Citation : 2025 Latest Caselaw 5090 Jhar
Judgement Date : 23 April, 2025
IN THE HIGH COURT OF JHARKHAND AT RANCHI
S.A.No. 35 of 2010
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Most Sahwa Devi & ors. .... .... Petitioners
-Versus-
Gajendra Rana and ors. .... .... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA
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For the Petitioner : Mr. Sudhir Kr. Sharma, Advocate For the Opp Party : Mr. Pramod Kumar, Advocate
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Order No.14/Dated: 23.04.2025
1. The instant Second Appeal is admitted on the following substantial question of law:
Whether learned appellate Court while passing impugned judgment and decree erred in law in saddling the burden of prove on plaintiffs whereas it was on defendants to prove that as per panchayati partition among the brothers suit land fell in exclusive share of Anant Barhi?
2. Call for the lower Court records.
3. List this case under the heading "For Hearing" after the receipt of the lower Court records.
(Pradeep Kumar Srivastava, J.) Abha/
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