENTRAL BANK OF INDIA Appellant
V/S
PRABHA JAIN Respondents

JUDGEMENT

(1.) Since the issues raised in all the captioned appeals are the same, those were taken up for hearing analogously and are being disposed of by this common judgment and order.

(2.) The Civil Appeal No.1876 of 2016 is treated as the lead matter. The disposal of this appeal shall govern the disposal of all connected appeals.

(3.) This appeal arises from the judgment and order dtd. 30/10/2012 passed by the High Court of Madhya Pradesh at Jabalpur in First Appeal No.408 of 2012 by which the High Court allowed the appeal filed by the respondents herein-original plaintiffs and thereby, set aside the order passed by the 5th Additional District Judge, Bhopal in Civil Suit No.25A/2011 rejecting the plaint under Order VII Rule 11 of the Code of Civil Procedure, 1908 (for short, "the CPC").