REGENT COMPUTRONICS PVT. LTD.

SUNIL RADHELIA Appellant

V/S

AWADH NARAYAN Respondents

Referred Judgements :-

NINGAWWA VS. BYRAPPA SHIDDAPPA HIREKNRABAR [REFERRED TO]
GOVERNMENT OF ORISSA VS. ASHOK TRANSPORT AGENCY [REFERRED TO]
PREM SINGH VS. BIRBAL [REFERRED TO]
RANGANAYAKAMMA VS. K S PRAKASH [REFERRED TO]
SNEH GUPTA VS. DEVI SARUP [REFERRED TO]
BALDEO SINGH RAGHURAJ SINGH VS. GOPAL SINGH RAGHURAJ SINGH [REFERRED TO]
SANTOSHCHANDRA VS. GYANSUNDARBAI [REFERRED TO]
SHAHISTA QURESHI VS. STATE OF M P [REFERRED TO]
MANZOOR AHMED VS. JAGGI BAI [REFERRED TO]

JUDGEMENT

(1.) A Division Bench of this Court has referred following two questions for the consideration of the Full Bench:

(2.) Before proceeding further in the matter, it would be appropriate to refer to facts of the case.

(3.) The petitioners/plaintiffs of W.P. No. 7582/05 reiterated their contention before the Division Bench that as the plaintiffs were not party to the sale-deed and mother Mst. Hansi was not given any share in the property, so sale deed against the interest of plaintiffs was void and no ad valorem Court fee was payable, while defendants/respondents supported the order on the same analogy which prevailed the Trial Court to decide the issue against the plaintiffs.

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SUNIL RADHELIA Vs. AWADH NARAYAN

Referred Judgements :-

JUDGEMENT

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