Smt.Biya Bai vs Rohani Prasad & Ors
2024 Latest Caselaw 5532 MP

Madhya Pradesh High Court

Smt.Biya Bai vs Rohani Prasad & Ors on 22 February, 2024

Author: Avanindra Kumar Singh

Bench: Avanindra Kumar Singh

                                                            1
                            IN    THE      HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                     BEFORE
                                  HON'BLE SHRI JUSTICE AVANINDRA KUMAR SINGH
                                             ON THE 22 nd OF FEBRUARY, 2024
                                               FIRST APPEAL No. 603 of 2004

                           BETWEEN:-
                           SMT.BIYA BAI W/O RAM CHARAN CHOUDHARY
                           (CHAMAR),  AGED ABOUT 40 YEARS. R/O GRAM
                           KHARKHARI NO.1, TEH. AND DISTT. KATNI, MADHYA
                           PRADESH.

                                                                                       .....APPELLANT
                           (NONE )

                           AND
                           1. ROHANI PRASAD S/O VALDI RAM, AGED ABOUT 51
                           YEARS,   R/O GRAM KHARKHARI, NO.1, TEH. AND
                           DISTT. KATNI, MADHYA PRADESH.

                           2. DADDU @ GURUPRASAD LATE RAMVISHAL R/O
                           BILHARI, TEH. AND DISTT. KATNI, MADHYA PRADESH.


                           3 - A . RAJENDRA PRASAD S/O SHIV VISHAL SHARMA,
                           OCCUPATION : SERVICE AS PRINCIPAL, PATWARI
                           TRAINING CENTRE, GHAMAPUR, JABALPUR.        R/O
                           BILHARI, TEH. AND DISTT. KATNI, MADHYA PRADESH.

                                                                                    .....RESPONDENTS
                           (RESPONDENT NO.1 BY SHRI I.HUSSAIN - ADVOCATE)
                                 Th is appeal coming on for hearing this day, t h e court passed the
                           following:
                                                             ORDER

Records are received.

This appeal has been admitted on 08.7.2014. This appeal has been filed by appellant/defendant against judgment and decree dated 24.7.2004 passed by 4th ADJ (Fast Track Court) Katni in Civil

Suit No.90-A/03 whereby suit of plaintiff for specific performance has been decreed.

None appeared today on behalf of the appellant. None appeared on last date of hearing also i.e. on 21.11.2023.

It appears that appellant has lost interest in further prosecuting the appeal. It is dismissed for want of prosecution.

Let a copy of this order alongwith original record of the trial Court be sent back.

(AVANINDRA KUMAR SINGH) JUDGE RM