REGENT COMPUTRONICS PVT. LTD.

DAYANIDHI SAHU Appellant

V/S

SARALA DEI Respondents

Referred Judgements :-

SOILING V. BROUGHTON [REFERRED TO]
WILLIS V. HOWE (EARL) [REFERRED TO]
VENNAM RAMIAH V. KUSRU KOTAMMA [REFERRED TO]
CHENCHURAMA REDDY V. ADEMMA [REFERRED TO]
AHMAD ALI V. HATA [REFERRED TO]
JANAKINATH SAHA V. BAIKUNTHA NATH [REFERRED TO]
CHANDIPRASAD VS. AWADH NARAIN JHA [REFERRED TO]
BINDHYACHAL CHAND VS. RAM GHARIB CHAND [REFERRED TO]
BADRI KHATIK VS. NARAIN SINGH [REFERRED TO]

JUDGEMENT

(1.) THESE two appeals arise out of the same judgment and are disposed of together.

(2.) BOTH the appeals arise out of the appellate judgment of the Additional District judge, Cuttack partially reversing the judgment of the Munshi 2nd Court Cuttack and decreeing joint possession of the disputed properties between plaintiff No. 2 and the defendants.

(3.) THE suit property consists of a very valuable house site appertaining to darpattadar Khata No. 1349 in the town of Cuttack, bearing plot No. 2173 and No. 2174 of Current Settlement.

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DAYANIDHI SAHU Vs. SARALA DEI

Referred Judgements :-

JUDGEMENT

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