REGENT COMPUTRONICS PVT. LTD.

SHIVAJIRAO, EKANTHRAO KOVALE Appellant

V/S

SYED MEHMOOD SYED NIZAMODDIN Respondents

Referred Judgements :-

KEKI PESTONJI JAMADAR VS. RODABAI KHODABAD MERWAN IRANI [REFERRED TO]
SHYAM SUNDER DUTTA VS. BAIKUNTHA NATH BANERJEE (DEAD) BY LRS. [REFERRED TO]
PADMANATH GOSWAMI VS. BANAMALI DAS @ BANORAM DAS [REFERRED TO]
DEVIDAS KRISHNA SALUNKE VS. TANUBAI W/O. VASUDEO GHOGARE [REFERRED TO]
ROHINI PRASAD VS. KASTURCHAND [REFERRED TO]
STATE OF RAJASTHAN VS. HARPHOOL SINGH (DEAD) THROUGH HIS LRS. [REFERRED TO]
MALLAPPA VS. NEELAVVA [REFERRED TO]
SYED ABDUL WAHAB (DEAD) BY L.RS. VS. AYISHA BEEVI (DEAD) THROUGH L.R. [REFERRED TO]
RAMCHANDRA PANDURANG SONAR VS. MURLIDHAR RAMCHANDRA SONAR [REFERRED TO]
VATTICHERUKURU VILLAGE PANCHAYAT NORI MADHUSUDAN VS. NORI VENKATARAMA DEEKSHITHULU:VATTICHERUKURU VILLAGE PANCHAYAT [REFERRED TO]
MOST REV P M A METROPOLITAN VS. MORAN MAR MARTHOMA [REFERRED TO]
PUSHPAGIRI MATH VS. KOPPARAJU VEERABHADRA RAO [REFERRED TO]
NAVANEETHAMMAL VS. ARJUNACHETTY [REFERRED TO]
DNYANOBABHAURAO SHEMADE VS. MAROTI BHAURAO MARNOR [REFERRED TO]
YADARAO DAJIBA SHRAWANE VS. NANILAL HARAKCHAND SHAH DEAD [REFERRED TO]
MATHAKALA KRISHNAIAH VS. V RAJAGOPAL [REFERRED TO]
SABITRI CHATTERJEE VS. DEBI DAS ROY [REFERRED TO]
MAUNICKA POOSALI VS. ANJALAI AMMAL [REFERRED TO]
PRAVIN S O JETHALAL KAMDAR VS. STATE OF MAHARASHTRA [REFERRED TO]
AGYARANI DUA VS. VIDYAGAURI J TRIPATI [REFERRED TO]
VITHU HIRA MAHAR MORE ALIAS VITHU PANDU SONAWANE VS. STATE OF MAHARASHTRA [REFERRED TO]
SITALSING ASARAM NAIK VS. NARBADABAI WD O LAXMANPRASAD SHUKLA [REFERRED TO]

JUDGEMENT

(1.) THIS Second Appeal has a checkered history. The dispute looms over span of more than 40 years. There is also a tinge of communal sensitivity attached to the dispute. For, the original plaintiffs claim that the suit properties are Inam lands of Dargah niyamatullah Shah Quadri. Whereas, the contesting defendants claim the same as Inam lands of Namdeo Deosthan.

(2.) THE dispute relates to five agricultural lands. They are : <FRM>JUDGEMENT_132_ALLMR5_2007Html1.htm</FRM> All the above lands are situated at Haregaon. The place of alleged Dargah or Deosthan, whatsoever it may be, is situated in Survey No. 78.

(3.) RESPONDENTS No. 1 to 4 herein are original plaintiffs. The appellants are contesting defendants. The respondents No. 6 to 11 are said to be members of temple Trust and concerned with Namdeo Deosthan. Respondent No. 12 supported the plaintiffs claim in the trial Court and is a formal party. Respondent No. 13 is also a formal party being the adjudicatory authority.

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SHIVAJIRAO EKNATHRAO KOVALE Vs. SYED MEHMOOD

Referred Judgements :-

JUDGEMENT

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