ABASH HEMBARAM Vs. LAKHIRAM MANJHI SON OF LATE JETU MANJHI,
LAWS(JHAR)-2019-1-144
HIGH COURT OF JHARKHAND
Decided on January 29,2019

Abash Hembaram Appellant
VERSUS
Lakhiram Manjhi Son Of Late Jetu Manjhi, Respondents

JUDGEMENT

Anubha Rawat Choudhary, J. - (1.) Heard Mr. S. N. Das, counsel appearing for the appellant.
(2.) Heard Mr. Shekhar Prasad Sinha, counsel appearing for the private respondents.
(3.) Nobody appears on behalf of respondent no. 3.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.