Bibi Amna Khatoon & Others vs Majida Khatoon & Others
2021 Latest Caselaw 2160 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   (Civil Appellate Jurisdiction)
                     S. A. No. 146 of 2015
                                ......

Bibi Amna Khatoon & Others ........... Appellants Versus Majida Khatoon & Others ........ Respondents

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

 For the Appellants          : Mr. Vishal Kumar Tiwary, Advocate
 For the Respondents         :
                                 .......
 08/01.07.2021

The instant appeal has been filed against the judgment dated 20.12.2014 and decree sealed and signed on 03.01.2015 passed by learned District Judge-II, Chatra in Title Appeal No. 17/2009, whereby the judgment dated 24.02.2009 and decree signed and sealed on 04.03.2009 passed by learned Munsif, Chatra in Title Suit No. 13/2004 has been affirmed.

Learned counsel for the appellants, Mr. Vishal Kumar Tiwary has prayed for six weeks' time to remove the defect nos.4 & 5 as pointed out by the Stamp Reporter dated 16.05.2015.

Defect nos. 4& 5 are as follows:-

4. Name of respondent no.3, name of resp. no.9, parentage of resp. no.17 and 18 may be verified as per c.c. of decree u/a.

5. Parentage of resp. no.2 to 11 has not been mentioned at c.c. of decree u/a. It may be sent for inclusion of the details to concerned court and thereafter parentage for resp. no.2 to 11 may be verified and corrected, if required.

However, with regard to the said defects office has pointed out that corrected c.c. of decree of T.A. No. 17/2009 has been received from the court below and kept at flag-'X' and learned counsel for the appellants may be directed to verify the same and correct the same in memo of appeal as per corrected decree under appeal.

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.

Office is directed to verify that whether any other defect(s) is still exist or not?

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