Citation : 2021 Latest Caselaw 2887 Jhar
Judgement Date : 12 August, 2021
IN THE HIGH COURT OF JHARKHAND AT RANCHI
(Civil Appellate Jurisdiction)
SA. No. 558 of 2017
......
Sabitri Devi & Ors. ...... Appellants
Versus
Union of India & Ors. ......Respondents
CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO
(Through : Video Conferencing)
......
For the Appellants : Mr. D.K. Karmakar, Advocate
For the Respondents :
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06/Dated: 12/08/2021.
Learned counsel, Mr. D.K. Karmakar has prayed for an adjournment in this case on the ground that Learned counsel for the appellants Mr. Tapash Kabiraj is out of station.
The instant Second Appeal has been preferred against the concurrent findings of both the courts below i.e. against the judgment dated 31.07.2017 and decree signed on 05.08.2017 passed by learned District Judge-Ist, Jamshedpur in Title Appeal No.19 of 2012, whereby the judgment dated 06.02.2012 and decree signed on 13.02.2012 passed by learned Civil Judge, Senior Division-V, Jamshedpur in Title Suit No.32 of 1999 has been affirmed.
It appears that defect no.6 as pointed out vide Stamp Reporting dated 09.01.2018 has not been removed and court fee paid is short by Rs.836/- in view of further S.R. dated 06.03.2020.
Defect Nos.6 is as follows:-
Defect no.6- Annexure may be made certified to be true. Learned counsel, Mr. D.K. Karmakar has prayed for three weeks time to remove the defect and to deposit deficit court fee of Rs.836/-
Considering the same, three weeks' time is granted to remove the defect and to deposit deficit court fee of Rs.836/-, failing which, this appeal shall stand dismissed without further reference to the Bench, as the appeal is of the year, 2017.
(Kailash Prasad Deo, J.) R.S.
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