Fulwa @ Prema Mostt. And Others vs Arjun Rana And Others
2025 Latest Caselaw 4594 Jhar

Jharkhand High Court

Fulwa @ Prema Mostt. And Others vs Arjun Rana And Others on 7 April, 2025

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                      S. A. No. 209 of 2018

                  Fulwa @ Prema Mostt. and Others        ...    ...    Appellants
                                      Versus
                  Arjun Rana and Others           ...        ...      Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Appellants : Mr. Ayush Aditya, Advocate For the Respondents : Mr. A.K. Sahani, Advocate

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11/07.04.2025

1. The learned counsel on behalf of parties are present.

2. The learned counsel for the appellants has submitted that Exhibit-F was produced by the defendants before the first appellate court which was the certified copy of sale deed No. 45 dated 10.01.1947 wherein the Khata number was mentioned as 122 but the records as received from the court concerned does not contain Exhibit- F though, it was placed on record by way of additional evidence and has also been referred to in the final judgment passed by the learned first appellant court.

3. The learned counsel for the respondents has submitted that the plaintiff was claiming the property by virtue of registered deed of settlement dated 03.01.1947 Exhibit 1/A which has nothing to do with Exhibit-F.

4. However, since the Exhibit-F is not on record, office is directed to call for a photo copy of the Exhibit-F from the learned 1st Appellate Court through special messenger, the cost for the same be deposited by the appellants within a week.

5. Let this order be communicated to the concerned court through "Fax/E-mail".

6. Post this case for further hearing on 30th April 2025 to be taken up as a first case.

(Anubha Rawat Choudhary, J.) Rakesh/-