REGENT COMPUTRONICS PVT. LTD.

Latoreram Appellant

V/S

Kunji Singh And Anr Respondents

Referred Judgements :-

H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
CHUNILGJ V MEHTA SONS LIMITED ADVOCATE GENERAL FOR THE STATE OF MAHARASHTRA INTERVENER VS. CENTURY SPINNING MANUFACTURING COMPANY LIMITED [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
MADHUKAR D SHENDE VS. TARABAI ABA SHEDAGE [REFERRED TO]
SRIDEVI VS. JAYARAJA SHETTY [REFERRED TO]
M.B. RAMESH VS. K.M. VEERAJE [REFERRED TO]

JUDGEMENT

(1.) With consent of learned counsel for the parties, the matter is finally heard.

(2.) Suit property is a land bearing Khasra No.64/3, 87, 272, 922 Area 0.996 Hectare situated at Village Chaka.

(3.) Parsadi was the owner in possession of suit land. He died issueless in the year 1984 survived by his wife Leelabai, who became sole owner in possession of the suit property.

Click here to view full judgment.

LATORERAM Vs. KUNJI SINGH & ANR

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address