Baijnath Sao vs Kishori Sao
2024 Latest Caselaw 4793 Jhar

Jharkhand High Court

Baijnath Sao vs Kishori Sao on 2 May, 2024

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    Second Appeal No.208 of 2018
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Baijnath Sao .... .... .... Appellant Versus Kishori Sao .... .... .... Respondent

CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

For the Appellant : Mr. Ayush Aditya, Advocate Mr. Akash Deep, Advocate For the Respondent :

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Order No.07 / Dated : 02.05.2024 This second appeal is admitted to be heard on the following substantial question of law:-

"Whether the judgment of lower appellate Court is vitiated on account of non-consideration of Section 44 of T.P. Act- in given fact and situation that admittedly plaintiff has sold half of his share to a stranger who is not a family member."

Appellant will be at liberty to raise further substantial question of law during the course of argument.

Let Lower Court Records be called for from the Court concerned. Let notice be issued to the sole respondent by registered post with A/D as well as by ordinary process for which requisite etc. must be filed within two weeks of the order.

(Gautam Kumar Choudhary, J.) Anit