REGENT COMPUTRONICS PVT. LTD.

Devanti Appellant

V/S

Goutam Respondents

Referred Judgements :-

OMPRAKASH DUBEY VS. KAPURI BAI & ORS. [REFERRED TO]
MEENAKSHI MILLS LIMITED MADURAI VS. COMMISSIONER OF INOOME TAX MADRAS [REFERRED TO]
THAKUR BHIM SINGH THAKUR KAN SINGH VS. THAKUR KAN SINGH:THAKUR BHIM SINGH [REFERRED TO]
DUVURU JAYA MOHANA REDDY VS. ALLURU NAGI REDDY [REFERRED TO]
R RAJAGOPAL REDDY VS. PADMINI CHANDRASEKHARAN [REFERRED TO]
PRABODH CHANDRA GHOSH VS. URMILA DASSI [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
G MAHILINGAPPA VS. G M SAVITHA [REFERRED TO]

JUDGEMENT

(1.) This second appeal preferred by the appellant/plaintiff was admitted for hearing on 25/09/2013 by formulating the following three substantial questions of law :-

(2.) Whether the property purchased by deceased Balram Dubey is from his professional income. Therefore can anybody question the disposal of the said property by will ?

(3.) Whether the finding of the Lower Appellate Court reversing the judgment and decree of the trial Court is perverse ?"

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DEVANTI Vs. GOUTAM

Referred Judgements :-

JUDGEMENT

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