Muneshwar Chamar vs Ramdeo Chamar
2025 Latest Caselaw 1081 Jhar

Jharkhand High Court

Muneshwar Chamar vs Ramdeo Chamar on 22 July, 2025

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                                                            2025:JHHC:20008




       IN THE HIGH COURT OF JHARKHAND AT RANCHI

                       S. A. No. 258 of 2017

    1. Muneshwar Chamar
    2. Rajdeo Chamar
       All sons of Dashrath Chamar
    3. Bhagirathi Chamar, Son of Late Gudan Chamar
       All resident of Village- Dhanda, Tola-Khadiya, P.O. & P.S. &
       District-Garhwa.
                              ...       ...    Plaintiffs/Appellants/Appellants
                                  Versus
    1. Ramdeo Chamar, Son of Dashrath Chamar
    2. Kismatiya Devi, wife of Ramdeo Chamar
    3. Mostt. Rajmatiya Devi, wife of Late Chattu Chamar
    4. Kail Chamar, Son of Late Chattu Chamar,
       Sl. No. 1 to 4 all resident of Village- Dhanda, Tola-Khadiya, P.O.
       & P.S. & District- Garhwa.
    5. Nathu Chamar
    6. Lalan Chamar
    7. Jhulan Chamar
    8. Dadan Chamar
       Sl. No. 5 to 8 all sons of Late Mathura Chamar.
    9. Bigan Ram, Son of Late Sahdeo Chamar
    10.Ishra Ram, son of Belas Ram
    11.Shyam Bihari Choudhary
    12.Lalan Choudhary
    13.Banshi Choudhary
       Sl. No. 11 to 13 all sons of Late Parmeshwar Choudhary
    14.Shiv Narayan Choudhary
    15.Shivnath Choudhary
       Sl. No. 14 & 15 both sons of Late Muesh Choudhary
    16.Sheo Choudhary, son of Late Devi Choudhary.
       Sl. No. 5 to 16 all resident of Tola-Garhauta of Village- Danda,
       P.O. & P.S. & District- Garhwa (Jharkhand)
                          ... ...     Defendants/Respondents/Respondents
    17.Jineshwar Chamar, son of Dashrath Chamar, Resident of Village-
       Dhanda, Tola-Khadiya, P.O. & P.S. & District- Garhwa.
              ... ...              Plaintiffs/Appellants/Performa Respondent
                                  ---

CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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11/22.07.2025

1. This second appeal has been filed against the Judgment dated 21.02.2017 (decree signed on 02.03.2017) passed by learned District

2025:JHHC:20008

Judge-III, Garhwa in Partition Appeal No. 08 of 2012 whereby the judgment dated 06.03.2012 (decree signed on 22.03.2012) passed by the learned Civil Judge (Jr. Division)-II (Munsiff), Garhwa in Partition Suit No. 46 of 1997 has been upheld. The Partition Suit No. 46 of 1997 has been dismissed by learned Civil Judge (Jr. Division)-II (Munsiff), Garhwa.

2. Learned counsel Ms. Alisha Lakra under instructions of Mr. Ayush Aditya, Advocate on record has submitted that their client has taken the file and she has no instructions to argue this case.

3. Considering the aforesaid submissions, this second appeal is dismissed as not pressed.

4. Pending I.A., if any, is closed.

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

(Anubha Rawat Choudhary, J.) Rakesh/-