Jharkhand High Court

Murti Devi And Ors vs Dina Mahto And Ors on 6 May, 2025

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                     S.A. No. 691 of 2016

                       Murti Devi and Ors.                       ...        ...    Appellants
                                             Versus
                       Dina Mahto and Ors.                 ...          ...       Respondents
                                             ---

CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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                  For the Appellants      : Mrs. Nanda Kumari, Advocate
                  For the Respondents     :
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11/06.05.2025            The learned counsel for the appellants submits that in view of

the office note, the appellate court's judgment and decree as well as the trial court's judgment and decree be sent to the concerned courts for correction with respect to the valuation of the suit.

2. Office is directed to send the judgments and decrees filed with the memo of appeal to the concerned court for verification and correction. While sending the enclosures, the office should also indicate the objection pointed out by the office.

3. Post this case on 28.07.2025.

4. Let a soft copy of this order be communicated to the court concerned through FAX/email.

(Anubha Rawat Choudhary, J.) Saurav/