Sudhir Mandal & Ors vs Most. Champa Devi & Ors
2022 Latest Caselaw 3100 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 SA No. 122 of 2013

         Sudhir Mandal & Ors.                .........     Appellants

                                  Versus

         Most. Champa Devi & Ors.            .........     Respondents

Coram: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

For the Appellants : Mr. N.P. Choudhary ,Adv.

Mr. P.C. Roy, Adv.

For the Respondents : Mr. O.N. Tiwary, Adv.

13 / 08.08.2022 Heard the parties.

This appeal will be heard on the following substantial question of law:

"Whether the First Appellate Court committed an error of law by looking to the documents relating to judgment and decree of the Trial Court, First Appellate Court and Second Appeal relating to Title (Partition) Suit No. 54 of 2003 without any pleading in respect of those documents in the written statement ?."

Admit. Issue notice to all the respondents.

The appellants are directed to file requisites for service of notice on the respondents through both process i.e. under registered post with A/D as well as through ordinary process within four weeks, failing which, this appeal shall stand dismissed without further reference to the Bench.

Rule is made returnable within six weeks. List this case after receipt of the service report of the notice issued on respondents.

(ANIL KUMAR CHOUDHARY, J.) Smita/-