Jogendra Sahu & Ors vs Gauri Devi & Ors
2021 Latest Caselaw 1540 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        (Civil Appellate Jurisdiction)
                           SA. No. 473 of 2017
                               ......

Jogendra Sahu & Ors. ...... Appellants Versus Gauri Devi & Ors. ......Respondents

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

      For the Appellants                : Mr. Pankaj Kumar, Advocate
      For the Respondents               :
                                -----
05/Dated: 25/03/2021.

Heard, learned counsel for the appellants. It appears that defect nos.2 as pointed out vide Stamp Reporting dated 09.10.2017 and defect nos.2 to 4 and 6 to 14 as pointed out vide further Stamp Reporting dated 07.03.2020 have not been removed.

Defect no.2 as pointed out vide Stamp Reporting dated 09.10.2017 is as follows:-

Defect no.2- Synopsis may be filed.

Defect nos.2 to 4 and 6 to 14 as pointed out vide further Stamp Reporting dated 07.03.2020 as as follows:-

Defect no.2- Appellant nos.2, 4, 5 and Ram Lakhan Sahu of c.c. at decree u/a has not been made party in memo.

Defect no.3- Appellant nos. 2 to 5, 7 to 11 of memo is not party in c.c. of decree u/a.

Defect no.4- Parentage name of resp. no.7 may be corrected. Defect no.6- Detail address with P.O. + P.S. of resp. no.1 to 12 may be given in memo.

Defect no.7- Name of appellant no.9 may be corrected at Vak. Defect no.8- Appellant nos.12 to 16 is not party in memo. However name and details has been mentioned at Vak.

Defect no.9- Parentage name of appellant nos.1 to 11 is missing at vak.

Defect no.10- Laxmi Devi has executed vak. But she is not party in memo.

Defect no.11- Valuation may be given in memo. Defect no.12- Limitation pet. may be filed. Defect no.13- Page nos. 29, 31, 34 are fainted/handwritten of c.c. at

judgment of trial court. True typed copy may be filed.

Defect no.14- Appellant nos.3, 4, 5, 7 to 11 has executed vak twice. It may be verified at vak.

Learned counsel for the appellants has prayed for four weeks time to remove the defects.

Considering the same, 30 days' time after physical court starts is granted to the appellants to remove the defects.

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