REGENT COMPUTRONICS PVT. LTD.

MUNNI BAI Appellant

V/S

Sahulal Respondents

Referred Judgements :-

CHHOTE KHAN VS. MOHAMMAD OBEDULLA KHAN [REFERRED TO]
PASUPULETI VENKATESWARLU VS. MOTOR AND GENERAL TRADERS [REFERRED TO]
SATISH CHAND MAKHAN VS. GOVARDHAN DAS [REFERRED TO]
OM PRAKASH VS. RAM KUMAR [REFERRED TO]
GANESH SHET VS. C S G K SETTY [REFERRED TO]
OM PRAKASH GUPTA VS. RANBIR B GOYAL [REFERRED TO]
RAM NIBAS GAGAR VS. DEBOJYOTI DAS [REFERRED TO]
RAM KUMAR BARNWAL VS. RAM LAKHAN [REFERRED TO]
BACHHAJ NAHAR VS. NILIMA MANDAL [REFERRED TO]
NIDHI VS. RAM KRIPAL SHARMA (D) THROUGH LRS. [REFERRED TO]
RATANLAL ALIAS BABULAL CHUNILAL SAMSUKA VS. SUNDARABAI GOVARDHANDAS SAMSUKA [REFERRED TO]

JUDGEMENT

(1.) This second appeal preferred by the defendants was admitted for hearing on the following two substantial question of law :-

(2.) The following genealogical tree will demonstrate the relation between the parties :-

(3.) The suit property admeasuring 13.28 acres in total situated at Village Rajadeeh, P.S. Marwahi, Tahsil Pendra Road was originally held by Sitaram who had one daughter namely Sukhdariya Bai, born out of his wedlock with his first wife Indraniya Bai. The Four plaintiffs are sons of Sukhdariya Bai and grandsons of Sitaram. Defendants No. 1 and 3 are sons of Mansharam who is the brother of Sitaram, therefore, defendants No. 1 and 3 are nephews of Sitaram.

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MUNNI BAI Vs. SAHULAL

Referred Judgements :-

JUDGEMENT

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