Pran Kumar Singh & Ors vs Kashi Nath Singh & Anr
2022 Latest Caselaw 2125 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                       S.A No. 570 of 2016
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Pran Kumar Singh & Ors. .... .... Appellant(s).

Versus Kashi Nath Singh & Anr. .... .... Respondent(s)

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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.

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For the Appellant(S) : Mr. Atanu Banerjee, Advocate For the Respondent :

08/09.06.2022 This appeal will be heard on the following question of law:-

1. Whether first Appellate Court failed to consider the appeal in terms of Order XLI Rule 31CPC?

2. Whether while reversing the judgment of the trial court without giving reasons and without discussing the evidence both oral and documentary, First Appellate Court has committed illegality? Issue notice to the respondents for which requisites etc. under registered post with A/D as well as through ordinary process must be filed within two weeks.

In the meantime, call for the lower court record.

(ANANDA SEN , J) anjali/cp2