ASHOK Vs. PADAM CHAND

JUDGEMENT

(1.) Leave Granted.

(2.) The Appellants herein assail the judgment and final order dtd. 30/1/2025 passed by the High Court of Madhya Pradesh, Bench at Gwalior (hereinafter, 'High Court '), in First Appeal No. 252/2010. By the impugned judgment, the High Court affirmed the decree of the Xth Additional District Judge, Gwalior (hereinafter, 'Trial Court '), dtd. 22/7/2010, which dismissed the Appellants ' suit for possession and mesne profits mainly on the premise that an earlier arbitration award in relation to the same suit property had attained finality.

(3.) For the sake of convenience, the parties shall hereinafter be referred to in accordance with their status before the Trial Court, i.e., the Appellants as the Plaintiffs and the Respondents as the Defendants.