REGENT COMPUTRONICS PVT. LTD.

DHANPAT Appellant

V/S

Sheo Ram (Deceased) Respondents

Referred Judgements :-

GIRJA DATT SINGH VS. GANGOTRI DATT SINGH [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
M L ABDUL JABBAR SAHIB VS. M V VENKATA SASTRI AND SONS [REFERRED TO]
SETH BENI CHAND SINCE DEAD NOW VS. KAMLA KUNWAR [REFERRED TO]
AHER RAMA GOVA VS. STATE OF GUJARAT [REFERRED TO]
RABINDRA NATH MUKHERJEE VS. PANCHANAN BANERJEE [REFERRED TO]
BIPIN SHANTILAL PANCHAL VS. STATE OF GUJARAT [REFERRED TO]
N KAMALAN DEAD VS. AYYASAMY [REFERRED TO]
JANKI NARAYAN BHOIR VS. NARAYAN NANDEO KADAM [REFERRED TO]
MUNSHI EHTISHAM ALI VS. JAMNA PRASAD [REFERRED TO]
VED MITRA VERMA VS. DHARAM DEO VERMA [REFERRED TO]
LEELA RAJAGOPAL VS. KAMALA MENON COCHARAN [REFERRED TO]
PANKAJAKSHI (DEAD) THROUGH L.RS. & OTHERS VS. CHANDRIKA & OTHERS [REFERRED TO]

JUDGEMENT

(1.) The challenge in the present appeal is to an order passed by the High Court of Punjab and Haryana on 27th March, 2014 whereby the concurrent findings of fact recorded by both the courts below were set aside and the suit filed by the respondent-plaintiff was decreed.

(2.) The High Court has framed the following two substantial questions of law:

(3.) The admitted facts are that one Misri was the grandfather of the Plaintiff-Sheo Ram and defendant No.5-Sohan Lal and defendant Nos.7-9 were his granddaughters. Chandu Ram was the father of the plaintiff and defendant Nos.5, 7-9 and the husband of Chand Kaur had inherited the suit land from his father, Misri.

Click here to view full judgment.

DHANPAT Vs. SHEO RAM (DECEASED)

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address