SUKHNATH ORAON Vs. CHANDMANI KUMARI

JUDGEMENT

(1.) Notice is validly served upon the respondent as per the report of the process server. Therefore, notice is treated as valid. Since the respondent is a female, she is covered under the definition of 'person' under Sec. 12(c) of the Legal Services Authority Act, 1987. As such, the Secretary, Jharkhand High Court Legal Services Committee through the Secretary, District Legal Services Authority (DLSA), Lohardaga shall make necessary inquiry from the respondent as to whether she is in need of legal aid. In case, she makes such an application, the same be processed in accordance with law and a report to that effect be also furnished within a period of three weeks. Let the details of the respondent, Original Suit number and designation of the Court as also the present appeal number be incorporated in the communication to the Secretary, Jharkhand High Court Legal Services Committee by the Registry for undertaking the inquiry. Let the matter be listed in the week of 17/4/2023 along with the report.