SANICHARIA ORAIN Vs. SARASWATI DEVI
LAWS(JHAR)-2018-12-17
HIGH COURT OF JHARKHAND
Decided on December 06,2018

Sanicharia Orain Appellant
VERSUS
SARASWATI DEVI Respondents

JUDGEMENT

D.N.Patel, J. - (1.)This Letters Patent Appeal has been preferred by the original respondent no.5 of W.P.(C) no. 1145 of 2003, which was allowed by the learned Single Judge, vide judgment and order dated 17.12.2009. This writ petition was preferred by the respondent.
(2.)Having heard counsels for both the sides and looking to the facts and circumstances of this case, it appears that this appellant is original respondent no.5 of W.P.(C) no. 1145 of 2003. It further appears from the facts of the case that the grandfather of this appellant, namely, Mahli Oraon had purchased the property in question in the year 1937, from one Ishwar Dayal Singh, who is the original owner of the property in question.
(3.)The original owner of the property was non-tribal whereas the purchaser of the property was tribal.


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