Darpan Devi vs Rambilas Sao & Ors
2024 Latest Caselaw 8812 Jhar

Jharkhand High Court

Darpan Devi vs Rambilas Sao & Ors on 4 September, 2024

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
              S.A. No. 80 of 2023

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Darpan Devi .... .... .... Appellant Versus Rambilas Sao & Ors. .... .... .... Respondents

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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Appellant : Mr. Rahul Kr. Gupta, Advocate

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Order No.04 Dated- 04.09.2024 Heard the learned counsel for the appellant. This appeal will be heard on the following substantial questions of law:-

(i) Whether the learned first appellate court has committed perversity by not answering the main controversy between the parties as referred to in paragraph no.10 of the judgment and by a cryptic judgment has reversed the finding of the trial court without assigning any reason?

(ii) Whether the learned first appellate court has committed perversity by holding that the appellants being the legal heirs of Parmeshwar Sao has got absolute right, title and interest over the self-acquired property and in the process overlooking the fact that the plaintiff-

respondent was also a legal heir of Parmeshwar Sao being the widow of the son of Parmeshwar Sao namely Late Kailash Sao?

Admit.

Call for the Lower Court Records. Issue notice to the respondents. The appellant is directed to file requisites for service of notice on the respondents by registered post with A/D as well as under

ordinary process 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 issued to the respondents.

Sonu-Gunjan/- (Anil Kumar Choudhary, J.)