Lilmohan Bedeya @ Nilambar Bedeya ... vs Most Birshi Devi & Others
2021 Latest Caselaw 2159 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   (Civil Appellate Jurisdiction)
                      S. A. No. 177 of 2015
                                ......

Lilmohan Bedeya @ Nilambar Bedeya & Others ........... Appellants Versus Most Birshi Devi & Others ........ Respondents

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

 For the Appellants            : None.
 For the Respondents           :
                                 .......
 06/01.07.2021

Nobody appears on behalf of the appellants. The instant appeal has been filed against the judgment dated 31.01.2015 and decree signed on 07.02.2015 passed by learned Additional Judicial Commissioner-I, Ranchi in Title Appeal No. 111/1994, whereby the judgment dated 25.08.1994 and decree signed on 02.09.1994 passed by learned Sub-Judge-V, Ranchi in Partition Suit No. 82/1990 has been affirmed.

Office note reveals that the defect nos.1 & 4 as pointed out by the Stamp Reporter dated 18.12.2018 have not been removed.

Defect nos. 1& 4 are as follows:-

1. Name of appellant no. 1, 2, 3, 5, 7, 8 may be verified and corrected as per c.c. of decree u/a.

4. Beside the thumb impression of appellant no. 1 name may be corrected at Vakalatnama.

Considering the same, 30 days' time after the physical court starts is granted to the appellants to remove the defects, failing which this appeal shall stand dismissed without further reference to the Bench.

(Kailash Prasad Deo, J.) Sunil-Jay/-