REGENT COMPUTRONICS PVT. LTD.

Sugriba Gantayat Appellant

V/S

Indramani Pradhan And Others Respondents

Referred Judgements :-

BHARGAVA AND COMPANY VS. SHYAM SUNDER SETH [REFERRED TO]
THAKUR KISHAN SINGH DEAD VS. ARVIND KUMAR [REFERRED TO]
ANNASAHEB BAPUSAHEB PATIL VILAS G DALVI NATHAL GHARAGE RAJARAM K POWAR PANDURANG B SARNOBAT VS. BALWANT ALIAS BALASAHEB BABUSAHEB PATIL AND HEIRS:RAMACHANDRA Y DALVI:RAJARAM A GHARAGE:DINKARRAO K POWAR:K L SARNOBAT [REFERRED TO]
ROOP SINGH DEAD VS. RAM SINGH DEAD [REFERRED TO]
YADARAO DAJIBA SHRAWANE VS. NANILAL HARAKCHAND SHAH DEAD [REFERRED TO]
KARNATAKA BOARD OF WAKF VS. GOVT OF INDIA [REFERRED TO]
ANNAKILI VS. A VEDANAYAGAM [REFERRED TO]
CHATTI KONATI RAO VS. PALLE VENKATA SUBBA RAO [REFERRED TO]
TRIBHUVANSHANKAR VS. AMRUTLAL [REFERRED TO]
EASWARI VS. PARVATHI [REFERRED TO]
DESHARANJAN TRIPATHY @ TUKUNA VS. JADUMANI @ JADUNATH TRIPATHY [REFERRED TO]

JUDGEMENT

(1.) This is a plaintiffs' appeal against confirming judgment.

(2.) The plaintiffs instituted the suit for declaration of right, title and interest and recovery of possession. The case of the plaintiffs is that suit land was recorded in the name of their father Balabhadra Gantayat. In the year 1968, the predecessor-in-interest of the defendants, were permitted to occupy the land by constructing temporary sheds as their houses had been destroyed in fire. In the year 1978, the defendants agreed to vacate the land, but then they did not vacate the land.

(3.) The defendants filed written statement stating that their predecessors-in-interest had purchased the land by oral sale in the year 1946. They had acquired title by way of adverse possession.

Click here to view full judgment.

SUGRIBA GANTAYAT Vs. INDRAMANI PRADHAN AND OTHERS

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address