Manju Devi vs The State Of Jharkhand ...
2021 Latest Caselaw 1554 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       (Civil Appellate Jurisdiction)
                             S.A. No. 245 of 2017
                                  ......

       Manju Devi                                                        ...... Appellant
                                  Versus

The State of Jharkhand represented through its Chief Secretary & Ors.......Respondents

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

      For the Appellant                    : Mr. Shresth Gautam, Advocate
      For the Respondents                  :
                                -----
06/Dated: 25/03/2021.

Heard, learned counsel for the appellant. It appears that defect no.6 has been partly removed as pointed out vide Stamp Reporting dated 05.07.2017.

Defect no. 6 is as follows:-

Defect no.6- Parentage of sole appellant and respondent nos.8, 9 and 10 may be verified and corrected at address portion as per c.c. of decree u/a.

The appellant shall also serve a copy of memo of appeal along with impugned judgment and decree before the office of the learned Advocate General of the State of Jharkhand.

So far the appellant is concerned, he shall verify from the original record as the certified copy of the decree of the Original Title (D) Suit No.10 of 1970 has been returned by the learned Civil Judge (Sr. Div.)-II (I/c), Deoghar vide letter no.39 dated 20.08.2019 stating therein that decree may be corrected, if the plaintiffs file an application for correction in the plaint and the same correction is carried out in the plaint.

Learned counsel for the appellant has prayed for four weeks time to remove the defect.

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

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