REGENT COMPUTRONICS PVT. LTD.

SURESH KUMAR Appellant

V/S

MOHAN LAL Respondents

Referred Judgements :-

NARAIN SINGH VS. BOARD OF REVENUE [REFERRED TO]
MADANI DEVI VS. STATE [REFERRED TO]
ABDUL ALI VS. D.F.O.,KOREA [REFERRED TO]
PREMCHAND VS. BOARD OF REVENUE [REFERRED TO]
PARMANAND VS. GANPATRAO [REFERRED TO]
MD. MURTIZA KHAN VS. STATE OF M.P. AND OTHERS [REFERRED TO]
BIHARI SINGH VS. CHATRA AND ANOTHER [REFERRED TO]
CHANDRAGOPAL VS. BHAGWANGIR AND ANOTHER [REFERRED TO]
KHUBCHAND VS. BOARD OF REVENUE AND OTHERS [REFERRED TO]
LAXMINARAYAN VS. MOHARSINGH AND OTHERS [REFERRED TO]
SURINDER NATH KAPOOR VS. UNION OF INDIA [REFERRED TO]
DESH BANDHU GUPTA VS. N L ANAND AND RAJINDER SINGH [REFERRED TO]

JUDGEMENT

(1.) The appellant/plaintiff have filed this appeal being aggrieved by the reversing judgment and decree dated 22-7-1994 passed by Illrd Additional District Judge, Sehore, in Civil Appeal No. 19 of 1991 whereby he has set aside the judgment and decree dated 23-1-1978 passed by Civil Judge Class-II, Sehore, in Civil Suit No. 83-A of 1977.

(2.) This appeal was admitted by this Court by order 11-9-1996 on the following substantial questions of law :-

(3.) The brief facts leading to the filing of the present appeal are that Bhanwar Lal, Shiv Narayan and Ranjit Singh were' joint owners of Khasra Nos. 43, 44, 45, 46, 54, 55, 309 and 310, total area being 51.30 acres of village Dhankhedi, Tahsil and District Sehore. It is stated that Ranjit Singh died some time in the year 1959-60.

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SURESH KUMAR Vs. MOHAN LAL

Referred Judgements :-

JUDGEMENT

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