Kiran Devi Jain & Another vs Panchu Lal Jain @ Agarwal & Another
2024 Latest Caselaw 9917 Jhar

Jharkhand High Court

Kiran Devi Jain & Another vs Panchu Lal Jain @ Agarwal & Another on 14 October, 2024

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     S.A. No.71 of 2021
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Kiran Devi Jain & Another .... .... .... Appellants Versus Panchu Lal Jain @ Agarwal & Another .... .... .... Respondents

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CORAM : HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Appellants : Mr. Praveen Akhauri, Advocate Mr. Deva Kant Rai, Advocate

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Order No:-09 Dated:-14-10-2024 Heard the learned counsel for the appellants. This appeal will be heard on the following substantial questions of law:-

(i) Whether the learned first appellate court has committed perversity by though in the judgment passed in Civil Appeal No.19 of 2010 arising out of Title Suit No.05 of 2006 of the court of learned Sub-Judge- III, Rajmahal in operative portion, setting aside all the findings of the trial courts but in the judgment of Civil Appeal No.19 of 2010 arising out of the same impugned judgment dated 26.03.2010 in Title Suit No.05 of 2006, in answer to the point for determination No.5 in internal page-29 of the judgment, confirming the findings of the trial court in respect of this appeal?

Admit.

Call for the lower court records. Issue notice to the respondents. The appellants are directed to file requisites for service of notice upon the respondents by registered post with A/D as well as under process of the court within four weeks failing which; this appeal shall stand dismissed without further reference to the Bench.

Rule is made returnable within six weeks. List this appeal after receipt of the service report of the notice upon the respondents.

     Animesh/                              (Anil Kumar Choudhary, J.)