REGENT COMPUTRONICS PVT. LTD.

KAMAKHYA PRASAD GUPTA Appellant

V/S

JIBON LAL GUPTA Respondents

Referred Judgements :-

TOWN MUNICIPAL COUNCIL ATHANI VS. PRESIDING OFFICER LABOUR COURTS HUBLI [REFERRED TO]
KERALA STATE ELECTRICITY BOARD TRIVANDRUM VS. T P KUNHALIUMMA [REFERRED TO]
PANDURANG RAMCHANDRA MANDLIK VS. SHANTIBAI RAMCHANDRA GHATGE [REFERRED TO]
S RAJAN VS. STATE OF KERALA [REFERRED TO]
BALWANT SINGH VS. GURBACHAN SINGH [REFERRED TO]
SAITHALAVI VS. KERALA STATE ELECTRICITY BOARD [REFERRED TO]
KUNVARJEET SINGH KHANDPUR VS. KIRANDEEP KAUR [REFERRED TO]
RABINDRA NATH HAZARIKA VS. PHULTI HAZARIKA ALIAS PHULU BANIA [REFERRED TO]
S KRISHNASWAMI AND E DEVARAJAN VS. E RAMIAH [REFERRED TO]
VASUDEV DAULATRAM SADARANGANI VS. SAJNI PREM LALWANI [REFERRED TO]
SIDHNATH BHARTI VS. JAI NARAYAN BHARTI [REFERRED TO]
HANSRAJ GUPTA VS. DEHRA DUN-MUSSOORIE ELECTRIC TRAMWAY CO LTD [REFERRED TO]

JUDGEMENT

(1.) This is an appeal against the order, dated 30.11.2002, passed by the learned Additional District Judge, Nagaon, in Title Suit No. 9(N) of 1997, allowing the Respondent 's application for probate.

(2.) I have heard Mr. S.K. Barkataki, learned Counsel for the Appellants, and Mr. N. Choudhury, learned Counsel, appearing on behalf of the Respondent.

(3.) The material facts, giving rise to the appeal, may, in brief, be set out as under:

Click here to view full judgment.

KAMAKHYA PRASAD GUPTA Vs. JIBON LAL GUPTA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address