REGENT COMPUTRONICS PVT. LTD.

HARIHAR RAJGURU MOHAPATRA Appellant

V/S

NABAKISHORE RAJAGURU MOHAPATRA Respondents

Referred Judgements :-

MEA JAN V. ALIMUDDIN MEA [REFERRED TO]
AMBAR ALI V. LUTFE ALI [REFERRED TO]
FIRM MALIK DES RAJ FAQUIR CHAND V. FIRM PIARA LAL AYA RAM [REFERRED TO]
ASHAFAQUE ALI V. ASHARFI MAHASETH [REFERRED TO]
HARIHAR PRASAD SINGH VS. DEONARAIN PRASAD [REFERRED TO]
KISHORI LAL VS. MT CHALTIBAI [REFERRED TO]
KUMUD KANTA PAHARI VS. PROVINCE OF BENGAL [REFERRED TO]

JUDGEMENT

(1.) DEFENDANTS 5 and 10 are the appellants. Defendant No. 10 is the wife of defendant 5. The following genealogy would show the relationship of the parties :

(2.) PLAINTIFF is the natural son of Brojaraj and claims to be the adopted son of Gopinath. He filed the suit for partition claiming eight annas of the total ancestral property on the allegation that he was adopted by Gopinath who was the adopted son of Dasarathi.

(3.) IN the result the appeal fails and is dismissed with costs. Appeal dismissed.

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HARIHAR RAJGURU MOHAPATRA Vs. NABAKISHORE RAJAGURU MOHAPATRA

Referred Judgements :-

JUDGEMENT

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