REGENT COMPUTRONICS PVT. LTD.

Sunderlal Biharilal Pawar Appellant

V/S

Meena Mahengya Respondents

Referred Judgements :-

GHANYA AND OR. V. UKUND RAO AND ORS [REFERRED]
TEKCHAND V. TULAI [REFERRED]
JAGANNATH MARWARI V. MST. CHANDNI BIBI [REFERRED]
CHANDRA BINODE V. A.B. DEWAN [REFERRED]
VITHAL V. MST. MENDRI [REFERRED]
BHURA V. RAMRAO [REFERRED]
MST. COWRA V. CHAITRAM AND ANOTHER [REFERRED]
MULCHAND V. CHANDRASINGH [REFERRED]
SMT. REWATI V. SMT. GAURIBAI & ORS. [REFERRED]
SHANKAR RAO V. DAULAT [REFERRED]
KALU AND ANR. V. MST. BIRAJBAI [REFERRED]
BARATI V. SURIT [REFERRED]
P LAKSHMI REDDY VS. L LAKSHMI REDDY [REFERRED]
ABDUL WAHEED KHAN VS. BHAWANI [REFERRED]
M N ARYAMURTHY VS. M D SUBBARAYA SETTY DEAD [REFERRED]
GULABRAO FAKIRRAO VS. BABURAO FAKIRRAO [REFERRED]
DULRU VS. SHIOLAL [REFERRED]
GANPAT VS. BHANUDAS [REFERRED]
REWATI W/O BHUKAN VS. GOURIBAI W/O BHUNESHWAR [REFERRED]

JUDGEMENT

(1.) This is an appeal by the defendants against the judgment and decree of the Court of the Additional District Judge, Betul, in Civil Suit No. 36-A of 1966 dated the 30th November, 1967.

(2.) Smt. Damdibai had filed the suit for joint possession to the extent of her half share in the fields; Khasra Nos. 48/3 area 0.45 acres, 48/4 area 2.90 acres, 61 area 13.66 acres, 101 /2 area O.72 acres and 102 area 2.35 acres of mouza Rondha, tahsil and district Betul and in the two houses, one situated in the Abadi and the other in Khasra No. 61. The Additional District Judge gave a decree in her favour except in respect of Khasra Nos. 101/2 and 102, which he held, were the self-acquired property of Mahangilal.

(3.) The following genealogical tree will elucidate the judgment:

Click here to view full judgment.

SUNDERLAL BIHARILAL PAWAR Vs. MEENA MAHENGYA

Referred Judgements :-

JUDGEMENT

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