Ravi Mahto @ Ravi Kumar vs Ghasni Devi & Others
2021 Latest Caselaw 2619 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     (Civil Appellate Jurisdiction)
                       S. A. No. 19 of 2021
                               ......

Ravi Mahto @ Ravi Kumar ........... Appellant Versus Ghasni Devi & Others ........ Respondents

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

For the Appellant : Mr. Vishal Kumar Rai, Advocate For the Respondent No.9 : Mr. Sarabil Ahmed, A.C. to Mr. Praveen Akhouri S.C. (Mines)-I.

.......

04/29.07.2021 The instant appeal has been filed against the judgment dated 09.10.2018 and decree signed on 19.11.2018 passed by learned District & Additional Sessions Judge-I, Khunti in Civil (Title Appeal) No. 65/2008, whereby the judgment dated 14.05.2008 and decree signed on 22.05.2008 passed by learned Munsif, Khunti in Title Suit No. 13/2000 has been set aside.

Learned counsel for the appellant, Mr. Vishal Kumar Rai has prayed for three weeks' time to remove the defect nos.1,3,7,10,13,14 &15 as pointed out by the Stamp Reporter dated 01.03.2021.

Defect nos. 1,3,7,10,13,14 &15 are as follows:-

1. c.c. of judgment of Trial court with AFS of Rs.10/- only may be filed.

3. Respondent no.8 of the memo is not party in c.c. of decree u/a however it has been made first party in the limitation petition and copy has been served to him.

7. Name of respondent no.2 may be corrected as per decree u/a.

10. Signature date may be mentioned in I.A. by Ld. counsel.

13. Typed copy may be filed of c.c. of judgment and decree of trial court and c.c. of decree u/a.

14. Alias name of deponent in the affidavit does not find place in c.c. of decree u/a, however the appellant has signed affidavit and vakalatnama in the memo and limitation petition in alias name.

15. Appellant has signed vakalatnama and affidavit in different name from that on the memo.

Learned counsel for the State, Mr. Sarabil Ahmed, A.C. to Mr. Praveen Akhouri. S.C. (Mines)-I has no objection.

Considering the same, three weeks' time is granted to the appellant to remove the defects.

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