Patna High Court
Shail Devi vs Shyam Sundar Prasad & Ors on 19 September, 2016
Author: V. Nath
Bench: V. Nath
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.13342 of 2014
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1. Shail Devi, wife of Sri Dev Lal Mahto, daughter of late Raghuvir Mahto, resident
of village- Kanhauli Bahalkhana road, P.S.- Town, District- Muzaffarpur
.... .... Petitioner/s
Versus
1. Shyam Sundar Prasad, son of late Raghuvir Mahto, resident of village- Kanhauli
Bahalkhana road, P.S.- Town, District- Muzaffarpur
2. Manoj Mahto, son of late Raghubir Mahto,
3. Narain Mahto, son of late Raghubir Mahto,
4. Binod Mahto, son of late Raghubir Mahto, above all are resident of village-
Kanhauli Bahalkhana road, P.S.- Town, District- Muzaffarpur
5. Smt. Meera Devi, D/o late Raghubir Mahto and wife of Late Nand lal Mahto,
resident of village- Kashipur, P.O.-AND P.S.- Bidupur, District- Vaishali
6. Smt. Shobha Devi, D/o late Raghubir Mahto, wife of Late Rameshwar Mahto,
resident of village- Manganpur, P.O. AND P.S.- Goraul, District- Vaishali
7. Smt. Veena Devi, D/o late Raghubir Mahto and wife of Suresh Mahto,
8. Smt. Vimla Devi, D/o late Raghubir Mahto, wife of Sri Ramesh Mahto, both
resident of village-P.O. + P.S.- Karja, Munsifi, Muzaffarpur
9. Smt. Anjila Devi, D/o late Raghubir, and wife of Mahesh Mahto, resident of
Mohalla Rambag Nunfar, P.O. Ramna, P.S. Mithanpura, District- Muzaffarpur
10. Md. Muslim, s/o late Md. Salim, c/o Popular Centre
11. Md. Sabir, son of Late Mazaharul Haque, c/o Fanci Asseccories House.
12. Md. Chhote Gas Welding, all resident of Amar Cinema Road, P.O.- Ramna,
P.S.- Mithanpura, District- Muzaffarpur
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr.
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE V. NATH
ORAL JUDGMENT
Date: 19-09-2016 Patna High Court CWJC No.13342 of 2014 dt.19-09-2016 2 Heard learned counsel for the petitioner. On perusal of the application filed under Article 227 of the Constitution of India, it appears that the challenge has been made with regard to maintainability of Partition Suit No. 588 of 2014 on the ground of bar of res judicata. However, from the averments made in the application, it is not evident that any such prayer was made by the petitioner in the court below and the objection with regard to maintainability of the suit as raised here has ever been raised at any stage of the suit.
This application is thus clearly misconceived and is dismissed as such.
(V. Nath, J) Ranjan/-
AFR/NAFR NAFR CAV DATE N.A. Uploading Date 24.09.16 Transmission N.A. Date