Smt. Sukhiya Bai (Died) Through ... vs Smt.Khorbahrin (Since Deceased) ...
2022 Latest Caselaw 1562 Chatt

                HIGH COURT OF CHHATTISGARH, BILASPUR

                                    Order Sheet

                                 SA No. 133 of 2006

             Smt. Sukhia Bai & others Vs. Smt. Mehatarin Bai & others

                                 SA No. 105 of 2006




24.03.2022         Mr. Ratan Pusty, counsel for the appellants.
                   Mr. Rajeev Bharat, counsel for the respondents.

Learned counsel for the appellants would submit that on the earlier round of litigation, the trial Court has passed judgment and decree in favour of the appellants. Against that order, the defendants have preferred first appeal before the learned District Judge, Raipur. The learned District Judge has remanded the matter with certain direction, but that direction has not been complied with. Thereafter, the judgment and decree has been passed against the present appellants and against that the appellants have preferred an appeal which was dismissed wherein, no specific direction for calling of the record has not been taken, but a general plea has been taken and that appeal has been dismissed without considering the earlier remand order, therefore, against that order, they have preferred the second appeal.

Learned counsel for the respondents prays for two weeks time to argue the matter.

List this case after two weeks.

Sd/-

(Narendra Kumar Vyas) Judge

Arun