Sri Gauri Pati @ Babu Bhattacharya vs Abala Bouri And Others
2025 Latest Caselaw 1420 Jhar

Jharkhand High Court

Sri Gauri Pati @ Babu Bhattacharya vs Abala Bouri And Others on 7 January, 2025

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                 S. A. No. 132 of 2020

                  Sri Gauri Pati @ Babu Bhattacharya    ...     ...     Appellant
                                       Versus
                  Abala Bouri and Others           ...      ...       Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Appellant : Mr. Vibhor Mayank, Advocate

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08/07.01.2025

1. Heard the learned counsel for the appellant.

2. The counsel for the appellant has submitted that the learned trial court has recorded a clear finding that the appellant was in possession of the property for more than 12 years.

3. However, from perusal of the judgment passed by the learned trial court apparently no issue regarding adverse possession was framed.

4. The learned counsel for the appellant submits that he shall examine the matter further as to whether any substantial question of law can be framed on the point of non-framing of a particular issue by the learned trial court even when the defendant had pleaded its respective case in connection with adverse possession.

5. Post this case on 08.01.2025

(Anubha Rawat Choudhary, J.) Rakesh/-