Sheo Dayal Mahto And Others vs Babu Lal Mahto
2022 Latest Caselaw 520 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      S. A. No. 101 of 2010

      Sheo Dayal Mahto and others                        ....     .... Appellants
                             Versus
      Babu Lal Mahto                                     ....   ....   Respondent
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CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

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For the Appellants : Mr. H.K. Mahto, Advocate For the Respondent : Mr. D.K. Prasad, Advocate

Oral Order 16 / Dated : 16.02.2022

This appeal is admitted and shall be heard on the following substantial

questions of law:

"Whether the appellate court while reversing the judgment and

decree passed by the learned trial court has committed an error of

law while increasing full reliance on the Record of Rights in

complete exclusion of other evidence on record."

The other substantial question of law, if any, shall be formulated at the

time of hearing of the appeal.

Since learned counsel for the respondents has already appeared in this

appeal, no notice need be required to be issued.

List this case after two weeks.

(Gautam Kumar Choudhary, J.) AKT