REGENT COMPUTRONICS PVT. LTD.

MST.JAGARIBAI Appellant

V/S

RAMKHILAWAN Respondents

Referred Judgements :-

MADHO PARSHAD V. MEHRABAN SINGH [REFERRED TO]
SARAT CHUNDER DEY V. GOPAL CHUNDER LAHA [REFERRED TO]
BALGOBIND DAS V. NARAIN LAL [REFERRED TO]
CHANDRADEO SINGH V. MATA PRASAD [REFERRED TO]
POTTI LAKSHMI PERUMALLU VS. POTTI KRISHNAVENAMMA [REFERRED TO]
SATRUGHAN ISSER VS. SABUJPARI [REFERRED TO]
SUKH RAM VS. GAURI SHANKAR [REFERRED TO]
MAHABIR PRASAD RAMDHIN VS. SAMAROO KALIRAM [REFERRED TO]
SAYYED IBNE HASAN MAZHAR HUSAIN VS. MEHTAB LATAFAT HUSAIN [REFERRED TO]

JUDGEMENT

(1.) This second appeal arises from a suit instituted by Smt. Dhelabai for possession of certain agricultural lands held in Bhumiswami rights. She died during the pendency of this second appeal and is now represented by her daughter, Smt. Jogaribai.

(2.) Sampat was the husband of the plaintiff. The relationship between the parties may foe described as follows : <IMG>JUDGEMENT_1_TLMPH0_1974Image1.jpg</IMG>

(3.) Sampat died in the year 1942, leaving behind him his widow, Smt, Dhelabai (plaintiff) and son, Budhram (Defendant 4).

Click here to view full judgment.

MST JAGARIBAI Vs. RAMKHILAWAN

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address