Md. Sahabuddin & Another vs Paltoni Baurin
2022 Latest Caselaw 2243 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     S.A. No.56 of 2014
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Md. Sahabuddin & Another ... Appellants

-versus-

Paltoni Baurin ... Respondent

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CORAM : HON'BLE MR. JUSTICE ANANDA SEN

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For the Appellants : Mr. Sahay Gaurav Piyush, Advocate For the Respondent : Mr. N.K. Sahani, Advocate

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10/ 23.06.2022 ADMIT.

This appeal will be heard on the following questions of law:-

(i) Whether the judgment of the First Appellate Court suffers from grave illegality as the mandate of Order XLI Rule 31 read with Rule 33 of the Code of Civil Procedure has not been complied with?

(ii) Whether the First Appellate Court, being the last Court of facts is bound by law to discuss the evidence led by the parties on the issues so framed and come to an independent conclusion?

Since the respondents have already appeared, no notice need be issued.

(Ananda Sen, J.) Kumar/Cp-01