Chattisgarh High Court
Rohit Kumar Patel And Others vs Smt.Ful Kumari Devi And Others 9 ... on 1 October, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
SECOND APPEAL No. 82 of 2004
1. Rohit Kumar S/o Vijayshankar Caste - Aghariya, aged about 27 years,
Occupation - Agriculture and Service, R/o Village Gobarsingha, Tahsil
Sarangarh, District Raigarh (C.G.)
2. Santoshi, S/o Vijay Shankar, Caste - Aghariya, aged about 21 years,
Occupation - Agriculture, R/o Kankidiya, Tahsil Sarangarh, District Raigarh
(C.G.)
3. Chamarin Wd/o Vijay Shankar, Caste - Aghariya, aged about 50 years, R/o
Village Gobarsingha, Tahsil Sarangarh, District Raigarh (C.G.)
---- Appellants / Plaintiffs
Versus
1. Smt. Fulkumari Devi, W/o Lalchanda Patel, Caste Aghariya, R/o
Gobarsingha, Tahsil Sarangarh, District Raigarh (C.G.)
2. Vidyadhar, S/o Ghansiram, Caste - Aghariya, aged about 70 years,
Occupation - Agriculture, R/o Gobarsingha, Tahsil Sarangarh, District
Raigarh (C.G.)
3. Radheshaya S/o Ghansiram, Caste - Aghariya, aged about 58 years,
Occupation - Agriculture, R/o Gobarsingha, Tahsil Sarangarh, District
Raigarh (C.G.)
4. Rameshwar S/o Ghansiram Caste - Aghariya, aged about 55 years,
occupation Agriculture, R/o Gobarsingha, Tahsil Sarangarh, District
Raigarh (C.G.)
5. State of Chhattisgarh, throught the Collector, Raigarh (C.G.)
---- Respondents
For Appellants : None Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 01/10/2018
1. Even after the matter was called in the second round, none appeared for the appellants, therefore, in these circumstances, this Court has no other option but to dismiss the second appeal for want of prosecution. 2
2. Accordingly, the second appeal is dismissed for want of prosecution.
SD/-
(Sanjay K. Agrawal) Judge Priyanka