Jharkhand High Court
Smt.Usha Devi vs Rizwan Ahammed & Ors on 24 September, 2012
Author: P.P.Bhatt
Bench: P.P.Bhatt
IN THE HIGH COURT OF JHARKHAND AT RANCHI
F.A. No. 170 of 2009
Smt. Usha Devi Appellant(s)
Versus
Riizwan Ahammed and Ors. Respondent(s).
---
CORAM: HON'BLE MR. JUSTICE P.P.BHATT For the Appellant(s) : Mr. R.N. Sahay, Adv.
For the respondent(s) :
---
Order No.05 Dated 24th September, 2012.
The present appeal has been preferred being aggrieved and dissatisfied with the judgment and decree dated 18.5.09 passed by the learned Sub- Judge IV, Giridih in Partition Suit No. 42/02, whereby, the learned court below has dismissed the suit.
Learned counsel for the appellant submitted that another first appeal being FA No. 86/09 filed by the plaintiff, which has been admitted and pending for hearing. Likewise, the cross objection being Cross Objection No. 10/10 has also been admitted.
This being a first appeal, admitted.
Learned counsel for the respondents waves service of notice of admission.
Put up this case along with FA No. 86/09 and Cross-Objection No. 10/10 under the heading "For Hearing".
.
Anu/- (P.P. Bhatt, J.)