Vijay Kumar Gupta vs Smt. Malti Devi
2025 Latest Caselaw 2745 Jhar

Jharkhand High Court

Vijay Kumar Gupta vs Smt. Malti Devi on 19 February, 2025

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI

                              First Appeal No. 191 of 2019

            1. Vijay Kumar Gupta, aged about 70 years, S/o-Late Akhileshwar
               Prasad Gupta
            2. Smt. Vibha Devi, aged about 67 years, W/o Sri Vijay Kumar
               Gupta
               Both residents of Katras, PO and PS-Katras, District-Dhanbad,
               Jharkhand                     ...      ...     Defendants/Appellants
                                       Versus
            1. Smt. Malti Devi, W/o Late Radheshyam Gupta
            2. Rajesh Kumar Gupta, S/o Late Radheshyam Gupta
            3. Sumit Kumar Gupta, S/o Late Radheshyam Gupta
               No. 1 to 3 Residents of Katras, PO and PS-Katras, District-
               Dhanbad, Jharkhand
            4. Chhutu Ram, S/o Late Chowa Ram
            5. Smt. Rajeshwari Devi, W/o Late Prakash Ram Gupta and daughter
               of Late Kalawati Devi and Chuttu Ram
               Both Residents of Maheshmund, PO-Gandey, PS and District-
               Giridih
            6. Sushma Prasad, W/o Sri Bijay Prasad Charampahari, R/o Madhu
               Bazar, PO and PS Chaibasa (Jharkhand)
            7. Anita Gupta, W/o Uday Gupta, R/o Station Road, Isri Bazar, P.O.
               Giridih, P.S. Giridih, Giridih, Jharkhand
            8. Shalini Kumari, W/o Sri Ajay Kumar, R/o Gurudwara Road, P.O.
               Gurudwara Road, P.S.-Gaya, Gaya, Bihar
            9. Sarika Kumari, W/o Alok Bhadani, R/o Station Road, Isri Bazar,
               P.O. Giridih, P.S. Giridih(T), Jharkhand
                                ...              ... Defendants-Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Appellants : Mr. Ritesh Singh, Advocate

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24/19.02.2025 This appeal has been filed against the judgment dated 16.03.2019 and decree and 29.03.2019 passed by the learned Civil Judge (Senior Division)-II, Dhanbad in Title (P) Suit No. 71 of 2012.

2. Learned counsel for the appellants submits that his office has written letters to the appellants but the same has been returned unserved by stating that the appellants were not found at the given address. He submits that he has no instruction to argue the present case. The matter arises out of partition suit.

3. Considering the submissions, this First Appeal is dismissed for non-prosecution.

4. Interim order, if any, is vacated.

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

(Anubha Rawat Choudhary, J.) Binit