Sahid Mian & Ors vs Tapan Mukherjee & Ors
2025 Latest Caselaw 2652 Jhar

Jharkhand High Court

Sahid Mian & Ors vs Tapan Mukherjee & Ors on 13 February, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                  IN THE HIGH COURT OF JHARKHAND, RANCHI
                           S.A. No. 21 of 2025
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Sahid Mian & Ors. .... Appellants

-- Versus --

Tapan Mukherjee & Ors. .... Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Appellants :- Mr. Sandeep Verma, Advocate :- Mr. K.S. Nanda, Advocate For the Respondents :-

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04/13.02.2025 This second appeal is filed against the judgment of reversal

by the first appellate court.

2. This Second Appeal shall be heard on the following

substantial question of law:

i) "Whether in view of the settled mandate of law that customary settlement by way of Amalnama or Kurfa coupled with grant of rent receipt followed by delivery of possession confers valid raiyati rights upon the settlee and the findings of the learned first appellate court in this regard is perverse or not?"

3. Issue notice upon the respondent Nos.1 to 14 under

registered cover with A/D as well as by ordinary process for which

requisites etc. must be filed within a week.

4. Call for the Trial Court Records.

(Sanjay Kumar Dwivedi, J.) Sangam/

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