Shivdayal Since Deceasesd ... vs Jamuna Bai And Ors
2021 Latest Caselaw 2022 Chatt

                                                NAFR

     HIGH COURT OF CHHATTISGARH, BILASPUR

                 SA No.516 of 2014

1. Shivdayal,    S/o   Judawan   (Since    Deceased)
   Through LRs

  A. Tekchand S/o Shivdayal Aged About 50 Years
  R/o   Chantideeh,  Sarkanda,  Bilaspur  C.G.,
  Chhattisgarh

  B. Meena Bai W/o Rohit, D/o Shivdayal, Aged
  About 35 Years

  C. Lalita D/o ShivDayal Aged About 12 Years

  D. Duj Kumari @ Nanki D/o Rohit Aged About 10
  Years

  E. Ganesh S/o Rohit Aged About 7 Years

  Sr. Nos.1C to 1E are Minor, through their
  Mother Meena Bai and all R/o Tulsinagar, Below
  Stadium Korba, Distt. Korba, Chhattisgarh

  F. Babulal, S/o Shivdayal, Aged About 40
  Years, R/o Chandrapur, Tahsil Dabhara, Distt.
  Janjgir­Champa, Chhattisgarh

  G. Mahesh Kumar, S/o Shivdayal, Aged About 37
  Years, R/o Railway Colony, Champa, Tahsil
  Champa, Distt. Janjgir­Champa, Chhattisgarh

  H. Brinda Bai, W/o Laxminarayan, Aged About 45
  Years, D/o Shivdayal, R/o Budhwari Bazar,
  Korba, Distt. Korba, Chhattisgarh

  I. Akti Bai, W/o Suresh,           D/o   Shivdayal
  (deceased deleted) through LRs

  (i) Suresh Gupta, S/o Bullu, Aged About 50
  Years, R/o Korba, Tulsi Nagar, Below Stadium,
  Tah. and Distt. Korba, Chhattisgarh

  (ii) Leela D/o Akti Bai D/o Suresh Kumar, Aged
  About 24 Years, R/o Bilaspur, Tah. And Distt.
  Bilaspur, Chhattisgarh

  (iii) Sheela S/o Akti Bai D/o Suresh Kumar,
  R/o  Mouja­  Bolda,  Tah.  Mungeli,  Distt.
   Bilaspur C.G.

  J. Munni W/o Dilip D/o Shivdayal, aged about
  38 years, R/o Barela

2. Legal Heirs of Def. No.2 Gendram (deceased)

  2A. Jhulan Bai, S/o     Gend   Ram   Gupta   (Since
  Deceased, Deleted)

  B. Bharatlal, S/o Gend Ram Gupta Aged About 55
  Years

  C. Shatrughan S/o Gend Ram Gupta Aged About 45
  Years

  D. Dev Prasad S/o Gend Ram Gupta Aged About 33
  Years

  All R/o Baradwar, Basti, P.S. Baradwar, Distt.
  Janjgir­Champa, Chhattisgarh

  E. Sahodara Bai D/o Gend Ram Gupta Aged About
  40   Years   R/o   Bhootaha  (Devpur),   Tah.
  Malkharouda,      Distt.      Janjgir­Champa,
  Chhattisgarh

  F. Neera Bai, D/o Gend Ram Gupta, Aged About
  35 Years, R/o Shivrinarayan, Near Nagar Palika
  Office, Tahsil Shivrinarayan, Distt. Janjgir­
  Champa, Chhattisgarh

3. Rajaram S/o Shivdayal Aged About 40 Years R/o
   Baradwar Basti, Tah. Sakti, Distt. Janjgir­
   Champa   C.G.,  District   :   Janjgir­Champa,
   Chhattisgarh

  Appellant namely Bodo Bai wife of Shivdayal
  died after passing of the impugned judgment
  dated 02.09.2014 (deceased deleted)

                                   ­­­­ Appellants

                    Versus

1. Jamuna Bai And W/o Gopalram Aged About 57
   Years Thru­ Power Of Attorney Holder, Santosh
   Kumar Gupta, S/o Gopalram Gupta, Age­ 40 Yrs,
   R/o   Basti  Baradwar,   Tah.   Sakti, Distt.
   Janjgir­Champa C.G., Chhattisgarh

2. Bhoori Bai (deleted)
        3. Radheshyam S/o Tibhau Aged About 68 Years R/o
          Baradwar Basti, Tah. Sakti, Distt. Janjgir­
          Champa   C.G.,  District   :   Janjgir­Champa,
          Chhattisgarh

       4. State   Of   Chhattisgarh   Thru­   Collector,
          Janjgir­Champa   C.G.,  District  :   Janjgir­
          Champa, Chhattisgarh

                                           ­­­­ Respondents

For Appellants Mr. Ishwar Jaiswal, Advocate For Respondent­State Mr. Siddharth Dubey, Dy. GA

Hon'ble Justice Shri Sanjay K. Agrawal

Order On Board

26/08/2021

1. Heard on IA No.5, application for withdrawal

of second appeal.

2. On due consideration and for the reason

mentioned in the application, the application

(IA No.5) is allowed.

3. Accordingly, the second appeal is dismissed as

withdrawn. No order as to cost (s).

Sd/­ Sanjay K. Agrawal Judge

Nirala