REGENT COMPUTRONICS PVT. LTD.

DALIM KUMAR SAIN Appellant

V/S

NANDARANI DASSI Respondents

Referred Judgements :-

BRIDGEMAN V. GREEN [REFERRED TO]
WALKER V. ARMSTRONG [REFERRED TO]
RAHIMBHOY HUBIBBHOY V. TURNER [REFERRED TO]
WALLINGFORD V. MUTUAL SOCIETY [REFERRED TO]
TUCKER V. BENNIT [REFERRED TO]
BONHOTE V. HENDERSON [REFERRED TO]
BRINDABAN CHADNRA SHAHA V. SURESWAR SHAHA PARAMANIK [REFERRED TO]
GANGADHAR SARKAR V. KHAJA ABDUL AJIJ NAWAB SALIMULLA BAHADUR [REFERRED TO]
RANI CHANDRA KUNWAR V. NARPAT SINGH [REFERRED TO]
SETURATNAM AIYAR V. VENKATACHALA GOUNDEN [REFERRED TO]
CHIDAMBARA SIVAPRAKASA PANDARA SANNADHIGAL V. VEERAMA REDDI ALIAS MOOKA REDDI [REFERRED TO]
ROBINS V. NATIONAL TRUST CO. LTD. [REFERRED TO]
BONHOTE V. HENDERSON [REFERRED TO]
SHAM SUNDRA LAL V. ACHHAN KUNWAR [REFERRED TO]
SUBRAMANIAM V. PUBLIC PROSECUTOR [REFERRED TO]
BOLO V. KOLAN [REFERRED TO]
ANNA MALAI CHETTIAR V. A. M. K. C. T. MUTHUKARUPPAN CHETTIAR [REFERRED TO]
MOHAMMAD UMAR V. MOHAMMAD IBRAHIM [REFERRED TO]
MACFOY V. UNITED AFRICA CO. LTD. [REFERRED TO]
NISAR ALI V. STATE OF UTTAR PRADESH [REFERRED TO]
SARBA RANJAN BYSACK V. SM. HARIPRIYA DASSI [REFERRED TO]
NANHAK LAL V. BAIJNATH AGARWALA [REFERRED TO]
ANIL KRISHNA BASAK V. SAILENDRA NATH PAUL [REFERRED TO]
SM. SWARNAMOYEE DASI V. PROBODH CHANDRA SARKAR [REFERRED TO]
FIRM SRINIWAS RAM KUMAR VS. MAHABIR PRASAD [REFERRED TO]
BISHUNDEO NARAIN VS. SEOGENI RAI [REFERRED TO]
TROJAN AND COMPANY VS. RM N N NAGAPPA CHETTIAR [REFERRED TO]
SUKHA VS. STATE OF RAJASTHAN [REFERRED TO]
NAGUBAI AMMAL VS. B SNAMA RAO [REFERRED TO]
GALLU SAIL VS. STATE OF BIHAR [REFERRED TO]
MORAN MAR BASSELIOS CATHOLICOS REV FATHER K C THOMAS AND THERS VS. THUKALAN PAULO AVIRA:T P AVIRA [REFERRED TO]
RUKHMABAI VS. LALA LAXMINARAYAN [REFERRED TO]
NETA RAM VS. JIWAN LAL [REFERRED TO]
S N RANADE VS. UNION OF INDIA [REFERRED TO]
BHAGWATI PRASAD VS. CHANDRAMAUL [REFERRED TO]
SANAT KUMAR MITRA VS. HEM CHANDRA DEY [REFERRED TO]
SNOW WHITE FOOD PRODUCT PVT LTD VS. SOHANLAL BAGLA [REFERRED TO]
JAINAB BIBI SAHEBA VS. HYDERALLY SAHIB [REFERRED TO]
JAWAHIR SINGH VS. UDAI PARKASH [REFERRED TO]
BHOWANIPUR BANKING CORPORATION, LTD VS. SREEMATI DURGESH NANDINI DASSI [REFERRED TO]
KANDA VS. WAGHU [REFERRED TO]

JUDGEMENT

(1.) This is a suit raised on July 3, 1959, by three sons and two daughters of Moti Lall Sain, who died on November 4, 1955, principally for a declaration that a deed of mortgage bearing date November 29, 1946, for Rs. 25,000 and a deed of further charge bearing date January 19, 1949, for Rs. 5,000 executed by the first defendant, Sm. Nandrani Dassi, their mother and necessarily the widow of Moti Lall Sain, in favour of India Provident Co. Ltd., are void.

(2.) The Life Insurance Corporation of India (for short, L.I.C. hereafter) is the statutory successor-in-interest of India Provident Co. Ltd. This is why L.I.C. figures in this litigation as the second defendant.

(3.) In the wake of the declaration the plaintiffs pray the Court for, two other reliefs sought, the ancillary ones, follow as a matter of course. First, the aforesaid two instruments be cancelled and delivered up. Second, L.I.C. be restrained by an injunction from enforcing the two instruments of mortgage and further charge by Suit No. 136 of 1958 raised in this Court on January 28, 1958, for just that, for enforcement thereof.

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DALIM KUMAR SAIN Vs. NANDARANI DASSI

Referred Judgements :-

JUDGEMENT

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