REGENT COMPUTRONICS PVT. LTD.

Gandharba Pradhan Appellant

V/S

Bishnu Charan Pradhan Respondents

Referred Judgements :-

DORAB CAWASJI WARDEN VRS. COMI SORAB WARDEN [REFERRED TO]
H.C. SANKAR GHOSE VRS. RAKSHIT KUMAR CAL. HC [REFERRED TO]
JATI BEWA AND OTHERS VRS. SHYAM SUNDAR SAHU [REFERRED TO]
BHABANI BEWA AND OTHERS VS. AKSHOY KUMAR DAS [REFERRED TO]
DEITY PATTABHIRAMASWAMY VRS. S. HANYMAYYA [REFERRED TO]
GOPINATH DEB AND OTHERS VS. JAGANNATH BARAL [REFERRED TO]
SRILEKHA GHOSH(ROY)AND ANOTHER VS. PARTHA SARATHI GHOSH [REFERRED TO]
SHANTILATA MASANTA AND ORS. VS. SMIT RAJANIMANI NAYAK [REFERRED TO]
DEITY PATTABHIRAMASWAMY VS. S HANYMAYYA [REFERRED TO]
JOINT CHIEF CONTROLLER OF IMPORTS AND EXPORTS MADRAS IN ALL APPEALS VS. AMINCHAND MUTHA [REFERRED TO]
M V S MANIKAYALA RAO VS. M NARASIMHASWAMI [REFERRED TO]
BABU RAM GOPAL VS. MATHRA DASS [REFERRED TO]
KALIPADA GHOSH VS. TULSIDAS DUTT [REFERRED TO]
BHABANI BEWA VS. AKSHOY KUMAR DAS [REFERRED TO]
BIKAL SWAIN VS. ISWAR SWAIN [REFERRED TO]
SHANTILATA MASANTA VS. RAJNIMANI NAYAK [REFERRED TO]
PURNA CHANDRA MALIK VS. RENUKA JENA [REFERRED TO]

JUDGEMENT

(1.) This 2nd appeal has been preferred against the confirming judgment.

(2.) The appellants and respondents of this 2nd appeal were the plaintiffs and the defendants in the suit vide T.S. No.192 of 2002 and they were the appellants and respondents respectively in the 1st appeal vide T.A. No.73 of 2007. The suit of the plaintiffs(appellants) vide T.S. No.192 of 2002 was a suit for permanent injunction against the defendants (respondents) under Sec. 44 of the T.P. Act, 1882. As per the averments made by the plaintiffs in the plaint, the genealogy of their family is as follows:- <IMG>JUDGEMENT_94_LAWS(ORI)12_2023_1.jpg</IMG>

(3.) According to the aforesaid genealogy provided by the plaintiffs, Burundhu Pradhan was their common ancestor. Burundhu Pradhan died leaving behind his two sons, i.e., Kanduri and Mani. Kanduri died leaving behind his only son Saunti(defendant no.3). The 2nd son of Burundhu, i.e., Mani died leaving behind his two sons, i.e., Purusottam and Sridhar. Purusottam died leaving behind his only son Gandharba (plaintiff no.1). Sridhar died leaving behind his widow wife Tara (plaintiff no.2) and one daughter, namely, Sulochana(plaintiff no.3).

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GANDHARBA PRADHAN Vs. BISHNU CHARAN PRADHAN

Referred Judgements :-

JUDGEMENT

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