Chattisgarh High Court
Pardesi Lal And Another vs Nira Bai And Others 54 Sa/247/2003 ... on 27 November, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
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NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
SECOND APPEAL No. 698 of 2003
1. Pardesilal, S/o Pukram Chandra, aged about 47 years, R/o
Bartunga, PO Dewarghata, Tahsil Dabhra, District Janjgir Champa
(C.G.)
2. Revatibai, Wd/o Pukram Chandra, aged about 58 years, R/o
Bartunga, PO Dewarghata, Tahsil Dabhra, District Janjgir Champa
(C.G.) ----Appellants/ Plaintiffs
Versus
1. Nirabai Wd/o Aghorilal Chandra, aged about 46 years, R/o
Bartunga, Tahsil Dabhra, District Janjgir Champa (C.G.)
2. Chherkinbai, W/o Laxman prasad Chandra, aged about 65 years,
R/o Bartunga, Tahsil Dabhra, District Janjgir Champa (C.G.)
3. Revatibai W/o Guru Prasad, C/o Nawagautiyan, aged about 46
years, R/o Chorthela, Tahsil Dabhra, District Janjgir Champa
(C.G.)
4. Sevatibai W/o Leeladharb Chandra, aged about 38 years, R/o
Chorthela, Tahsil Dabhra, District Janjgir Champa (C.G.)
5. Sumitrabai Verma, W/o Anup Kumar, C/o Munna Verma, R/o
Vidyut Mandal Bango Dam No. 7, Bhanchadoli, Tahsil Katghora,
District Korba (C.G.)
6. Baimati Chandra, Wd/o Rampyare, aged about 68 years, R/o
Katekoni, Tahsil Dabhra, District Janjgir Champa (C.G.)
7. Ratanbai, D/o Rampyare Chandra, aged about 48 years, R/o
Katekoni, Tahsil Dabhra, District Janjgir Champa (C.G.)
8. Narmadabai, Wd/o Jeevrakhan Prasad, aged about 50 years, R/o
Bartunga, Tahsil Dabhra, District Janjgir Champa (C.G.)
9. Murlidhar, S/o Jeevrakhan Prasad, aged about 24 years, R/o
Bartunga, Tahsil Dabhra, District Janjgir Champa (C.G.)
10. Kumaribai D/o Jevrakhan Prasad, aged about 26 years, R/o
Bartunga, Tahsil Dabhra, District Janjgir Champa (C.G.)
11. Meena Kumari, D/o Jeevrakhan Prasad, aged about 22 years, R/o
Bartunga, Tahsil Dabhra, District Janjgir Champa (C.G.)
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12. Krishna bai, D/o Jeevrakhan Prasad, aged about 21 years, R/o
Bartunga, Tahsil Dabhra, District Janjgir Champa (C.G.)
13. Munnibai, D/o Jeevrakhan Prasad, aged about 17 years, Minor
through their mother Narmadabai, Wd/o Jeevrakhan Prasad
Chandra, R/o Bartunga, Tahsil Dabhra, District Janjgir Champa
(C.G.)
14. Bhojooram, S/o Jeevrakhan Prasad, aged about 15 years, Minor
through their mother Narmadabai, Wd/o Jeevrakhan Prasad
Chandra, R/o Bartunga, Tahsil Dabhra, District Janjgir Champa
(C.G.)
15. Vimlabai, D/o Jeevrakhan Prasad, aged about 11 years, Minor
through their mother Narmadabai, Wd/o Jeevrakhan Prasad
Chandra, R/o Bartunga, Tahsil Dabhra, District Janjgir Champa
(C.G.)
16. Neetu Devi, D/o Jeevrakhan prasad, aged about 12 years, Minor
through their mother Narmadabai, Wd/o Jeevrakhan Prasad
Chandra, R/o Bartunga, Tahsil Dabhra, District Janjgir Champa
(C.G.)
17. Pukmati W/o Saheblal Chandra, aged about 55 years, Minor
through their mother Narmadabai, Wd/o Jeevrakhan Prasad
Chandra, R/o Bartunga, Tahsil Dabhra, District Janjgir Champa
(C.G.)
18. Teerithbai W/o Muni Chandra, aged about 52 years, R/o Chorthela,
Tahsil Dabhra, District Janjgir Champa (C.G.)
19. Baratbai W/o Gurudev Singh, aged about 50 years, R/o Bade
Katekoni, Tahsil Dabhra, District Janjgir Champa (C.G.)
20. Jankibai W/o Budhwa Gautiya, aged about 48 years, R/o Raikona,
Tahsil Baloda Bazar, District Raipur (C.G.)
21. State of Chhattisgarh, through the Collector, District Janjgir
Champa (C.G.) ---- Respondents/Defendants
For Appellants : Mr. B.D. Guru, Advocate. For Respondents No. 6, 8 to 16: Mr. S. B. Patel, Advocate. For Respondent No.21/State : Mr. Rahul Tamaskar, PL. None for other respondents.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 27/11/18 3
1. Learned counsel for the appellants fairly submits that at present he has no instructions in the matter and despite notice nobody has turned on behalf of appellants to make application for substitution.
2. I have heard learned counsel for the appellants.
3. Accordingly, the second appeal is dismissed. However, liberty is granted to the appellants to proceed in accordance with law.
SD/-
(Sanjay K. Agrawal) Judge Priyanka