Sata Ram vs Butiya
2025 Latest Caselaw 1986 Chatt

Chattisgarh High Court

Sata Ram vs Butiya on 18 February, 2025

                                          1




                HIGH COURT OF CHHATTISGARH AT BILASPUR

                                  SA No. 665 of 2024

1 - Sata Ram S/o Late Jagto Aged About 80 Years Caste -Uraon, Occupation-
Cultivator, Resident Of Village - Sontarai, Police Station And Tahsil Sitapur,
District - Surguja Chhattisgarh
2 - Dhansai S/o Late Jagto Aged About 75 Years Caste -Uraon, Occupation-
Cultivator, Resident Of Village - Sontarai, Police Station And Tahsil Sitapur,
District - Surguja Chhattisgarh
                                                        ... Appellants/Plaintiffs(s)
                                       versus
1 - Butiya S/o Late Bandhan, Aged About 70 Years Resident Of Village- Sontarai,
Police Station Sitapur, District- Surguja Chhattisgarh. At Present Resident Of
Village - Remla, P.S. And Tahsil Lakhanpur, District - Surguja Chhattisgarh
2 - Parbhu S/o Sakha Aged About 28 Years Resident Of Village- Sontarai, Police
Station Sitapur, District- Surguja Chhattisgarh. At Present Resident Of Village -
Remla, P.S. And Tahsil Lakhanpur, District - Surguja Chhattisgarh
3 - Vijay S/o Late Sudhan, Aged About 30 Years Resident Of Village- Sontarai,
Police Station Sitapur, District- Surguja Chhattisgarh. At Present Resident Of
Village - Remla, P.S. And Tahsil Lakhanpur, District - Surguja Chhattisgarh
4 - Sanjay S/o Late Sudhan Aged About 22 Years Resident Of Village- Sontarai,
Police Station Sitapur, District- Surguja Chhattisgarh. At Present Resident Of
Village - Remla, P.S. And Tahsil Lakhanpur, District - Surguja Chhattisgarh
5 - Mohni W/o Late Sudhan Ram Aged About 52 Years Resident Of Village-
Sontarai, Police Station Sitapur, District- Surguja Chhattisgarh. At Present
Resident Of Village - Remla, P.S. And Tahsil Lakhanpur, District - Surguja
Chhattisgarh
6 - Rajkumar S/o Late Dhuli Aged About 27 Years Resident Of Village- Sontarai,


               Digitally signed
               by BINI
     BINI    PRADEEP
     PRADEEP Date:
             2025.02.19
               14:43:17 +0530
                                          2

Police Station Sitapur, District- Surguja Chhattisgarh. At Present Resident Of
Village - Remla, P.S. And Tahsil Lakhanpur, District - Surguja Chhattisgarh
7 - State Of Chhattisgarh Through - The Collector, Surguja, District - Surguja
Chhattisgarh
                                                       ... Respondents/Defendants

Order Sheet

18/02/2025 Mr. Pushpendra Kumar Patel, counsel for the appellants.

Mr. Rajeev Bharat, Govt. Advocate for the state/ respondent No.7.

Heard.

Issue notice to the respondents on IA No.01/2024, application under Order 41 Rule 5 read with Section 151 CPC.

Learned counsel for the State accepts notice on behalf of respondent No.7, hence issuance of notice to it is dispensed with.

PF be paid within a week.

Meanwhile, effect and operation of impugned judgment and decree dated 08.11.2024 passed in Civil Appeal No.11A/2021 by 5th District Judge, Ambikapur Distt. Surguja, shall remain stayed till the next date of hearing.

Sd/-

(Naresh Kumar Chandravanshi) Judge

Bini