Gati Bhuiyan vs Munarik Ram & Ors
2021 Latest Caselaw 659 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      (Civil Appellate Jurisdiction)
                        SA. No. 125 of 2019
                             ......

     Gati Bhuiyan                                    ...... Appellant
                              Versus
     Munarik Ram & Ors.                              ......Respondents

     CORAM:          HON'BLE MR. JUSTICE KAILASH PRASAD DEO
                     (Through : Video Conferencing)
                                 ......
      For the Appellant                : Mr. S.K. Tiwari, Advocate
      For the Respondents              :
                                 -----
04/Dated: 11/02/2021.

Heard, learned counsel for the appellant. It appears that defect nos.1 to 4 and 5 to 7 as pointed out vide Stamp Reporting dated 09.05.2019 have not been removed and court fee paid is short of Rs.230/-.

Defect nos. 1 to 3 and 5 to 7 are as follows:- Defect no.1- Parentage of respondent no.2 may be verified and corrected.

Defect no.2- Address portion of respondent no.3, 4 and 8 to 11 may be verified and corrected.

Defect no.3- Surname/name of respondent no.14, 20 and address portion of respondent no.12 and 19 may be verified and corrected.

Defect no.4- At certified copy of judt. and decree u/a name and details of respondent nos.7(a), 7(b) is repeated at serial no.9(a), 9(b). Hence both may be sent to the Ld. Court below for verification and correction.

Defect no.5- Synopsis may be filed.

Defect no.6- Name of appellant below the thumb impression may be mentioned.

Defect no.7- Statement of attestation may be made properly at vak. as per Jharkhand High Court Rule.

So far defect No.4 vide S.R. dated 09.05.2019 is concerned, it relates to correction of name and details in certified copy of judgment and decree, as such, office is directed to remit the certified copy of the judgment and decree under appeal to the court below for making necessary correction so as to obtain the same within a period of 30 days.

Learned counsel for the appellant has prayed for four weeks time to remove the other defects and to file deficit court fee of Rs.230/-.

Considering the same, 30 days' time after physical court starts is granted to the appellant to deposit the deficit court fee as well as to remove the defects except defect no.4.

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