Ramchandra Ram vs Smt. Sumitra Devi
2026 Latest Caselaw 140 Jhar

Jharkhand High Court

Ramchandra Ram vs Smt. Sumitra Devi on 9 January, 2026

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

                                                                 2026:JHHC:572




IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       C.M.P. No. 1215 of 2025
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1. Ramchandra Ram

2. Dilranjan Ram, Both sons of Mahavir Ram, resident of Argora Old Chowk, Kunj Vihar, Argora Talab, P.O. & P.S. Argora, District Ranchi, Jharkhand .... .... .... Petitioners Versus

1. Smt. Sumitra Devi, wife of Ledwa Sahu, resident of Village Berwarli, P.O. Gondli Pokhar, P.S. Angara, District Ranchi

2. Smt. Chattan Devi, wife of Dashrah Ram Ganjhu, resident of Village Senagutu, Hitu Tola, P.O. & P.S. Khunti, District Khunti, Jharkhand

3. Smt. Nanki Devi, wife of Sri Mahavir Ram, resident of Argora Purana Chowk, Kunj Vihar, near Argora Talab, P.O. & P.S. Argora, District Ranchi, Jharkhand .... .... .... Opposite Parties

CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

For the Petitioners : Mr. Rajeev Ranjan Tiwary, Advocate For the O.P. Nos.1&2 : Mr. Indrajit Sinha, Advocate Mr. Ankit Vishal, Advocate

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Order No.02 / Dated : 09.01.2026 This civil miscellaneous petition has been filed for extension of time by three months in Title Suit No.57 of 2020 which was directed to be concluded within three months of the order passed by this Court on 16.09.2025 in C.M.P. No.861 of 2025.

2. Instant case has a long and chequred history in which the execution of final decree passed in Title (Partition) Suit No.251 of 1983 is under stay and therefore, considering the urgency of the matter, a long adjournment cannot be granted.

3. Having considered the submissions advanced on behalf of both sides, this Court is of the view that since only one witness is remaining to be examined on behalf of the petitioners/plaintiffs in the said suit, and the counsel appearing on behalf of the defendants/opposite parties undertakes to conclude their evidence within a month, the trial Court is directed to hear this suit on day to day basis. Both the sides will conclude their evidence and argument within a month of this order. After the said conclusion, the trial Court will pronounce the judgment.

4. It is clarified that no adjournment will be granted beyond one 2026:JHHC:572

month to either of the parties. Counsel appearing on behalf of the petitioners undertakes to conclude the evidence within a week and therefore, no further time beyond that will be granted by the learned trial Court to the Petitioners.

Civil Miscellaneous Petition stands disposed of. Pending Interlocutory Application, if any, is disposed of.

(Gautam Kumar Choudhary, J.) Anit

Uploaded 12.01.2026