REGENT COMPUTRONICS PVT. LTD.

Ghanashyam Hemalata Vidya Appellant

V/S

Dhruba Charan Pattnaik Respondents

Referred Judgements :-

BHAGABAN BEHRA VS. DHIRAJ KUMAR SIVJEE AND OTHERS [REFERRED TO]
RAJ KALI VS. JITENDER [REFERRED TO]
TARSEN LAL VS. D. IMPROVEMENT TRUST [REFERRED TO]
KASINATH NANDI (DEAD),AFTER HIM,HIS LRS. TAPAN KUMAR NANDI AND OTHERS VS. RUDRANARAYAN MISHRA AND OTHERS [REFERRED TO]
MADHUKAR VS. SMT. NANDA MADHUKAR YENE AND ANOTHER [REFERRED TO]
SABAJI DHABJI DHORE VS. BABURAO RAGHUJI KARE [REFERRED TO]
MAHAVEER AND OTHERS VS. OMPRAKASH [REFERRED TO]
ANNAPOORANI AMMAL VS. G THANGAPALAM [REFERRED TO]
KONDIBA DAGADU KADAM VS. SAVITRIBAI SOPAN GUJAR [REFERRED TO]
M. VENUGOPAL VS. M.B. RANA TULASI [REFERRED TO]

JUDGEMENT

(1.) This 2nd Appeal has been preferred against the confirming Judgment.

(2.) The appellant-society of this 2nd Appeal was the sole plaintiff before the Trial Court in the suit vide T.S. No.203 of 1998 and the plaintiff-society was the appellant before the 1st Appellate Court in the 1st Appeal vide R.F.A No.14 of 2008.

(3.) As per plaint, the suit properties are in total Ac.10.00 decimals i.e. plot No.43 Ac.5.15 decimals, Plot No.45 Ac.4.85 decimals under Khata No.23 in Mouza Gada Bangar under Gop Police Station in the district of Puri corresponding to Hal Plot Nos.24/321, 24/323, 24/503, 24/621 and 23/622.

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GHANASHYAM HEMALATA VIDYA Vs. DHRUBA CHARAN PATTNAIK

Referred Judgements :-

JUDGEMENT

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