REGENT COMPUTRONICS PVT. LTD.

SANTOSH KR.MITRA Appellant

V/S

KALIPADA DAS Respondents

Referred Judgements :-

BOTOKRISHNA V. AKSHOY KUMAR [REFERRED TO]
RUKIA BI V. RAJIA BIBI [REFERRED TO]
BHAGIRATH VS. AFAQ RASUL [REFERRED TO]
DULAL CHANDRA CHATTERJEE VS. GOSTHABEHARI MITRA [REFERRED TO]
SATYENDU KUNDU VS. AMAR NATH GHOSH [REFERRED TO]
MANICK LAL SINGH VS. GOURI SANKAR SHAH [REFERRED TO]
DURGAPADA PAI VS. DEBIDAS MUKHERJEE [REFERRED TO]
MOHIDDIN MOLLA VS. JITENDRANATH KARMAKAR [REFERRED TO]
MONOMOHAN SAHA VS. USHARANI GHOSH [REFERRED TO]
IQBAL UDDIN VS. RAM NATH [REFERRED TO]

JUDGEMENT

(1.) These two appeals are directed against a common judgment disposing of Misc. Case No. 41 of 1962 and Misc. Case No. 10 of 1963 of the 6th Court of learned Subordinate Judge at Alipore.

(2.) The two Misc. Cases arose out of two independent applications for pre-emption under Section 4 of the Partition Act arising out of Title Suit No. 34 of 1959 of the said Court.

(3.) Sm. Panchanani Dasi defendant No. 4 in the said suit was the petitioner in Misc. Case No. 41 of 1962. The other Misc. Case No. 10 of 1963 was filed by Kalipada Das, defendant No. 3,

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SANTOSH KR MITRA Vs. KALIPADA DAS

Referred Judgements :-

JUDGEMENT

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