Sukhmen vs Sukwaro Bai (Died) Through Lrs
2022 Latest Caselaw 1592 Chatt

                                         1


                                                                           NAFR

             HIGH COURT OF CHHATTISGARH, BILASPUR

                                   REVP No. 48 of 2020

   • Sukhmen W/o Kashiram Aged About 44 Years Occupation- Housewife,
     Resident Of Village- Amtritpur, Tahsil- Baikunthpur, District- Korea
     Chhattisgarh, District : Koriya (Baikunthpur), Chhattisgarh

                                                                   ---- Petitioner

                                      Versus

   1. Sukwaro Bai (Died) Through Lrs

      (A) Budhram S/o Shobhit Ram Aged About 58 Years Resident Of Village-
      Kuluwa, Post- Krishnapur, Tahsil- Ramanujnagar, Distrist- Surajpur
      Chhattigarh (Appellant/plaintiff), District : Surajpur, Chhattisgarh


      (B) Mohar Sai S/o Shobhit Ram Aged About 59 Years Resident Of
      Village- Madneshwarpur, Post- Krishnapur, Tahsil- Ramanujnagar,
      Distrist- Surajpur Chhattigarh (Appellant/plaintiff)


      (C) Shyam Lal S/o Shobhit Ram Aged About 48 Years Resident Of
      Village- Madneshwarpur, Post- Krishnapur, Tahsil- Ramanujnagar,
      Distrist- Surajpur Chhattigarh (Appellant/plaintiff)

      (D) Ujiyaro D/o Late Shobhit Ram Aged About 55 Years W/o Jagarsay,
      Caste- Rajwar, Resident Of Village- Madneshwarpur, Post- Krishnapur,
      Tahsil- Ramanujnagar, Distrist- Surajpur Chhattigarh (Appellant/plaintiff)

      (E) Ram Bai D/o Late Shobhit Ram Aged About 52 Years W/o Rajaram,
      Resident Of Village- Dumariya, Police Station And Tahsil- Surajpur,
      District- Surajpur Chhattisgarh (Appellant/plaintiff)

   2. Jagmohani (Died) Through LRs

       (A) Amrawati Wd/o Mohelal Aged About 30 Years

   3. State Of Chhattisgarh Through- The Collector, Ambikapur, District-
      Surguja Chhattisgarh, District : Surguja (Ambikapur), Chhattisgarh

                                                               ---- Respondents

For Petitioner : Shri S.A.Ansari, Advocate For Respondent No.1 : Shri Ashok Kumar Shukla, Advocate For State : Shri Soumya Rai, Panel Lawyer

S.B.: Hon'ble Shri Justice Sanjay K. Agrawal

Order On Board

25/03/2022

1. This review petition is filed for review of the judgment dated 19/11/2019

passed by this Court in S.A.No.421/2005

2. I have heard learned counsel for the parties and went through the review

petition and the annexed documents.

3. After going through the record of the review petition and the documents

annexed therewith and also the judgment under review, I do not find any

error apparent on the face of record warranting review of the judgment

dated 19/11/2019 passed by this Court in S.A.No.421/2005. Accordingly,

the review petition is dismissed in limine without notice to the other side

finding no sufficient cause for review of the judgment under review. No

order as to cost(s).

Sd/-

( Sanjay K. Agrawal ) Judge

Deepti