SURESH KUMAR SINGH SON OF BALDEO PRASAD SINGH Vs. UNION OF INDIA THROUGH SECRETARY
LAWS(JHAR)-2019-1-170
HIGH COURT OF JHARKHAND
Decided on January 15,2019

Suresh Kumar Singh Son Of Baldeo Prasad Singh Appellant
VERSUS
UNION OF INDIA THROUGH SECRETARY Respondents

JUDGEMENT

Anubha Rawat Choudhary, J. - (1.) Heard Mr. Kundan Kr. Ambastha, counsel appearing on behalf of the appellant.
(2.) Mr. Pratyush Kumar and Mr. Prashant Kr. Shrivastava, Advocate appear on behalf of the respondents.
(3.) Counsel for the appellant submits that the instant second appeal has been filed against the judgment and decree dated 22.05.2008 passed by Xth Additional Judicial Commissioner Ranchi, whereby Title Appeal No. 26 of 2004 filed by the plaintiff-appellant was dismissed and the judgment and decree dated 19.04.2004 passed by Sub-Judge VIth in Title Suit No. 81 of 1999 T.R. No. 126 of 2002 was affirmed.;


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