Bikram Choudhary & Ors vs Rajendra Oraon & Ors
2021 Latest Caselaw 777 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         (Civil Appellate Jurisdiction)
                           SA. No. 136 of 2019
                                ......

Bikram Choudhary & Ors. ...... Appellants Versus Rajendra Oraon & Ors. ......Respondents

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

       For the Appellants               :
       For the Respondents              :
                                -----
04/Dated: 18/02/2021.

Nobody appears on behalf of learned counsel for the appellants. It appears that defect nos.1 to 15 as pointed out vide Stamp Reporting dated 24.05.2019 have not been removed as well as court fee paid is short by Rs.230/-.

Defect nos. nos.1 to 15 are as follows:- Defect no.1- Limitation petition may be filed. Defect no.2- Alias name of appellant no.3 has been given twice in memo of vak. It may be corrected.

Defect no.3- Alias name of appellant no.5 and 10 may be deleted in memo and vak.

Defect No.4- One sheet after page no.1 may be tagged properly. Defect no.5- Name of resp. no.5 and 7 may be corrected. Defect no.6- synopsis may be filed.

Defect no.7- Certified copy of decree under appeal is hand written. True typed copy may be filed.

Defect no.8-Certified copy of decree in original suit is handwritten. True typed copy may be filed.

Defect no.9- Date of order of certified copy of judgment of appellate court may be corrected at aggrieved and prayer portion.

Defect no.10- Word 'petitioner' may be amended at top of vak. Defect no.11- Appellant no. in address of appellant nos.9 to 13 may be corrected.

Defect no.12- Name of appellant no.12 may be corrected. Defect no.13- Designation of ld. P.O. may be corrected at aggrieved and prayer portion.

Defect no.14- Appellant no.4(a) of c.c. of d/a is not party in memo. Defect no.15- Some words at c.c. of judgment of trial court is cut at right margin. True typed copy may be filed.

Considering the same, 30 days' time after physical court starts is granted to the appellants to remove the defects and to deposit the deficit court fee.

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