Lal Saheb Chaudhary & Ors vs Prabha Devi & Ors
2021 Latest Caselaw 2890 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          (Civil Appellate Jurisdiction)
                            SA. No. 03 of 2018
                                 ......

Lal Saheb Chaudhary & Ors. ...... Appellants Versus Prabha Devi & Ors. ......Respondents

CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through : Video Conferencing) ......

       For the Appellants        : Mr. Kishore Kr. Mishra, Advocate
       For the Respondents       :
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07/Dated: 12/08/2021.

The instant Second Appeal has been preferred against the concurrent findings of both the courts below i.e. against the judgment dated 28.02.2017 and decree signed on 18.03.2017 passed by learned District Judge & Additional Sessions Judge-IX, Palamau, at Daltonganj in Title Appeal No.06 of 2009, whereby the judgment dated 17.12.2008 and decree signed on 13.01.2009 passed by learned Sub-Judge-II, Palamau at Daltonganj in Title Suit No.36 of 2001 has been affirmed.

It appears that defect no.1 as pointed out vide further Stamp Reporting dated 24.09.2019 has not been removed.

Defect No. 1 is as follows:-

Defect no.1-C.C. of trial court decree is handwritten, true typed copy may be filed.

Learned counsel for the appellants has prayed for two weeks time to remove the defect.

Considering the same, two weeks' time is granted to remove the defect, failing which, this appeal shall stand dismissed without further reference to the Bench, as the appeal is of the year, 2018.

(Kailash Prasad Deo, J.) R.S.