REGENT COMPUTRONICS PVT. LTD.

HATA BARIK Appellant

V/S

RAGHUNATH HARICHANDAN Respondents

Referred Judgements :-

DINA BHOI V. JAGANNATH PATJOSHI [REFERRED TO]
BHIKARI BENERA V. JANAKI BALLAV DAS [REFERRED TO]
BISHNU CHARAN BARIK V. GOKHEL NAYAK [REFERRED TO]
BCGUM SURYA RASHID V. STATE OF MADHYA PRADESH [REFERRED TO]
VADLUR LAKSHMI REDDY V. VADLUR SUBBA REDDY [REFERRED TO]
KUNJA ROUT V. RADHU MOHARANA [REFERRED TO]
BALARAM RAI VS. MT ICHHA PATRANI [REFERRED TO]
BRAJASUNDAR DEB VS. BINODE ROUT [REFERRED TO]
HARI BEHERA VS. HARIKRISHNA KANTHA [REFERRED TO]
BISESWAR GIRI VS. HARAPRASAD BEHERA [REFERRED TO]
BHAGABAN GOUDA VS. UKIA DEI [FOLLOWED ON]
DURYODHAN KAR VS. BRAJASUNDER DEB, AFTER HIS DEATH RAJA CHANDRA BHANU DEB [REFERRED TO]
LAKHAMGOUDA BASUPRABHA SARDESAI VS. BASWANTRAO [REFERRED TO]

JUDGEMENT

(1.) Plaintiff has preferred the appeal and legal representative of deceased defendant No. 1 as respondents have preferred a cross-objection assailing the appellate decree in this Second Appeal.

(2.) Plaintiff and defendants Nos. 2 to 7 are barbers by caste belonging to the same family as per the following genealogy:- Defendant No. 1 is a Khandayat by caste and has purchased 'A' and 'B' Schedule properties of the plaint from defendants Nos. 2 to 4 by a registered sale deed dated 16-4-1973 (Ext. `K').

(3.) Admittedly, `A' Schedule property is 80 decimals of homestead in Plot No. 48 recorded as Grama Savak Mina and `B' Schedule property is 309 decimals of agricultural rayati land in Plot No. 1148 jointly recorded in names of Nata and Hata with note of possession of Nata. 57 decimals of homestead in `A' schedule on western side and half of plot No. 1148 on its Southern side has been purchased by defendant No. 1 from defendants Nos. 2 to 4 as per Ext. 'K'.

Click here to view full judgment.

HATA BARIK Vs. RAGHUNATH HARICHANDAN

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address