REGENT COMPUTRONICS PVT. LTD.

NARSINGH RAO Appellant

V/S

SHANTABAI Respondents

Referred Judgements :-

KRISHNABAI V. PARWATIBAI [REFERRED TO]
MAHARAJADHIRAJ OF BURDWAN UDAYCHAND MAHATAB CHAND VS. SUBODH GOPAL [REFERRED TO]
VIDFYAYA BAI VS. LAL NARAYANDAS [REFERRED TO]
AMEER BIBI VS. CHINNAMMAL [REFERRED TO]
PHUL KUMARI DEVI VS. SAMBHU PRASAD SINGH [REFERRED TO]
N VARADA PILLAI VS. JEEVARATHNAMMAL [REFERRED TO]
T.C.MUKERJI V. AFZAL BEG [REFERRED TO]
GOVINDRAO VS. RAJABAI [REFERRED TO]
DILO RANA VS. MUNSHI KUNJ BEHARI PRASAD [REFERRED TO]
DEBABRATA GHOSE VS. JNANENDRA N. GHOSE [REFERRED TO]

JUDGEMENT

(1.) THIS is a second appeal by the defendants arising out of a suit for partition of a house.

(2.) PARTIES are inter-related being the descendants of the deceased Dhodiba, as would appear from the genealogical tree given below :-<IMG>np_211_mplj_1974.jpg</IMG>

(3.) DHODIBA had five sons, Baba Saheb, Amritrao, Yeshwantrao, Bala saheb and Baburao, the original Plaintiff in this case. Ali of them are now dead. Baba Saheb was the eldest son. Respondents No. 1 to 6 are the legal representatives of the deceased Baburao.

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NARSINGH RAO Vs. SHANTABAI

Referred Judgements :-

JUDGEMENT

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