Hiralal Nayak & Ors vs Sushanta Kumar & Ors
2025 Latest Caselaw 511 Jhar

Jharkhand High Court

Hiralal Nayak & Ors vs Sushanta Kumar & Ors on 2 July, 2025

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Second Appeal No. 117 of 2013

        Hiralal Nayak & Ors.                            ...       Appellant(s)
                                        Versus
        Sushanta Kumar & Ors.                           ...       Respondent(s)

With Second Appeal No. 121 of 2013

Hiralal Nayak & Ors. ... Appellant(s) Versus Minor Sushanta Kumar & Ors. ... Respondent(s)

Coram:HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

For the Appellant(s) : Mr. Indrajit Sinha, Adv.

Mr. Rishav Kumar, Adv.

For the Respondent(s) : Mr. J.N. Upadhyay, Adv.

Order No.28/Dated- 2nd July, 2025

1. Heard the parties.

2. The following substantial question of law arises in the present appeal:-

(i) Whether the First Appellate Court has committed an error of law by

not setting out points of determination, record the decision thereon,

and give its own reasons and thereby failed to comply with the

requirement of order 41 Rule 31 CPC and the non-observance of this

requirement led to the perversity in the impunged judgment?

3. Other substantial questions of law may be considered at the time of

hearing.

4. Admit.

5. Office is directed to call for the trail court record.

(Pradeep Kumar Srivastava, J.)

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