Raj Rani Jha And Others vs Banti Kumar Jha And Others
2025 Latest Caselaw 1304 Jhar

Jharkhand High Court

Raj Rani Jha And Others vs Banti Kumar Jha And Others on 31 July, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                 IN THE HIGH COURT OF JHARKHAND, RANCHI
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S.A. No. 91 of 2025

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Raj Rani Jha and Others .... ... ... Appellant(s)

-- Versus --

Banti Kumar Jha and Others...... .... ... Respondent(s)

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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           For the Appellants(s)      :-     Mr. Amar Kumar Sinha, Advocate
           For the Respondent(s)      :-
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04/31.07.2025    This Second Appeal will be heard on the following substantial question of

          law:

"Whether in view of the settled proposition of law that

partial partition is not permissible under the law, the finding of

the learned first appellate court is otherwise, in this regard,

misconstrued the judgment passed by the Hon'ble Apex Court in

the case of B.R. Patil v. Tulsa Y. Sawkar reported in 2022

(4) Supreme 278 is wholly perverse and the same is against

the mandate of law or not?"

2. Liberty is kept open with the appellants to make out further substantial

question of law at the time of hearing of this second appeal.

3. Issue notice upon the respondent nos. 1 to 20 by registered post with

A/d as well as under ordinary process for which requisites etc must be filed

within two weeks.

4. Call for the Trial Court Records.

( Sanjay Kumar Dwivedi, J.)

SI/