Sukra Gope & Anr vs Rupa Devi & Others
2021 Latest Caselaw 69 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   (Civil Appellate Jurisdiction)
                        F.A. No. 60 of 2020
                              ........

Sukra Gope & Anr. .... ..... Appellants Versus Rupa Devi & Others .... ..... Respondents

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

For the Appellants          :
For the State               :
                                 ........
03/06.01.2021.

Nobody appears on behalf of the appellants. It appears that defect nos.1 to 12 as pointed out vide Stamp Reporting dated 01.09.2020 have not been removed.

Defect Nos. 1 to 12 are as follows:-

Defect No.1 :-C/F of Rs.250/- only may be filed for the memo of appeal. Defect No.2 :- P.O. name of the respondent no.4 and 5 may be given as per certified copy of decree.

Defect No.3 :- complete address of respondent no.6 may be given. Defect No.4 :- Advocate welfare fund of Rs.15/- only may be given for affidavit & vakalatnama respectively.

Defect No.5 :- C/F of Rs.5/- only may be given for affidavit. Defect No.6 :- C/F of Rs.15/- only may be given for the vakalatnama. Defect No.7 :- Advocate association welfare fund of Rs.5/- only may be given for vakalatnama.

Defect No.8 :- certified copy of decree is handwritten. True typed copy may be filed.

Defect No.9 :- Enrollment no. of Ld. Counsel is missing at certificate. Defect No.10 :- A/F of Rs.10/- only for certified copy of judgment and A/F of Rs.15/- only for certified copy of decree may be filed. Defect No.11:- cage column of certified copy of judgment and certified copy of decree appears to be tampered / corrected. However, limitation is in time due to Covid-19.

Defect No.12 :- It appears that complete address of defendant no.7(a) at certified copy of decree is missing and additional address detail is mentioned. It may be verified.

Since the defect nos. 11 and 12 relates to correction by the court below in certified copy of judgment and decree, as such, office is directed to send the certified copy of judgment and decree to the court below for necessary correction so as to obtain the same within four weeks.

So far other defects are concerned 30 days time after physical court starts is granted to the appellants to remove the defects.

(Kailash Prasad Deo, J.) Jay/-