REGENT COMPUTRONICS PVT. LTD.

IMAMBI Appellant

V/S

KHAJA HUSSAIN AND KHAJASAB Respondents

Referred Judgements :-

MANIKAPPA V. GURAPPA [FOLLOWED ON]
TOTAPPA V. KALAPPA [FOLLOWED ON]
MOHAMMED HASHIM V. AMINABI [FOLLOWED ON]
GHULAM ABBAS VS. RAZIA BEGUM [DISTINGUISHED]
EARAMMA VS. PARWATAMMA [REFERRED TO]
MASUM VALI SAHEB VS. ILLURI MODIN SAHIB [DISTINGUISHED]
JAITUNBI FATRUBHAI VS. FATRUBHAI KASAMBHAI [FOLLOWED ON]
MOHAMMAD USMAN KHAN VS. AMIR MAIN [DISTINGUISHED]

JUDGEMENT

(1.) Imambi, who was plaintiff in O.S. No. 47 of 1967 on the file of the Civil Judge, Raichur, has preferred this appeal. Res- pondent-3 defendant-3 Yelgatti Hanu- mappa is the contesting respondent. He died during the pendency of this appeal and his L Rs. have beeh brought on record.

(2.) Khaja Hussain respondent-1 defendant-1 is the husband of the plaintiff. Khajabi respondent-2 defendant-2 is the mother of defendant-1.

(3.) The suit properties are lands Survey Nos. 165 and 166 of Anwari village, Lingsugar Taluk, Raichur District, commonly called as Rai Sakruppana Hola.

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IMAMBI Vs. KHAJA HUSSAIN AND KHAJASAB

Referred Judgements :-

JUDGEMENT

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