REGENT COMPUTRONICS PVT. LTD.

GOCUL B NAIK Appellant

V/S

SONSO CHUDU NAIK Respondents

Referred Judgements :-

NARAYAN BHAGWANTRAO GOSAVI BALAJIWALE VS. GOPAL VINAYAK GOSAVI [REFERRED TO]
BHARAT SINGH VS. BHAGIRATHI [REFERRED TO]
BISHWANATH PRASAD VS. DWARKA PRASAD [REFERRED TO]
UNION OF INDIA VS. MOKSH BUILDERS AND FINANCIERS LIMITED [REFERRED TO]
SITA RAM BHAU PATIL VS. RAMCHANDRA NAGO PATIL [REFERRED TO]
KOCHUKAKKADA ABOOBACKER VS. ATTAH KASIM [REFERRED TO]
INDIRA VS. ARUMUGAM [REFERRED TO]
SHEELCHAND VS. PRAKASH CHAND [REFERRED TO]
CHIRANJILAL VS. BHAGWAN DASS [REFERRED TO]
MAIMUNA BIBI VS. RASOOL MIAN [REFERRED TO]

JUDGEMENT

(1.) THIS Second Appeal is by the defendants in R.C.S. No.38/1979/A.

(2.) THE dispute between the parties is regarding a property known as "Gorbatta Parte" or "Gorbatta Tocximo" having Land Registration No.6253 and a house situated therein, admittedly occupied by the defendants.

(3.) THE plaintiff No.1 is the paternal grandson of the said Bodko/Laxmi while defendant No.1 is the great grandson of the said Yessodi/Bisso.

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GOCUL B NAIK Vs. SONSO CHUDU NAIK

Referred Judgements :-

JUDGEMENT

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