Kandni Majhiain And Another vs Shanti Hansda And Another
2025 Latest Caselaw 3161 Jhar

Jharkhand High Court

Kandni Majhiain And Another vs Shanti Hansda And Another on 6 March, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                 IN THE HIGH COURT OF JHARKHAND, RANCHI
                                      ----

S.A. No. 152 of 2024

----

Kandni Majhiain and Another...... .... ... ... Appellant(s)

-- Versus --

Shanti Hansda and Another...... .... ... Respondent(s)

----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

---

           For the Appellants(s)     :-     Mr. Rahul Kumar Gupta, Advocate
           For the Respondent(s)     :-
                                            ----
4/06.03.2025     Learned counsel appearing on behalf of the appellants submits that

this Second Appeal has been preferred against the judgment of reversal by

the learned appellate court. He submits that the learned trial court has

decreed the suit in favour of the appellants, however, the learned first

appellate court has reversed the same and dismissed the suit.

2. This Second Appeal shall be heard on the following substantial

question of law:

"Whether the learned first appellate court has decided the appeal against the law laid down by the Hon'ble Supreme Court in the case of Laxmibai v. Bhagwant Buva and Others (Dead) Through LRS and Others reported in (2013) 4 SCC 97 [paragraph nos.12 and 14]?"

3. Call for the Trial Court Records.

4. Issue notice upon the respondent nos.1 and 2 by registered post with

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

within a week.

( Sanjay Kumar Dwivedi, J.)

SI/