REGENT COMPUTRONICS PVT. LTD.

VISHNUNARAYAN BADRINARAYAN Appellant

V/S

ANANTNARAYAN MOTILAL Respondents

Referred Judgements :-

KASHIRAM GARI V. NATHU AND ANR. [REFERRED TO]
MST.DULIBAI V. VILAYAT ALI [REFERRED TO]
MANZOOR ALIKHAN AND ORS. V. SUKHABASILAL [REFERRED TO]
RAJENDRA SINGH AND ORS. V. SHANTASINGH AND ORS. [REFERRED TO]
BAFATI V. CHIRANJILAL [REFERRED TO]
DAULATIRAM V. MULLA SAIFUDIN [REFERRED TO]
GAYA PRASAD DIKSHIT V. DR. NIRMAL CHANDER AND ANR. [REFERRED TO]
MOHAMMAD DAWOODKHAN AND ORS. V. MST. BANUBI W\O SYED SAIDU AND ORS. [REFERRED TO]
SEEGANRAM V. MAGNA [REFERRED TO]
BANSILAL RAJARAM V. KESRAI AND ORS. [REFERRED TO]
HARISINGH V. DHEERAJSINGH [REFERRED TO]
MATHURALAL V. KUNDANLAL [REFERRED TO]
KODATH AMBU NAIR V. SECRETARY OF STATE FOR INDIA [REFERRED TO]
SHEODHARI RAI VS. SURAJ PRASAD SINGH [REFERRED TO]
S M KARIM VS. BIBI SAKINA [REFERRED TO]
BENI MADHAVPRASAD VS. RASKLAL AMBALAL [REFERRED TO]

JUDGEMENT

(1.) THIS Second Appeal by the plaintiff, who was unsuccessful in two Courts below, was by order dated 14-9-1979 admitted for final hearing on the following substantial question of Jaw : "whether title to agricultural land could be acquired by adverse possession"?

(2.) AT the time of final hearing the appellant was granted leave to urge the following additional grounds :

(3.) FACTS material for decision of the appeal are that one Shaligram had 5 sons. This appeal is concerned with three : Badrinaryan whose son is the present plaintiff Vishnunarayan, Kanhaiyalal and Motilal. Kanhaiyalal died in the year 1965 leaving behind his widow Sitabai as his sole heir, who died on 23-9-1966. Sitabai before her death executed registered will dated 31-12-1965, Ex. P/1 in favour of plaintiff Vishnunarayan bequeathing all her property including the lands in the present suit.

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VISHNUNARAYAN BADRINARAYAN Vs. ANANTNARAYAN MOTILAL

Referred Judgements :-

JUDGEMENT

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