Sakhi Chand Sahu vs Nilam Singh
2025 Latest Caselaw 4588 Jhar

Jharkhand High Court

Sakhi Chand Sahu vs Nilam Singh on 7 April, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                   2025:JHHC:10621




        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      C.M.P. No. 291 of 2025

     1.

Sakhi Chand Sahu, aged about 70 years, son of Late Jhatku Sahu, resident of Argora Basti, P.O. and P.S. Argora, District-Ranchi

2. Gangotari Kumari, aged about 52 years, wife of Ragho Sahu, daughter of late Jhalku Sahu, resident of village Hutar, P.O. and P.S. Chanho, District-Ranchi

3. Hulsi Devi, aged about 56 years, wife of Mahendra Ram Ganjhu, resident of village-Namkum, Khunti, P.O. and P.S. Khunti, District-Khunti

4. Pati Kumari @ Sukhpati Kumari, aged about 56 years, daughter of late Jhalku Sahu, resident of Argora Basti, P.O. and P.S. Argora, District-Ranchi ...... Petitioners Versus

1.Nilam Singh, wife of late Chandra Bhushan Singh @ Jitendra Prasad Singh @ Moti Babu, resident of Argora, P.O. and P.S. Argora, District-Ranchi

2.Om Ranjan Kumar, son of Akhileshwar Sharma, resident of B/385, Road No. 4, Ashok Nagar, P.O. Ashok Nagar, P.S. Argora, District-Ranchi ...... Opposite Parties

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

For the Petitioners : Mr. Sudhir Kumar Sharma, Advocate For the Opp. Parties :

04/Dated: 07/04/2025

This petition has been filed under Article 227 of the

Constitution of India for direction upon the Executing Court to execute Decree

dated 13.06.2013 sealed and signed on 27.06.2013 arising out of Title Suit No.

66 of 2012 for execution case being Execution Case No. 12 of 2020 (Execution

Case No. 17/2023, pending in the Court of learned Civil Judge (Sr. Division)-III,

Ranchi.

2. Prayer appears to be genuine one and in the light of

judgment of the Hon'ble Supreme Court in the case of "Rahul S. Shah Vs.

Jinendra Kumar Gandhi and others" reported in (2021) 6 SCC 418

wherein para 42 guidelines have been made for disposal of execution case and

in the case of "Periyammal (Dead) through Lrs. And others Vs. V.

Rajamani and Another" reported in 2025 SCC Online SC 507 wherein

para 73 case of Rahul S. Shah (supra) has been considered and in para 74

direction has been made.

2025:JHHC:10621

3. In view of above, this petition is disposed of in the light of

above judgments. Learned court is requested to proceed in accordance with

above judgments of the Hon'ble Supreme Court.

( Sanjay Kumar Dwivedi, J.)

Satyarthi/