REGENT COMPUTRONICS PVT. LTD.

BHAGIRATHI Appellant

V/S

Indradev Respondents

Referred Judgements :-

STATE OF KERALA V. MOHD. KUNHI [REFERRED TO]
MADHAVAN NAIR V. BHASKAR PILLAI [REFERRED TO]
KANTI DEVI VS. POSHI RAM [REFERRED TO]
THIAGARAJAN VS. VENUGOPALASWAMY B KOIL [REFERRED TO]
COMMISSIONER HINDU RELIGIOUS and CHARITABLE ENDOWMENT VS. P SHANMUGAMA [REFERRED TO]
G AMALORPAVAM VS. R C DIOCESE OF MADURAI [REFERRED TO]
GURDEV KAUR VS. KAKI [REFERRED TO]
HARJEET SINGH VS. AMRIK SINGH [REFERRED TO]
LALITESHWAR PRASAD SINGH & ORS. VS. S.P. SRIVASTAVA (D) THR. LRS. [REFERRED TO]

JUDGEMENT

(1.) Heard Shri Arun Kumar Singh, learned counsel for the appellant and Shri V.K. Ojha, Advocte holding brief of Shri Mukesh Kumar, learned counsel for the respondents.

(2.) The instant appeal arises out of a suit for cancellation of two registered sale deeds dtd. 28/11/1989 and 9/1/1991.

(3.) The first sale deed was executed by plaintiff in favour of the defendant no. 1 whereas, the second sale deed was executed by the defendant no. 1 in favour of defendant no. 2.

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BHAGIRATHI Vs. INDRADEV

Referred Judgements :-

JUDGEMENT

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