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Amanulla Molla Appellant

V/S

Monoranjan Mridha Respondents

Referred Judgements :-

RAJENDRA PRASAD V. KAYASTHA PATHSHALA [REFERRED TO]
HARCHARAN VS. STATE OF HARYANA [REFERRED TO]
RAMJAS FOUNDATION VS. UNION OF INDIA [REFERRED TO]
NOORDUDDIN VS. K L ANAND [REFERRED TO]
RAMNIKLAL N BHUTTA VS. STATE OF MAHARASHTRA [REFERRED TO]
DALIP SINGH VS. STATE OF U P [REFERRED TO]
RITESH TEWARI VS. STATE OF UP [REFERRED TO]
AMAR SINGH VS. UNION OF INDIA [REFERRED TO]
RAMRAMESHWARI DEVI VS. NIRMALA DEVI [REFERRED TO]
MARIA MARGARIDA SEQUERIA FERNANDES VS. ERASMO JACK DE SEQUERIA DEAD THROUGH L RS [REFERRED TO]
V CHANDRASEKARAN VS. ADMINISTRATIVE OFFICER [REFERRED TO]
VENKATARAJA VS. VIDYANE DOURERADJAPERUMAL (D) THR.LRS. [REFERRED TO]
EXECUTIVE OFFICER, ARULMIGU CHOKKANATHA SWAMY KOIL TRUST VS. CHANDRAN & ORS [REFERRED TO]
AKKAMMA VS. VEMAVATHI [REFERRED TO]
VASANTHA (DEAD) VS. RAJALAKSHMI @ RAJAM (DEAD) [REFERRED TO]

JUDGEMENT

(1.) The judgment dtd. 30/9/2015 passed by Ld. First Appellate Court that is the Court of the Additional District and Sessions Judge, Fast Track 1st Court Basirhat, North-24-Parganas in Title Appeal no. 26 of 2011 has given rise to the instant appeal. Through the said judgment the Ld. First appellate court has dismissed the said appeal on contest without any cost thereby affirming the judgment passed by the Ld. Trial Court.

(2.) The appellants herein were the plaintiffs before the Trial court and appellants before the First Appellate Court while the respondents herein were the defendants before the Trial Court and respondent before the First Appellate Court.

(3.) Facts of the lis

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AMANULLA MOLLA Vs. MONORANJAN MRIDHA

Referred Judgements :-

JUDGEMENT

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