REGENT COMPUTRONICS PVT. LTD.

BABU RAM Appellant

V/S

BASDEO Respondents

Referred Judgements :-

LACHMAN SINGH V. MOHAN [REFERRED TO]
ALLEEMUDDIN V. HAJI BASHIR AHMAD [REFERRED TO]
EWAZ ALI V. MT.FIRDOUS JEHAN [REFERRED TO]
V.V.RAGHAVA RAO V. GOPALARAO [REFERRED TO]
HEM NOLINI JUDAH SINCE DECEASED AND AFTER HER LEGAL REPRESENTATIVE MALLEAN WILKINSON VS. ISOLYNC SAROIBASHINI BOSE [REFERRED TO]
GYARSI BAI VS. DHANSUKH LAL [REFERRED TO]
GIRIJANANDINI DEVI VS. BIJENDRA NARAIN CHOUDHARY [REFERRED TO]
DELHI MOTOR CO VS. U A BASRURKAR DEAD [REFERRED TO]
BENNETT COLEMAN AND CO PRIVATE LIMITED VS. PUNYAPRIYA DAS GUPTA [REFERRED TO]
KRISHNA BRHARILAL VS. GULABCHAND [REFERRED TO]
IFTIKHAR AHMED VS. SYED MEHARBAN ALI [REFERRED TO]
RANCHHODDAS CHHAGANLAL VS. DEVAJI SUPDU DORIK [REFERRED TO]
VORA MULLA TAHERALI MULLA AKBARALI VS. MANORANJAN BARUA [REFERRED TO]
SAVARKUNDLA NAGARPALIKA VS. MANINAGAR NIVAS NIRMAN SAHKARI MANDLI LIMITED [REFERRED TO]
SRI PAL VS. SWAMI NATH [REFERRED TO]
YENUGU ACHAYYA VS. ERNAKI VENKATA SUBBA RAO [REFERRED TO]
PADMALABHA PANDA VS. APPALANARASAMMA [REFERRED TO]
CHAITAN DAS VS. MURALI DALAI [REFERRED TO]
B SITARAM RAO VS. BIBHISANO PRADHAN [REFERRED TO]
HARI PROSAD AGARWALLA VS. ABDUL HAQ [REFERRED TO]
MOTILAL VS. JASWANT SINGH [REFERRED TO]
GARAJ NARAIN SINGH VS. BABULAL KHEMKA [REFERRED TO]
PROBODH KUMAR DAS VS. DANTMARA TEA CO [REFERRED TO]
RADHAKRISHNA PAIK VS. SANA ROUT [REFERRED TO]
PANDIT RAM CHANDER VS. PANDIT MAHARAJ KUNWAR [REFERRED TO]
BISWABANI PRIVATE LTD. VS. SANTOSH KUMAR DUTTA [REFERRED TO]
AKRAM MEN VS. SECUNDERABAD MUNICIPAL CORPORATION [REFERRED TO]

JUDGEMENT

(1.) Within the municipal limits of Etawah city is a small piece of land situate in Mohalla Naurangabad. It forms part of bigger land occupied by buildings towards its south.

(2.) Krishna Behari and Basdeo were both sons of one Shiv Sahai. Krishna Behari had no issues. He is said to have adopted one of the sons of Basdeo, namely, Babu Ram on Feb. 8, 1935. The other son of Basdeo is Om Prakash. Krishna Behari is said to have executed an agreement to transfer the aforesaid piece of land to Suresh Chandra Chaturvedi for a consideration of Rs. 3,900/-. This was on July 2, 1956 through a document marked Ext. 61. A sum of Rs. 1,000/-was initially paid at the time of agreement but by the year 1958 the remaining amount was also paid to Krishna Behari who is said to have put Suresh Chandra Chaturvedi in possession of the property. Krishna Behari was murdered on Aug. 27, 1960.

(3.) Dispute arose about the land which is 84' towards north and 75' towards south while both towards east and west, its dimensions are 65' each. The dispute led to proceedings under Section 145, Cr.P.C., at the instance of Basdeo against Dinesh Chandra, eldest son of Suresh Chandra Chaturvedi and his tenant Rashid. The preliminary order dated 1-10-1965 was followed by attachment of the land on Oct. 5, 1965. By an order dated Feb. 1, 1966 (Ext. A-6) the property was directed to be released in favour of Basdeo on the finding that within two months of the preliminary order he was in possession of the land. This order was upheld by this Court when a revision filed by Dinesh Chandra and his brothers was dismissed on Feb. 15, 1968. Four days later, i.e. on Feb. 19, 1968 Dinesh Chandra and his brothers obtained a sale deed of the property in their favour which was executed by Babu Ram as the adopted son of Krishna Behari. This is Ext. 21 on the record.

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BABU RAM Vs. BASDEO

Referred Judgements :-

JUDGEMENT

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