REGENT COMPUTRONICS PVT. LTD.

Kenaram Jana Appellant

V/S

Maniklal Das Mahapatra Respondents

Referred Judgements :-

JUDOO NATH SIRCAR V. BUSUNTA COOMAR ROY CHOUDHURY [REFERRED]
HURRYMAHUN SHAHA V. SHONATUN SHAHA [REFERRED]
PURNA CHANDRA BASAK V. GOPAL LAL SETT [REFERRED]
GOPAL LAL SETT V. PURNA CHANDRA BASAK [REFERRED]
BAIKUNTHA NATH CHAKRAVARTI V. KASHINATH PANDIT [REFERRED]
KRISHNABIHARY DUTT V. SAROJINEE DASEE [REFERRED]
<RC>LAWSUIT(CAL) 1952 0 255;ILR(CAL) 1953 2 178;</RC> HIGH COURT OF CALCUTTA <JGN>DAS,DAS GUPTA</JGN> KENARAM JANA MANIKLAL DAS MAHAPATRA <AT>APPEAL FROM APPELLATE DECREE 823 OF 1947</AT> 02.04.1952 <SUBJECT>FAMILY </SUBJECT><SI> </SI> <FV></FV> <ADV>SARAT CHANDRA JANAH,ARUN KUMAR JANAH,HIRALAL CHAKRAVARTI [REFERRED TO]
CHARMATKARI DEYI V. NARENDRANATH MANNA [REFERRED]
RAM GOPAL BHUTTACHARJEE VS. NARAIN CHANDRA BANDOPADHYA [REFERRED]
GOPAL CHANDRA PAL VS. RAM CHANDRA PRAMANIK [REFERRED]

JUDGEMENT

(1.) This is an appeal by the Plaintiffs against the concurrent judgments of the courts below dismissing their suit for declaration of their title to the disputed land measuring 01 acre and the hut standing thereon and for recovery of possession with mesne profits.

(2.) It is no longer disputed that the disputed property was the ajautuka atridhan property of Srimati Uma Bewa, who died in November, 1942, that the Plaintiffs purchased the same in May, 1943, from Nagendra and Surendra who are the sons of a co-wife of Srimati Uma Bewa.

(3.) The contesting Defendant claims the same on the strength of a prior purchase from Adhar and Swarnomoyee, a brother and sister of Srimati Uma Bewa.

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KENARAM JANA Vs. MANIKLAL DAS MAHAPATRA

Referred Judgements :-

JUDGEMENT

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