Sita Ram Mahto & Ors vs Guneshwar Das Vaidya & Ors
2021 Latest Caselaw 787 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         (Civil Appellate Jurisdiction)
                           SA. No. 142 of 2019
                                ......

Sita Ram Mahto & Ors. ...... Appellants Versus Guneshwar Das Vaidya & Ors. ......Respondents

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

       For the Appellants               : Mr. Arbind Pandey, Advocate
       For the Respondents              :
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04/Dated: 18/02/2021.

Heard, learned counsel for the appellants.

It appears that defect nos.2 has not been removed properly and defect nos.1, 5 & 7 as pointed out vide Stamp Reporting dated 13.06.2019 have not been removed as well as court fee paid is short by Rs.654/-.

Defect nos. nos.1, 2, 5 & 7 are as follows:- Defect no.1- Name of two villages appears in the address of appellant nos.4 to 8 in judgment and decree under appeal. Both may be sent to court below.

Defect no.2- P.O. of respondent no.4 may be mentioned along with P.O. & P.S. of respondent no.2.

Defect no.5- T/c of decree of trial court may be filed. Defect no.7- Vak has not been filed by appellant nos.8 to 12. So far defect No.1 vide S.R. dated 13.06.2019 is concerned, it relates to correction in name of two villages which appears in the address of appellant nos.4 to 8 in judgment and decree under appeal, 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 appellants has prayed for four weeks time to remove other defects and to file deficit court fee of Rs.654/-.

Considering the same, 30 days' time after physical court starts is granted to the appellants to remove the defects except defect no.1 and to deposit the deficit court fee.

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