LILAWATI DEVI Vs. STATE OF BIHAR
LAWS(JHAR)-2019-4-139
HIGH COURT OF JHARKHAND
Decided on
April 29,2019
LILAWATI DEVI WIFE OF LATE RAJNISHWAR PRASAD SINGH; ANAND KUMAR; ALOK KUMAR SINGH
Appellant
VERSUS
STATE OF BIHAR, NOW JHARKHAND REPRESENTED THROUGH DEPUTY COMMISSIONER OF PALAMAU; EXECUTIVE ENGINEER, NORTH KOEL CANAL DIVISION; RAJESHWAR PRASAD SINGH; SHARMISTHA SINGH; MANOJ KUMAR SINGH; SEEMA SINGH; ANUJ KUMAR SINGH; SADHNA SINGH; NANDINI SINGH
Respondents
JUDGEMENT
Anubha Rawat Choudhary, J. -
(1.) Heard Mr. Kundan Kumar Ambashtha, counsel appearing on behalf of the appellant.
(2.) Heard Mr. Nipun Baxi, counsel appearing on behalf of the Respondent-State.
(3.) This appeal has been filed against the judgment and decree dated 22.06.2004 (decree signed on 14.07.2004) passed by Sub-judge VI, Palamu at Daltenganj, dismissing the Money Suit No. 7 of 2000.;
(2.) Heard Mr. Nipun Baxi, counsel appearing on behalf of the Respondent-State.
(3.) This appeal has been filed against the judgment and decree dated 22.06.2004 (decree signed on 14.07.2004) passed by Sub-judge VI, Palamu at Daltenganj, dismissing the Money Suit No. 7 of 2000.;
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