REGENT COMPUTRONICS PVT. LTD.

RAMBHAU Appellant

V/S

VASANT Respondents

Referred Judgements :-

CHANDRESHWAR PRASAD NARAIN SINGH V/S. BISHESHWAR PRATAB NARAIN SINGH [REFERRED TO]
RAMNATH KISANLAL V/S. RAMGOPAL BHAULAL AND ORS. [REFERRED TO]
MANOHARLAL GANERIWALLA AND ORS. V/S. BHURI BAI AND ORS. [REFERRED TO]
ABHIRAJ KUER VS. DEBENDRA SINGH [REFERRED TO]
POTTI LAKSHMI PERUMALLU VS. POTTI KRISHNAVENAMMA [REFERRED TO]
SATRUGHAN ISSER VS. SABUJPARI [REFERRED TO]
RAGHO PRASAD GUPTA VS. KRISHNA PODDAR [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM CHANDRA TRIVEDI [REFERRED TO]
CONTROLLER OF ESTATE DUTY MADRAS VS. ALLADI KUPPUSWAMY [REFERRED TO]
G APPASWAMI CHETTIAR VS. R SARANGAPANI CHETTIAR [REFERRED TO]
KALYANI VS. NARAYANAN [REFERRED TO]
DHARMA SHAMRAO AGALAWE VS. PANDURANG MIRAGU AGALAWE [REFERRED TO]
SHANKARRAO DEJISAHEB SHINDE VS. VITHALRAO GANPATRAO SHINDE [REFERRED TO]
VIDYAWATI VS. MAN MOHAN [REFERRED TO]
GAJRAJ VS. SUDHA [REFERRED TO]
NAMDEV VYANKAT GHADGE VS. CHANDRAKANT GANPAT GHADGE [REFERRED TO]
BHIMASHYA VS. JANABI ALIAS JANAWWA [REFERRED TO]
GANDURI KOTESHWARAMMA VS. CHAKIRI YANADI [REFERRED TO]
ABHISHEK SHARMA VS. STATE OF U P [REFERRED TO]
JUPUDI VENKATA VIJAYA BHASKAR VS. JUPUDI KESAVA RAO DIED [REFERRED TO]
UDEBHAN RAJARAM VS. VIKRAM GANU [REFERRED TO]
MARIAMMAL VS. GOVINDAMMAL [REFERRED TO]
RAMAJI BATANJI VS. MANOHAR CHINTAMAN [REFERRED TO]
SHANKARRAO SITARAMJI SATPUTE VS. ANNAPURNABAI [REFERRED TO]
KESHARBAI JAGANNATH GUJAR VS. STATE OF MAHARASHTRA [REFERRED TO]
Y.K. NALAVADE VS. ANANDA G. CHAVAN [REFERRED TO]

JUDGEMENT

(1.) BY these appeals, the judgment and decree dated 4/11/2009 delivered in Regular Civil Appeal No. 147/2008 by the 1st Ad hoc District Judge, Nagpur have been challenged.

(2.) THE challenges made to the impugned judgment and decree pose identical substantial questions of law arising between the same parties and, therefore, both these appeals are being disposed of by this common judgment.

(3.) THE plaintiff, Vasant Bulaji Fating, is claiming his share as a coparcener of the Hindu joint family of his grandfather Baulaji Fating and separate possession thereof. The properties making up the joint family property have been described in the schedules as A, B, C & D attached to the plaint. Bulaji Fating had two sons, Bulaji and Maroti and after his death the joint family property was held by the two brothers. Bulaji died in 1939 leaving behind his widow Bhulabai, one daughter Parvatibai and one son Raghunath, who were joint in status and in property with Maroti. While Raghunath died in the year 1957, Maroti died on 4/01/1973. Bhulabai continued to be a member of Hindu joint family even after the death of Raghunath in 1957 and Maroti in 1973.

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RAMBHAU Vs. VASANT

Referred Judgements :-

JUDGEMENT

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