Luisa Khariain Widow Of Late Imlus ... vs Unknown
2022 Latest Caselaw 2971 Jhar

  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          S.A. No. 542 of 2003
  1. Luisa Khariain widow of Late Imlus Kharia
  2. Ashok Kharia
  3. Devid Kharia
  4. Jonson Kharia
  Minor sons of Late Imlus Kharia, represented through their
  mother and natural guardian Luisa Khariain, all residents
  of village- Saldega, P.S.- Simdega, Dist- Simdega.
                                             ..... .....         Appellants
                          Versus
  1(i). Bhaleria Kerketta @ Bhaleria Tete
  1(ii). Ignasia Kerketta @ Ignasia Kujur
  1(iii). Julian Kerketta
  2.      Manuel Kharia @ Bilung
                                             .... ....           Respondents
                                ------

CORAM :HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

------

For the Appellants : Mr. Prem Mardi, Advocate For the Respondents : Mr. Shobhakar Mishra, Advocate

-----

Oral Order 21 / Dated : 02.08.2022 It appears from the office note that in the order dated 23.02.2022 due to typographical error, the name of respondent no. 1(iii)- Julian Kerketta has not been mentioned in the party position of judgment dated 23.02.2022 and, therefore, the order dated 23.02.2022 need to be corrected.

Under the circumstance, the order dated 23.02.2022 is modified as under: "IN THE HIGH COURT OF JHARKHAND AT RANCHI S.A. No. 542 of 2003

1. Luisa Khariain widow of Late Imlus Kharia

2. Ashok Kharia

3. Devid Kharia

4. Jonson Kharia Minor sons of Late Imlus Kharia, represented through their mother and natural guardian Luisa Khariain, all residents of village- Saldega, P.S.- Simdega, Dist- Simdega.

                                                 ..... .....              Appellants
                                Versus

1(i). Bhaleria Kerketta @ Bhaleria Tete 1(ii). Ignasia Kerketta @ Ignasia Kujur 1(iii). Julian Kerketta

2. Manuel Kharia @ Bilung .... .... Respondents"

This order shall always form part of the earlier order dated 23.02.2022.

(Gautam Kumar Choudhary, J.) AKT