REGENT COMPUTRONICS PVT. LTD.

Gagan Chand Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

THANKAMONY AMMA AND OTHERS VS. OMANA AMMA N.AND OTHERS [REFERRED TO]
BALWANTSINGH VS. DAULAT SINGH [REFERRED TO]
MADANLAL VS. SHYAMLAL [REFERRED TO]
SUMAN VERMA VS. UNION OF INDIA [REFERRED TO]
SURAJ BHAN VS. FINANCIAL COMMISSIONER [REFERRED TO]
FAQRUDDIN DEAD VS. TAJUDDIN DEAD [REFERRED TO]
RAJINDER SINGH VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
T. RAVI & ANR. VS. B. CHINNA NARASIMHA [REFERRED TO]
BHIMABAI MAHADEO KAMBEKAR VS. ARTHUR IMPORT AND EXPORT COMPANY [REFERRED TO]
AJIT KAUR VS. DARSHAN SINGH [REFERRED TO]
PRAHLAD PRADHAN VS. SONU KUMHAR [REFERRED TO]

JUDGEMENT

(1.) Heard Sri R.C. Singh, learned Senior Advocate assisted by Sri Rituvendra Singh Nagvanshi, learned counsel for petitioners, Sri Kaushal Kishore Mani, learned counsel for Gaon Sabha and Sri H.N. Singh, learned Senior Advocate assisted by Sri Pranjal Singh, learned counsel for respondents.

(2.) Present case is arising out of a mutation proceedings on basis of rival wills.

(3.) On basis of record, one Harlal has executed four wills before he died, details thereof are mentioned below :-

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GAGAN CHAND Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

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