Hemkant Singh vs Sakhichand Singh
2025 Latest Caselaw 7907 Jhar

Jharkhand High Court

Hemkant Singh vs Sakhichand Singh on 19 December, 2025

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                                                                           2025:JHHC:38248




                      IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                      S.A. No. 407 of 2019

                    1. Hemkant Singh, aged about 70 years, Son of Late Naresh Singh.
                    2. Mostt. Indrawati, aged about 95 years, Wife of Late Naresh Singh.
                    3. Sumit Singh, aged about 40 years
                    4. Pramod Singh, aged about 50 years.
                       Both are son of Hemkant Singh
                       All are Resident of Village- Chapri, P.O.-Chapri, P.S.-Pathargama,
                       District-Godda (Jharkhand).
                                              ...     Defendants/Appellants/ Appellants
                                              Versus
                    1. Sakhichand Singh.
                    2. Sukumar Singh
                       Both are sons of Late Bhup Narayan Singh.
                       Both are Resident of village-Chapri, P.O.-Chapri, P.S. Pathargama,
                       District-Godda (Jharkhand).
                                 ...        ...       Plaintiffs/Respondents/Respondent
                                              ---

CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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                    For the Appellants      : Mr. Manoj Kumar Sah, Advocate
                    For the Respondents     :
                                            ---
18/19.12.2025       This appeal has been filed against the judgment dated 31.08.2019

(decree signed on 21.09.2019) passed by the Learned District Judge-II, Godda in Civil Appeal No. 28 of 2018, whereby the learned 1st Appellate Court has confirmed the judgment dated 19.11.2018 (decree signed on 10.12.2018) passed by the Learned Civil Judge, Sr. Division- 1st, Godda in Title Suit No. 13/2012.

2. Learned counsel for the appellants seeks permission to withdraw this appeal.

3. Permission is accorded.

4. Accordingly, this appeal is dismissed as withdrawn.

5. Let the copy of this order be communicated to the Court concerned through e-mail/FAX.

(Anubha Rawat Choudhary, J.) 19.12.2025 Rashmi/ Uploaded on:-