Unknown vs Md. Zubair
2025 Latest Caselaw 2602 Jhar

Jharkhand High Court

Unknown vs Md. Zubair on 12 February, 2025

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI

                              Second Appeal No. 181 of 2019

            1(a) Sita Devi, wife of Late Ras Bihari Pandey
            1(b) Ajay Kumar Pandey
            1(c) Pawan Kumar Pandey
            1(d) Raj Kumar Pandey
            1(b) to 1(d) all sons of Late Rash Bihari Pandey
            1(e) Veena Tiwari, D/o Late Rash Bihari Pandey
            R/o Konka, Church Road, P.O. Ranchi,
            GPO, P.S. Lower Bazar, District-Ranchi
                               ...       ...     Defendant/Respondent/Appellant
                                       Versus
            Md. Zubair, son of Late Md. Halim, resident of Dr. Fatehulla Road,
            P.O.- Ranchi G.P.O. P.S. Lower Bazar, District-Ranchi
                                  ...        Plaintiff/Appellant/Respondent
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Appellants : Mr. A.K. Sahani, Advocate For the Respondents : Mr. Arshad Hussain, Advocate

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14/12.02.2025 This appeal has been filed against the impugned judgement and decree dated 29.02.2016(Decree signed on 08.03.2016) passed by the learned Additional Judicial Commissioner-XI, Ranchi in Title Appeal No. 05 of 2013/ Trial No. 07 of 2015 reversing the judgment and decree dated 12.12.2012 (Decree signed on 05.01.2013) passed by learned Additional Munsif-II, Ranchi in Title Suit No. 06 0f 1996.

2. The learned counsel for the appellant submits that he has received instructions from one of the appellants namely appellant no. 1(b) namely Ajay Kumar Pandey that the matter has been settled and the submissions are also on the basis of averments made in I.A. No. 108 of 2025 whereby it has come on record that the execution case has already been closed on the basis of compromise out of court. The learned counsel on instructions submits that appellants do not want to press this second appeal.

3. Accordingly, this appeal is dismissed as not pressed.

4. Pending I.A. is closed.

                Binit                             (Anubha Rawat Choudhary, J.)