Sukri Devi And Another vs Sudhu Lohar
2022 Latest Caselaw 404 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               S.A. No. 81 of 2016
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Sukri Devi and Another .... Appellant(s) Versus Sudhu Lohar .... Respondent(s)

CORAM : HON'BLE MR. JUSTICE ANANDA SEN.

(Through: Video Conferencing)

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For the appellant(s): Mr. Arun Kumar, Advocate.

Mr. Mirinal Kanti Roy, Advocate.

For the Respondent(s): Mr. Pratik Sen, Advocate.

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14/10.02.2022: This appeal will be heard on the following question of law.

(i) Whether the judgment of the appellate court is in consonance with order XLI Rule 31 C.P.C.?

(ii) Whether in absence of any issue framed by the trial court and the appellate court to the effect as to whether the parties are the members of Schedule Tribe or not and whether they are governed by customary law or Hindu law, the appellate court could have come to a conclusion that the parties are governed by Hindu law?

The Court may frame further points of law at the time of hearing. No notice need to be issued, as respondent has ready appeared in this case through his counsel.

Call for the lower court records.

Anu/-C.P.2. (ANANDA SEN, J.)