Ashok Bauri And Another vs Sunil Kumar Ghosh And Others
2025 Latest Caselaw 1466 Jhar

Jharkhand High Court

Ashok Bauri And Another vs Sunil Kumar Ghosh And Others on 9 January, 2025

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                   S. A. No. 217 of 2020

                  Ashok Bauri and Another                ...    ...     Appellants
                                      Versus
                  Sunil Kumar Ghosh and Others     ...       ...      Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Appellants : Mr. Ajit Kumar Singh, Advocate For the Respondents : Mr. A.K. Sahani, Advocate : Mr. Sanket Kumar, Advocate

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07/09.01.2025

1. The learned counsel for the appellants prays for time.

2. The learned counsel for the respondents have entered appearance by filing caveat.

3. The learned counsel for the respondents while referring to the impugned judgments has submitted that the case of the defendants was that Sushila Bourin had remarried after death of her husband Shambhu Bouri and therefore, she had no right to transfer the property to Santosh Bala Dasi who was the vendor of the plaintiffs. The plaintiffs had purchased the suit property by registered sale deed from Santosh Bala Dasi. He has submitted that the defendants could not prove that Sushila Bourin had remarried.

4. He has also submitted that there are concurrent findings with regard to right, title, interest and possession of the suit property which the plaintiff had purchased through registered deed.

5. Since, the learned counsel for the appellants is seeking adjournment on account of personal ground of the advocate on record Mr. Gaurav Kumar , the matter is directed to be listed on 15th January, 2025 to be posted in the supplementary cause list to be taken as first case.

(Anubha Rawat Choudhary, J.) Rakesh/-