REGENT COMPUTRONICS PVT. LTD.

SHAVARAM ALIAS SEVA Appellant

V/S

UHAPUBAI Respondents

Referred Judgements :-

NOJTBAI V. UDIBAI [REFERRED TO]
BALU V. UMMEDSINGH [REFERRED TO]
MIDNAPUR ZAMINDARY CO. LTD. V. NARESH NARAYAN ROY [REFERRED TO]
LALLI YESHWANT SINGH DEAD VS. RAO JAGDISH SINGH [REFERRED TO]
MUNSHI RAM VS. DELHI ADMINISTRATION [REFERRED TO]
NAIR SERVICE SOCIETY LIMITED VS. K C ALEXANDER [REFERRED TO]
M KALLAPPA SETTY VS. M V LAKSHMINARAYANA RAO [REFERRED TO]
M C CHOCKALINGAM VS. V MANICKAVASAGAM [REFERRED TO]
PURAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
RAM RATTAN VS. STATE OF UTTAR PRADESH [REFERRED TO]
KRISHNA RAM MAHALE DEAD VS. SHOBHA VENKAT RAO [REFERRED TO]
DADAN BAI WD O BHAGCHAND SINDHI VS. ARJUNDAS [REFERRED TO]
RAME GOWDA VS. VARADAPPA NAIDU [REFERRED TO]
YAR MUHAMMAD VS. LAKSHMI DAS [REFERRED TO]

JUDGEMENT

(1.) This is plaintiffs appeal who lost in both the Courts below. This appeal was admitted on 23-9-1986, on following substantial questions of law :

(2.) Learned counsel appearing for the appellant at the outset submitted that he is pressing his appeal so far as it relates to substantial question of law No. 1 and for substantial question of law No. 2, he is not pressing this appeal as the findings in respect of Will are findings of fact which have been recorded by both Courts below. In view of the aforesaid contentions, both the parties are heard in respect of substantial question of law No. 1

(3.) Before considering rival contentions of the parties, it will be appropriate if facts of the present case are narrated in short.

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SHAVARAM ALIAS SEVA Vs. DHAPUBAI

Referred Judgements :-

JUDGEMENT

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