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Sabbir Khan Appellant

V/S

Sher Mohmmad And Others. Respondents

Referred Judgements :-

LISAMMA V/S. KARTHIAYANI [REFERRED TO]
MITHILESH KUMAR V/S. PREM BIHARI [REFERRED TO]
R RAJAGOPAL REDDY VS. PADMINI CHANDRASEKHARAN [REFERRED TO]
K MUTHUSWAMI GOUNDER VS. N PALANIAPPA GOUNDER [REFERRED TO]
BHURA MOGIYA VS. SATISH PAGARIYA [REFERRED TO]
KRISHNAMURTHY S SETLUR VS. O V NARASIMHA SETTY [REFERRED TO]
HEMAJI WAGHAJI JAT VS. BHIKHABHAI KHENGARBHAI HARIJAN [REFERRED TO]
GURUDWARA SAHIB VS. GRAM PANCHAYAT VILLAGE SIRTHALA [REFERRED TO]
AZRATH BIVI VS. CHINNATHAMBI (DEAD) THRU. LRS. [REFERRED TO]
LAXMIDEVAMMA VS. RANGANATH [REFERRED TO]
STATE OF RAJASTHAN VS. SHIV DAYAL [REFERRED TO]

JUDGEMENT

(1.) This is an second appeal filed under section 100 of the C.P.C. by the defendants against the judgment & decree dated 19.2.1996 passed by Civil Judge, Class-II, Khategaon in Civil Suit No.68-A/1980 and judgment & decree dated 18.7.2001 passed by Addl. District Judge, Kannod, District Dewas in Civil Regular Appeal No.92-A/1996.

(2.) Facts of the case, in short, are as under :

(3.) This Court has admitted the appeal on the following substantial questions of law :

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SABBIR KHAN Vs. SHER MOHMMAD & OTHERS.

Referred Judgements :-

JUDGEMENT

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