REGENT COMPUTRONICS PVT. LTD.

MIRABAI W/O. TRIMBAK PATIL Appellant

V/S

ANUSAYABAI TRIMBAK PATIL Respondents

Referred Judgements :-

NINGU VITHU BAMANE VS. SADASHIV NINGU BAMANE [REFERRED TO]
SUBHASH POPATLAL SHAH VS. LATA SUBHASH SHAH [REFERRED TO]
NEDUNURI "KAMESWARAMMA VS. SAMPATI SUBBA RAO [REFERRED TO]
BABHUTMAL RAICHAND OSWAL VS. LAXMIBAI R TARTA [REFERRED TO]
BADRI PRASAD VS. DEPUTY DIRECTOR OF CONSOLIDATION [REFERRED TO]
SURYA DEV RAI VS. RAM CHANDER RAI [REFERRED TO]
ADIVEKKA VS. HANAMAVVA KOM VENKATESH [REFERRED TO]
NAGARATHNAMMA VS. VENKATALAKSHMAMMA [REFERRED TO]
CHANCHALBEN DHARSHI SHAH VS. MUNICIPAL CORPORATION OF GREATER MUMBAI [REFERRED TO]
KRISHNA LAXMAN BHATKAR VS. VITHAL GANESH ATHAVALE [REFERRED TO]
SATPUDA TAPI PARISAR SAHAKARI SAKHAR KARKHANA LTD VS. JAGRUTI INDUSTRIES [REFERRED TO]

JUDGEMENT

(1.) This Writ Petition takes exception to the Order dated 15-4-2005 passed by the Additional District Judge at Shahada below Exh. 32 in R.C.A.No. 27 of 2001.

(2.) The background facts of the case are as under :

(3.) On 8-11-2002, the learned Civil Judge (S.D.), Shahada has been pleased to decree the Suit of the plaintiff in respect of l/4th share of plaintiff in the agricultural lands, agricultural implements, bullocks and the suit house.

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MIRABAI Vs. ANUSAYABAI TRIMBAK PATIL

Referred Judgements :-

JUDGEMENT

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