Patna High Court - Orders
Amar Nath Jha vs Thakani Devi & Ors on 24 June, 2014
Author: Rajendra Kumar Mishra
Bench: Rajendra Kumar Mishra
Patna High Court CWJC No.5012 of 2012 (10) dt.24-06-2014
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.5012 of 2012
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AMAR NATH JHA S/O LAXMI KANT JHA R/O VILLAGE-
JAGARNATHPUR DAKHRAM, PARGANA - HABI, P.S.- BAHERA,
DISTRICT- DARBHANGA (BIHAR)
.... .... PETITIONER.
VERSUS
1. SMT. REKHA DEVI W/O ARVIND MISHRA, D/O LATE HARISH
CHANDRA JHA, RESIDENT OF VILLAGE AND P.O.- MAHINAM,
DISTRICT- DARBHANGA
2. NIRMALA DEVI W/O SRI GANESH JHA, D/O LATE HARISH
CHANDRA JHA R/O VILLAGE- LAWANEE, P.O.- JARISON, VIA-
BENIPUR, DISTRICT- DARBHANGA
3. MAHAMAYA DEVI W/O DEO NARAYAN JH, D/O LATE HARISH
CHANDRA JHA R/O VILLAGE AND P.O.- ATIHAR, DISTRICT-
DARBHANGA
4. THAKANI DEVI W/O LATE HARISH CHANDRA JHA R/O
VILLAGE- JAGARNATHPUR DAKHRAM, PARGANA - HABI, P.S. &
SUB-REGISTRY - BAHERA, DISTRICT- DARBHANGA (BIHAR)
5. JAI SHANKAR JHA S/O SRI HARISH CHANDRA JHA R/O
VILLAGE- JAGARNATHPUR DAKHRAM, PARGANA - HABI, P.S. &
SUB-REGISTRY - BAHERA, DISTRICT- DARBHANGA (BIHAR)
6. RAMAKANT JHA S/O SRI HARISH CHANDRA JHA R/O VILLAGE-
JAGARNATHPUR DAKHRAM, PARGANA - HABI, P.S. & SUB-
REGISTRY - BAHERA, DISTRICT- DARBHANGA (BIHAR)
7. MOST. SARASWATI OJHAIN W/O RAMDEO JHA R/O VILLAGE-
JAGARNATHPUR DAKHRAM, PARGANA - HABI, P.S. & SUB-
REGISTRY - BAHERA, DISTRICT- DARBHANGA (BIHAR)
8. GULAB DEVI W/O LATE LAXMI KANT JHA R/O VILLAGE-
DAKHRAM, P.S.-BAHERA, DISTRICT- DARBHANGA (BIHAR)
9. MEENA DEVI D/O LATE LAXMI KANT JHA, W/O MOHAN
CHOUDHARY R/O VILLAGE- GOVINDPUR, P.S.- BAHADURPUR,
DISTRICT- DARBHANGA (BIHAR)
10. BISHEKHA DEVI D/O LATE LAXMI KANT JHA, W/O RAJENDRA
MISHRA R/O VILLAGE - JAGANNATHPUR DAKHRAM, PARGANA-
HABI, P.S.- BAHERA, DISTRICT- DARBHANGA (BIHAR)
11. BUDHDHA NATH JHA S/O LATE LAXMI KANT JHA R/O
VILLAGE - JAGANNATHPUR DAKHRAM, PARGANA- HABI, P.S.-
BAHERA, DISTRICT- DARBHANGA (BIHAR)
12. RAM NATH JHA S/O LATE LAXMI KANT JHA R/O VILLAGE -
JAGANNATHPUR DAKHRAM, PARGANA- HABI, P.S.- BAHERA,
DISTRICT- DARBHANGA (BIHAR)
13. GANGA NATH JHA S/O LATE LAXMI KANT JHA R/O VILLAGE -
JAGANNATHPUR DAKHRAM, PARGANA- HABI, P.S.- BAHERA,
DISTRICT- DARBHANGA (BIHAR)
14. ADITYA NATH JHA S/O LATE LAXMI KANT JHA R/O VILLAGE
- JAGANNATHPUR DAKHRAM, PARGANA- HABI, P.S.- BAHERA,
DISTRICT- DARBHANGA (BIHAR)
15. INDRA NATH JHA S/O LATE LAXMI KANT JHA R/O VILLAGE -
JAGANNATHPUR DAKHRAM, PARGANA- HABI, P.S.- BAHERA,
DISTRICT- DARBHANGA (BIHAR)
16. BACHCHA JHA S/O BUDHDHA NATH JHA R/O VILLAGE -
Patna High Court CWJC No.5012 of 2012 (10) dt.24-06-2014
JAGANNATHPUR DAKHRAM, PARGANA- HABI, P.S.- BAHERA,
DISTRICT- DARBHANGA (BIHAR)
17. KAILASH JHA S/O NARSINGH JHA R/O VILLAGE -
JAGANNATHPUR DAKHRAM, PARGANA- HABI, P.S.- BAHERA,
DISTRICT- DARBHANGA (BIHAR)
18. GOPAL JHA S/O KAILASH JHA R/O VILLAGE -
JAGANNATHPUR DAKHRAM, PARGANA- HABI, P.S.- BAHERA,
DISTRICT- DARBHANGA (BIHAR)
19. GOPI JHA S/O KAILASH JHA R/O VILLAGE - JAGANNATHPUR
DAKHRAM, PARGANA- HABI, P.S.- BAHERA, DISTRICT-
DARBHANGA (BIHAR)
20. MURLIDHAR JHA S/O KAILASH JHA R/O VILLAGE -
JAGANNATHPUR DAKHRAM, PARGANA- HABI, P.S.- BAHERA,
DISTRICT- DARBHANGA (BIHAR)
21. BANSHIDHAR JHA S/O KAILASH JHA R/O VILLAGE -
JAGANNATHPUR DAKHRAM, PARGANA- HABI, P.S.- BAHERA,
DISTRICT- DARBHANGA (BIHAR)
22. RAM SEVAK JHA S/O KULAKANT JHA R/O VILLAGE -
JAGANNATHPUR DAKHRAM, PARGANA- HABI, P.S.- BAHERA,
DISTRICT- DARBHANGA (BIHAR)
23. SHILAKANT JHA S/O KULAKANT JHA R/O VILLAGE -
JAGANNATHPUR DAKHRAM, PARGANA- HABI, P.S.- BAHERA,
DISTRICT- DARBHANGA (BIHAR)
24. BIJAY KANT JHA S/O KULAKANT JHA R/O VILLAGE -
JAGANNATHPUR DAKHRAM, PARGANA- HABI, P.S.- BAHERA,
DISTRICT- DARBHANGA (BIHAR)
25. MOST. RAMRATI MISHRAIN (DECEASED) W/O KUNJ BIHARI
MISHRA R/O VILLAGE- HABIDIH, P.S.- BAHERA, DISTRICT-
DARBHANGA (BIHAR)
26. SMT. SURME OJAIN W/O KRISHNA CHAITANYA JHA ALIVE
D/O BUDUR JHA R/O VILLAGE- NAWADA, P.S.- BAHERA,
ANCHAL- BENIPUR, DISTRICT- DARBHANGA (BIHAR)
27. ASHARFI JHA S/O RAM NANDAN JHA R/O VILLAGE-
KAITHBAR, P.S. & ANCHAL- MANIGACHHI, DISTRICT-
DARBHANGA (BIHAR)
28. BALA JHA S/O RAM NANDAN JHA R/O VILLAGE- KAITHBAR,
P.S. & ANCHAL- MANIGACHHI, DISTRICT- DARBHANGA (BIHAR)
29. BAUE JHA S/O RAJ KUMAR JHA R/O VILLAGE- KUSHOTHAR,
PARGANA- PINGI, P.S.- SADAR, DISTRICT- DARBHANGA (BIHAR)
30. RAMAKANT JHA S/O RAJ KUMAR JHA R/O VILLAGE-
KUSHOTHAR, PARGANA- PINGI, P.S.- SADAR, DISTRICT-
DARBHANGA (BIHAR)
31. RAM SOGARATH JHA S/O RAJ KUMAR JHA R/O VILLAGE-
KUSHOTHAR, PARGANA- PINGI, P.S.- SADAR, DISTRICT-
DARBHANGA (BIHAR)
32. CHAKRADHAN DAS S/O DHARNIDHAR DASH R/O VILLAGE-
KUSHOTHAR, PARGANA- PINGI, P.S.- SADAR, DISTRICT-
DARBHANGA (BIHAR)
33. RAMDEO YADAV S/O DHANICHAND YADAV R/O VILLAGE-
KUSHOTHAR, PARGANA- PINGI, P.S.- SADAR, DISTRICT-
DARBHANGA (BIHAR)
34. GANGA PRASAD JHA S/O RAM KHALAWAN JHA R/O
VILLAGE- DAKHRAM, P.S.- BAHERA, DISTRICT- DARBHANGA
(BIHAR)
Patna High Court CWJC No.5012 of 2012 (10) dt.24-06-2014
35. KAMLA PRASAD JHA S/O RAM KHALAWAN JHA R/O
VILLAGE- DAKHRAM, P.S.- BAHERA, DISTRICT- DARBHANGA
(BIHAR)
36. CHOUDHARY UMAKANT ROY (DECEASED) S/O
UGRANARAYAN RAI R/O VILLAGE- LABANI, P.S.- BAHERA,
DISTRICT- DARBHANGA (BIHAR)
37. CHOUDHARY RAMAKANT ROY S/O LAXMI NARAYAN RAI
R/O VILLAGE- LABANI, P.S.- BAHERA, DISTRICT- DARBHANGA
(BIHAR)
38. CHOUDHARY RAM ROY S/O KRISHNA BALLABH RAI R/O
VILLAGE- LABANI, P.S.- BAHERA, DISTRICT- DARBHANGA
(BIHAR)
39. BAIJANTH THAKUR S/O RAM SUNDER THAKUR R/O
VILLAGE- LABANI, P.S.- BAHERA, DISTRICT- DARBHANGA
(BIHAR)
40. SHANTI DEVI W/O BUDDHA NATH JHA R/O VILLAGE-
LABANI, P.S.- BAHERA, DISTRICT- DARBHANGA (BIHAR)
41. BHAIJEE SHANI (DECEASED) S/O PHUCHUR JHA R/O
VILLAGE- LABANI, P.S.- BAHERA, DISTRICT- DARBHANGA
(BIHAR)
42. BALA JHA (DECEASED) S/O PHUCHUR JHA R/O VILLAGE-
LABANI, P.S.- BAHERA, DISTRICT- DARBHANGA (BIHAR)
43. FEKAN JHA (DECEASED) S/O PHUCHUR JHA R/O VILLAGE-
LABANI, P.S.- BAHERA, DISTRICT- DARBHANGA (BIHAR)
44. RAM SHARAN JHA (DECEASED) S/O AYODHYA JHA R/O
VILLAGE- LABANI, P.S.- BAHERA, DISTRICT- DARBHANGA
(BIHAR)
45. BALBHADRA JHA (DECEASED) S/O TEJ NARAYAN JHA R/O
VILLAGE- DAKHRAM, P.S.-BAHERA, DISTRICT- DARBHANGA
(BIHAR)
46. RUP NARAYAN JHA S/O TEJ NARAYAN JHA R/O VILLAGE-
DAKHRAM, P.S.- BAHERA, DISTRICT- DARBHANGA (BIHAR)
47. BILAT JHA (DECEASED) S/O MOTI YADAV R/O VILLAGE-
LABANI, P.S.- BAHERA, DISTRICT- DARBHANGA (BIHAR)
48. JANAK YADAV (DECEASED) S/O MOTI YADAV R/O VILLAGE-
DAKHRAM, P.S.- BAHERA, DISTRICT- DARBHANGA (BIHAR)
49. MAHARUDRA MISHRA (DECEASED) S/O SAHDEO MISHRA R/O
VILLAGE- DAKHRAM, P.S.- BAHERA, DISTRICT- DARBHANGA
(BIHAR)
.... .... RESPONDENTS.
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Appearance :
For the Petitioner/s : Mr. Jitendra Prasad Singh
For the Respondent/s : Mr. Null
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CORAM: HONOURABLE MR. JUSTICE RAJENDRA KUMAR
MISHRA
ORAL ORDER
10 24-06-2014Heard.
Patna High Court CWJC No.5012 of 2012 (10) dt.24-06-2014
The defendant/appellant/petitioner has filed this writ application, under Article 227 of the Constitution of India, for setting aside the order dated 02.02.2012 passed in Title Appeal No. 18 of 2007, whereby the Additional District Judge, Fast Track Court, Benipur has rejected the application dated 21.07.2011 filed under Order XLI Rule 28 of the Code of Civil Procedure to adduce the evidence that 12 defendants/respondents detailed in application dated 15.06.2011 have died during the pendency of the Title Suit No. 151 of 1982.
Learned counsel for the petitioner submits that learned Additional District Judge, Fast Track Court, Benipur has rejected the application of the defendants/appellants/petitioner for holding enquiry by taking the evidence under Order XLI Rule 28 of the Code of Civil Procedure through the impugned order illegally.
On the other hand, learned counsel appearing on behalf of the plaintiffs/respondents submits that the defendants/ appellants/ petitioner had filed an application to delete the names of 12 defendants/respondents due to their death. Thereafter the plaintiffs/ respondents filed objection petition to the effect that 12 defendants/respondents died after passing the decree in the Title Suit No. 151 of 1982 but the title appeal has been filed against them also. Thereafter the appellant/petitioner filed the application Patna High Court CWJC No.5012 of 2012 (10) dt.24-06-2014 on 21.07.2011 for enquiry about the date of death of 12 defendants/respondents which has been rejected through the impugned order. As such, there is no illegality in the impugned order.
On perusal of the impugned order, it appears that the learned trial court has rejected the application dated 21.07.2011 of the appellant/petitioner arriving at conclusion that the appellants has made party as respondents to 12 defendants in the appeal after passing the decree in title suit and also filed application to delete their name which indicates that they were alive at the time of decree. Therefore, there is no requirement to take evidence regarding the date of death of 12 defendants/respondents. Accordingly, the lower appellate court rejected the application dated 21.07.2011 through the impugned order, I find no illegality amounting to abuse of process of court in the impugned order for interference with the same. Accordingly, this writ application is dismissed.
(Rajendra Kumar Mishra, J) Bhardwaj/-
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