Haradhan Mahto vs Boby Devi & Ors
2024 Latest Caselaw 837 Jhar

Jharkhand High Court

Haradhan Mahto vs Boby Devi & Ors on 24 January, 2024

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       S.A No. 38 of 2022
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Haradhan Mahto                                            ... Appellant
                                    Versus
Boby Devi & Ors.                                          ... Respondents

CORAM: HON'BLE THE ACTING CHIEF JUSTICE

For the Appellant : Mr. Ankit Vishal, Advocate

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th Order No. 6/Dated: 24 January 2024

The learned counsel for the appellant submits that in view of the provisions under Order XLI Rule 31 of the Code of Civil Procedure the first appellate Court was required to formulate a specific point for determination which however was not framed and the judgment has been delivered.

However, this is not disputed that there are concurrent findings of fact recorded by the Courts below.

Post this matter on 9th February 2024.

(Shree Chandrashekhar, A.C.J.)

Amit