Alfred Xalxo (Died) Through Legal ... vs Johan
2022 Latest Caselaw 4655 Chatt

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              HIGH COURT OF CHHATTISGARH, BILASPUR
                                Order Sheet
                            SA No. 148 of 2017
• Alfred Xalxo (Died) through legal heir- Virjiniya Xalxo W/o Late Alfred Xalxo,
  Aged about 69 years, R/o Village Bandiyakhar, Tehsil Patthalgaon, District-
  Jashpur, Chhattisgarh.
                                                                      ---- Appellant
                                  Versus
1. Johan S/o Late Joseph Xalxo, Aged About 61 Years R/o Village Bhitghara,
   Post Bhitghara, Tahsil Bagicha, District Jashpur, Chhattisgarh.
                                                 ..............Plaintiff No.1(a)
2. Sushil Xalxo S/o Late Joseph Xalxo, Aged About 46 Years R/o Village
   Semardih, Bhitghara, Tahsil Bagicha, District Jashpur, Chhattisgarh, At
   Present District Registrar Revenue District Bilaspur, Chhattisgarh
                                                        ..............Plaintiff No.1(c)
3. Sudhir Xalxo S/o Late Joseph Xalxo, Aged About 40 Years R/o Village
   Bhitghara, Post Bhitghara, Tahsil Bagicha, District Jashpur, Chhattisgarh.
                                                        ..............Plaintiff No.1(d)
4. Melanius S/o Late Markus, Aged About 51 Years R/o Village Semardih,
   Bhitghara, Post Bhitghara, Tahsil Bagicha, District Jashpur, Chhattisgarh.
                                                   ................Defendant No.1(a)
5. Dev Pratap S/o Late Markus, Aged About 31 Years R/o Village Semardih,
   Bhitghara, Post Bhitghara, Tahsil Bagicha, District Jashpur, Chhattisgarh.
                                                   ................Defendant No.1(b)
6. Arvind S/o Late Markus, Aged About 25 Years R/o Village Semardih,
   Bhitghara, Post Bhitghara, Tahsil Bagicha, District Jashpur, Chhattisgarh.
                                                 ................Defendant No.1(c)
7. Vinay Chandra S/o Late Markus, Aged About 21 Years R/o Village Semardih,
   Bhitghara, Post Bhitghara, Tahsil Bagicha, District Jashpur, Chhattisgarh.
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                                                     ................Defendant No.1(d)
8. State of Chhattisgarh, Through Collector, Jashpur, District Jashpur,
   Chhattisgarh.
                                                       ................Defendant No.2
                                                                    ---- Respondents

21/07/2022 Mr. Manoj Paranjpe, counsel for the appellant.

Mr. Ravi Pal Maheshwari, P.L. for the State/respondent No.8.

Heard on admission.

Perused the judgments of both the Courts below and also gone through the evidence adduced by counsel for both the parties before the trial Court.

On due consideration, the appeal is admitted for final hearing on the following substantial question of law:-

"(A) Whether, the learned trial Court has justified in passing the judgment and decree dated 19.01.2016 without affording proper and reasonable opportunity to the plaintiffs/defendants of the counter claim to file the written statement of the counter claim and to adduce the evidence?"

Issue notice to respondents except the State/respondent No.8 along with the copy of the substantial question of law.

Also heard on application (I.A.01/2017) under Order 39 Rule 1 and 2 read with Section 151 of the CPC.

Issue notice to respondents except the State/respondent No.8 also on this application.

P.F. be paid as per rules.

In the meantime, both the parties are directed to maintain the status quo of the suit property till the next date of hearing.

List this case after service of notices upon the respondents No. 1 to 7.

Sd/-

(Arvind Singh Chandel) Judge

Vasant