REGENT COMPUTRONICS PVT. LTD.

Chakradhar Misha Appellant

V/S

STATE OF ORISSA Respondents

Referred Judgements :-

PAPPAYAMMAL VS. PALANISAMY AND ORS. [REFERRED TO]
SULTAN AND ORS. VS. KASTURI AND ORS. [REFERRED TO]
JAGAT SINGH AND OTHERS VS. SRIKISHAN DASS AND OTHERS [REFERRED TO]
GURUBAX SINGH (DEAD) BY LRS. VS. KARNAIL SINGH [REFERRED TO]
VIDYA DEVI VS. THE STATE OF HIMACHAL PRADESH AND OTHERS [REFERRED TO]
VIDYA DEVI VS. STATE OF HIMANCHAL PRADESH AND OTHERS [REFERRED TO]
MILLAN KUMAR GIRI AND TWELVE OTHERS VS. STATE OF ODISHA AND ELEVEN OTHERS [REFERRED TO]
KARNAM ANNAPURNA AND OTHERS VS. COLLECTOR,GAJAPATI AND ANOTHER [REFERRED TO]
STEPHEN ISSAC VS. STATE OF KERALA AND OTHERS [REFERRED TO]
STATE OF HARYANA AND ANOTHER VS. AMIN LAL(SINCE DECEASED) THROUGH HIS LRS AND OTHERS [REFERRED TO]
INDIRA VS. ARUMUGAM [REFERRED TO]
STATE OF HARYANA VS. MUKESH KUMAR [REFERRED TO]

JUDGEMENT

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

(2.) The appellants in this 2nd Appeal were the plaintiffs before the Trial Court in the suit vide T.S. No.27 of 1988 and the appellants before the 1st Appellate Court in the first appeal vide T.A. No.12 of 1993. The respondent in this 2nd Appeal, i.e., State was the defendant before the trial court in the suit vide T.S. No.27 of 1988 and respondent before the 1st appellate court in the 1st appeal vide T.A. No.12 of 1993.

(3.) The suit properties described in Schedule-A of the Plaint in the suit vide T.S. No.27 of 1988 are two plots, i.e., A.0.09 decimals out of A 1.09 decimals of Plot No.1575 under Khata No.481 and A. 0.03 decimals out of A. 0.09 decimals of Plot No.1563 under Khata No.482 in Mouza-Attopur-Badapokharital under Keonjhargarh Police Station in the district of Keonjhar.

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CHAKRADHAR MISHA Vs. STATE OF ORISSA

Referred Judgements :-

JUDGEMENT

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