Smt. Chhumi Manjhian And Others vs Shyamala Nand Mukherjee And Others
2025 Latest Caselaw 1388 Jhar

Jharkhand High Court

Smt. Chhumi Manjhian And Others vs Shyamala Nand Mukherjee And Others on 6 January, 2025

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                IN THE HIGH COURT OF JHARKHAND AT RANCHI

                              Second Appeal No. 396 of 2018

                Smt. Chhumi Manjhian and others                ...       ...    Appellants
                                      Versus
                Shyamala Nand Mukherjee and others
                                                        ...        ...         Respondents
                                 ---

CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

---

For the Appellants : Mr. Ramchander Sahu, Advocate For the Respondents : Ms. Puja Agrawal, Advocate

---

04/06.01.2025 Learned counsel for the parties are present.

2. The impugned appellate Court's judgment is a judgment of reversal. The title suit was filed seeking declaration of right, title, interest and possession and was dismissed by the learned trial Court after framing issues. The learned appellate Court has reversed the findings. The learned appellate Court does not appear to have discussed the findings of the learned trial Court while allowing the appeal and reversing the decree.

3. At this, learned counsel for the parties seek adjournment.

4. Post this case on 08th January 2025 in the supplementary cause- list.

(Anubha Rawat Choudhary, J.) Pankaj