Patna High Court
Surendra Prasad Lal vs Birendra Prasad Lal And Ors on 11 February, 2019
Author: Sanjay Priya
Bench: Sanjay Priya
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Review No.198 of 2018
In
First Appeal No.672 of 1970
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Surendra Prasad Lal, S/o Late Shiv Prasad Lal, R/o Vill.- Barauli, P.S.-
Baraul, District- Goapalganj.
... ... Petitioner/s
Versus
1. Birendra Prasad Lal, S/o Late Shiv Prasad Lal (Appellant No. 2),
2. Prabha Devi, D/o Late Shiv Prasad Lal ,
Both R/o Vill.- Barauli, P.S.- Barauli, District - Saran (Appellant No. 1-b),
3. Mantu Kumar @ Satyendra Jaiswal, S/o Late Nirmala Devi (D/o Late
Shiv Prasad Lal)--- Appellant No. 1 (C) (i),
4. Rupa Kumari, D/o Late Nirmala Devi, (D/o Shiv Prasad Lal) ---
(Appellant No. 1(C) (ii),
Both R/o Vill.- Tamkuhi Road, C.C. Road, P.S.- Sebrahi, District- Padrauna
(Kushinagar) , U.P.
----Appellants---Opposite Party 1st Set.
5. Most. Nagi Kuer, W/o Late Mahadeo Sah, R/o 12 K.C. Road,
Kashipur, Calcutta (W) at present residing at Barauli, within Police
Station Barauli, District- Saran now Gopalganj .
6. Bhagwan Prasad Sah S/o Late Munni Devi,
7. Baliram Prasad Sah S/o Late Munni Devi,
8. Ram Nath Prasad Sah S/o Late Munni Devi,
9. Badri Prasad Sah S/o Late Munni Devi,
10. Subhash Prasad Sah S/o Late Munni Devi,
11. Usha Devi D/o Late Munni Devi,
12. Savitri Devi D/o Late Munni Devi,
All from Res. No. - 7 to 13, R/o Baidyanath Dham, Deoghar S.P.,
at present residing at Barauli, within Police Station Barauli, District-
Saran now Gopalganj...... (Res. No. 3 (a) to 3 (g) of memo)
13. Dhana Devi W/o Babu Raghubir Prasad, R/o Salempur, P.S.- Barauli,
District- Saran Now Gopalganj (R. 4 of memo).
14. Girja Devi W/o Mahendra Prasad, R/o Guthani, P.S.- Guthani, District
- Saran now Gopalganj. (R. 5 of memo)
15. Shail Kumari W/o Jagarnath Prasad, R/o Vill.- Shihul Tola Chakla,
P.O.- Shihul, P.S.- Saharsa, District- Saharsa (R.6 of memo).
16. Sabitri Devi W/o Basudeo Prasad, R/o Gopalpur, P.S.- Motihari,
District- Motihari (R. 7 of memo).
17. Gargi Devi W/o Shree Dharmendra Chaudhary C/o Jagarnath Prasad
Chaudhary, R/o Motihari Town P.S. District- Motihari (R. 8 of memo).
18. Ganesh Prasad, H/o Late Rama Devi,
19. Munna Prasad, S/o Late Rama Devi, Respondent No. 19 and 20 are
R/o Rosara, P.S.- Rosara, District- Balia U.P., P.S.- Rosara, District-
Balia U.P. (R - 9 (a) & 9 (b) of memo).
20. Chandra Sekhar S/o Late Sita Devi,
21. Girish Kumar S/o Late Sita Devi,
22. Phunu Kumar S/o Late Sita Devi Respondent No. 21, 22 and 23 are
R/o village & P.O.- Khada, P.S.- Siswan Bazar, Distt.- Deoria /
Gorakhpur U.P..
Patna High Court C. REV. No.198 of 2018 dt.11-02-2019
2/3
23. Shakuntla Devi W/o Bhupendra Prasad , R/o Kesaria, P.S.- Kesaria,
District- Champaran (R-11 of memo).
24. Krishna Devi W/o Ram Sevak Prasad, R/o Karha Gola, District-
Purnia, at present residing at Barauli, P.S.- Barauli, District- Saran
Now Gopalganj (R-12 of memo).
25. Ajay Kumar Lall S/o Late Sudha Devi,
26. Atul Kumar Lall S/o Late Sudha Devi,
27. Alka Kumari D/o Late Sudha Devi,
(R. 14 (b), 14(c) & 14(d) of Memo)
28. Urmila Lal D/o Arun Kumar Lal @ Arun Kumar Lal @ Mohan Kumar
Lal @ Mohan Babu,
29. Veena Lal D/o Ditto,
30. Anita Jaiswal D/o Ditto,
31. Madhu Gupta D/o
32. Renuka Jaiswal D/o Ditto,
33. Anupma Jaiswal D/o Ditto,
34. Seema Jaiswal D/o Ditto,
35. Bandana Jaiswal D/o Ditto,
36. Preeti Jaiswal D/o Ditto,
37. Kumari Prinka Lal D/o Ditto,
-----(R. 15(a) to 15(j) of memo)
38. Amrendra Kumar Lal S/o Late Rai Saheb Akshay Kumar Lal (R. 16 of
memo),
39. Chunnu Prasad S/o Dinbandhu Prasad, (R. 17 of memo)
Respondent No. 26 to 40 are R/o Vill.- Barauli, P.S.- Barauli,
Distt.- Saran now Gopalganj.
... ... Respondents - Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Sanjay Kumar
For the Opposite Party/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE SANJAY PRIYA
ORAL JUDGMENT
Date : 11-02-2019
This application has been filed for review of the
judgment dated 27.10.2016, passed by this Hon'ble Court in First
Appeal No. 672 of 1970 against the Judgment and decree dated
11.3.1970passed by learned 3rd Additional Subordinate Judge, Chapra, in Partition Suit No. 76 of 1962.
Counsel for the petitioner submits that during course of preparation of final decree it transpired that there are number of persons who died during pendency of the First Appeal and no Patna High Court C. REV. No.198 of 2018 dt.11-02-2019 3/3 substitution was made in their place as a result of which, the judgment and decree has been passed against the dead persons.
This Court after perusing the judgment passed by this Hon'ble Court in First Appeal No. 672 of 1970, finds that during pendency of appeal, at no point of time such submission was made.
Therefore, after disposal of the First Appeal, it will not be within the jurisdiction of this Court to review the judgment on those grounds.
Therefore, this Court does not find any merit in this review application.
This review petition is accordingly dismissed. The petitioner may take appropriate remedy against the aforesaid Judgment in accordance with law.
(Sanjay Priya, J) S.Ali/-
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