REGENT COMPUTRONICS PVT. LTD.

Aninda Saha Appellant

V/S

Amal Saha Respondents

Referred Judgements :-

RAM GOPAL V. NAND LAL [REFERRED TO]
GNAMBAL AMMAL VS. T RAJU AYYAR [REFERRED TO]
RAJ BAJRANG BAHADUR SINGH VS. THAKURAIN BAKHTI AJ KUCR [REFERRED TO]
RAMKISHORELAL VS. KAMALNARAYAN [REFERRED TO]
PEAREY LAL VS. RAMESHWAR DAS [REFERRED TO]
RAMACHANDRA SHENOY VS. HILDA BRITE [REFERRED TO]
NAVNEET LAL ALIAS RANGI VS. GOKUL [REFERRED TO]
KAIVELIKKAL AMBUNHI VS. H GANESH BHANDARY [REFERRED TO]
BALWANT KAUR VS. CHANAN SINGH [REFERRED TO]
ZAHIRUL ISLAM VS. MOHAMMAD USMAN [REFERRED TO]
T GNANAVEL VS. T S KANAGARAJ [REFERRED TO]
SADARAM SURYANARAYANA VS. KALLA SURYA KANTHAM [REFERRED TO]
BAIDYANATH DUTTA VS. RADHESHYAM DUTTA [REFERRED TO]
(KUNWAR) RAMESHWAR BAKHSH SINGH VS. (THAKURAIN) BALRAJ KUAR [REFERRED TO]
MADHURI GHOSH & ANR. VS. DEBOBROTO DUTTA & ANR. [REFERRED TO]
MR. RANVIR DEWAN VS. MRS. RASHMI KHANNA & ANR. [REFERRED TO]

JUDGEMENT

(1.) This is a suit for cancellation of instrument, permanent injunction along with other reliefs.

(2.) The plaint case may be summarized as follows:

(3.) The original Defendant No.2 filed written statement in the suit. Contentions in the said written statement are that the original Defendant No.1, Sonamoni Saha had right to sell, encumber and dispose of the property located at 13, Mondal Street in terms of the last will and testament of late Subol Chandra Saha. Probate of the said will was granted on 17/12/1980. The original Defendant No.2 was appointed as Executor of the will. The original Defendant No.1 sold the premises no.13, Mondal Street on 15/12/1995. On 16/12/1995, the original Defendant No.2 shifted along with his families to premises no 22, Mondal Street. It is admitted by the original Defendant No.2 that the original Defendant No.1 executed the alleged deed of sale dtd. 15/12/1995 in favour of the original Defendant No.4. It is emphatically denied that the aforesaid alleged deed of sale was executed by the original Defendant No.1 under any coercion or undue influence of the original Defendant No.2. All other allegations made in the plaint were denied and disputed.

Click here to view full judgment.

ANINDA SAHA Vs. AMAL SAHA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address