REGENT COMPUTRONICS PVT. LTD.

Savitri Jaiswal Appellant

V/S

Saroj Jaiswal Respondents

Referred Judgements :-

DADU VS. RAGHUNATH [REFERRED TO]
BHAURAO SHANKAR LOKHANDE VS. STATE OF MAHARASHTRA [REFERRED TO]
PARAYANKANDIYAL ERAVATH KANAPRAVAN KALLIANI AMMA VS. K DEVI [REFERRED TO]
RESHAMLAL BASWAN VS. BALWANT SINGH JWALASINGH PUNJABI [REFERRED TO]
RAMKALI VS. MAHILA SHYAMWATI [REFERRED TO]
RAMKALI VS. MAHILA SHYAMWATI [REFERRED TO]
KHUMAN VS. BARELAL [REFERRED TO]
SUBBARAYA PILLAI ALIAS SUBBARAYA MANTHIRI VS. LAKSHMIAMMAL [REFERRED TO]
UNION OF INDIA VS. V.R. TRIPATHI [REFERRED TO]

JUDGEMENT

(1.) This second appeal preferred by the appellant/plaintiff was admitted for hearing on 15/07/2015 by formulating the following substantial question of law :-

(2.) The suit property situated bearing Khasra Nos. 27/1 area 1.84 acres and 26/5 area 1.04 acres admeasuring 2.88 acres in total situated at Village Chatidih, Bilaspur was originally owned by Biharilal Jaiswal.

(3.) It is admitted position on record that Bhagwantin Bai was the legally wedded wife of Biharilal Jaiswal with whom he had one son namely Bajrang Prasad. Defendants No. 1 to 5 are the sons of Bajrang Prasad and defendant No. 6 is the widow of Bajrang Prasad.

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SAVITRI JAISWAL Vs. SAROJ JAISWAL

Referred Judgements :-

JUDGEMENT

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