Sharda Devi vs Wazir Mahato
2021 Latest Caselaw 3990 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
             S.A. No. 187 of 2012
Sharda Devi                       ..... Appellant
                    Versus
Wazir Mahato                      .... Respondent
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CORAM : HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

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For the Appellant                  :Mr. G.N. Chandra, Advocate
For the respondents                :

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11 / 25.10.2021        I.A. No.10771/2018

The instant appeal has been preferred against the judgment and decree passed in Title Appeal No. 01/2006 by which the impugned judgment and decree was passed by the learned Trial Court was upheld the suit was filed for declaration of right title and recovery of possession since the deceased Sharda Devi, the mother of appellant No.4(a) to 4(c) therefore the I.A. for substitution is allowed and legal heirs as mentioned in para-4 of the interlocutory application be substituted in place of sole appellant.

I.A. No.10771/2018 stands allowed.

Let this matter be listed under appropriate heading after four weeks'.

(GAUTAM KUMAR CHOUDHARY, J.) Tarun