REGENT COMPUTRONICS PVT. LTD.

PUSHPALATA Appellant

V/S

Ram Das Huf Respondents

Referred Judgements :-

M.R. VINODA V. M.S. SUSHEELAMMA [REFERRED TO]
BHAGWAN DAYAL SINCE DECEASED AND THEREAFTER HIS HEIRS AND LEGAL REPRESENTATIVES BANSGOPAL DUBEY VS. REOTI DEVI DECEASED AND AFTER HER DEATH MST DAYAVATI HER DAUGHTER [REFERRED TO]
GOLI ESWARIAH VS. COMMISSIONER OF GIFT TAX ANDHRA PRADESH [REFERRED TO]
THAMMA VENKATA SUBBAMMA DEAD VS. THAMMA RATTAMMA [REFERRED TO]
ANIL KUMARMITRA VS. GANENDRA NATH MITRA [REFERRED TO]
SURENDER KUMAR VS. DHANI RAM AND ORS. [REFERRED TO]

JUDGEMENT

(1.) The instant suit has been filed seeking the following substantial prayers:-

(2.) The plaintiff no. 1 i.e. Dr. Pushpa Lata is the eldest daughter of the defendant No. 2 (since deceased) from his first wife, namely, Mrs. Shakuntala Devi (since deceased).

(3.) Defendant no. 1 i.e. Ram Das HUF was created by defendant no. 2 i.e. Dr. Ram Das in the year 1978.

Click here to view full judgment.

PUSHPALATA Vs. RAM DAS HUF

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address