Ram Autar Singh And Others vs Anant Prasad Singh And Others
2025 Latest Caselaw 3378 Jhar

Jharkhand High Court

Ram Autar Singh And Others vs Anant Prasad Singh And Others on 20 March, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      S.A. No. 122 of 2024

       Ram Autar Singh and others
                                               ......................Appellants


                              ... Versus....

      Anant Prasad Singh and others

                                                   .......      Respondents

        CORAM:           HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

For the Appellants              : Mr. Amar Kr. Sinha, Advocate
For the Respondents             : Mr. Bharat Kumar, Advocate


                 ..........

04/Dated: 20/03/2025 This appeal shall be heard on the following substantial question

of law:-

i. Whether the learned First Appellate Court has erred

in recording the judgment that after getting the certified copy of order

dated 22.02.2018 passed in W.P.(C) No. 3097 of 2006 defendants filed

an application under Order XLI Rule 27 read with Section 151 C.P.C.

praying therein to accept and mark Exhibit the same on 01.09.2023

and the learned First Appellate Court has wrongly held that no prayer to

that effect has been made?

ii. Whether the learned Courts have misconstrued the

Exhibit-3 i.e. certified copy of Register-II which speaks land mentioned

therein is Khas Mahal Land whereas pleading of the plaintiff is that the

suit land is raiyati land while decreeing suit on erroneous consideration?

2. Mr. Bharat Kumar, learned counsel has appeared on behalf of the

respondent nos. 1 to 3 on caveat. In that view of the matter there is no need

to issue notice upon respondent nos. 1 to 3.

3. Learned counsel for the appellants shall serve two copies of memo

of appeal upon the learned counsel for the respondent nos. 1 to 3 in course of

day.

4. Issue notice upon the respondent nos. 4 to 16 under registered

cover with A/D as well as by ordinary process for which requisites etc. must be

filed within two weeks.

5. Call for Trial Court Record.

( Sanjay Kumar Dwivedi, J.)

Satyarthi/-