REGENT COMPUTRONICS PVT. LTD.

Pesa Rani Ravani Appellant

V/S

Hangsha Rabha Respondents

Referred Judgements :-

SANTOSH HAZARI VS. PURUSHOTTAM TIWARI (DECEASED) BY LRS. [REFERRED TO]
PARAMESH SARMA AND OTHERS VS. ISLAM ALI AND OTHERS [REFERRED TO]
MANMATHA RANJAN TRIVEDI VS. GOPAL KRISHNA TEA ESTATE [REFERRED TO]
CHANDRABHAN (DECEASED) THROUGH LRS AND OTHERS VS. SARASWATI AND OTHERS [REFERRED TO]
KAMLESHWAR PRASAD VS. PRADUMANJU AGARWAL [REFERRED TO]
KSHITISH CHANDRA PURKAIT VS. SANTOSH KUMAR PURKAIT [REFERRED TO]
KONDIBA DAGADU KADAM VS. SAVITRIBAI SOPAN GUJAR [REFERRED TO]
THIAGARAJAN VS. VENUGOPALASWAMY B KOIL [REFERRED TO]
BASAVARAJAPPA VS. GURUBASAMMA [REFERRED TO]
GOVINDARAJU VS. MARIAMAN [REFERRED TO]
ANATHULA SUDHAKAR VS. P BUCHI REDDY [REFERRED TO]
STATE BANK OF INDIA VS. S N GOYAL [REFERRED TO]
UNION OF INDIA VS. IBRAHIM UDDIN [REFERRED TO]
MANMATHA RANJAN TRIVEDI VS. GOPAL KRISHNA T E CO P LTD [REFERRED TO]
SYEDA RAHIMUNNISA VS. MALAN BI (DEAD) BY L.RS. & ANR. ETC. [REFERRED TO]
RAVINDER KAUR GREWAL VS. MANJIT KAUR [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. M Talukdar, learned counsel for the appellants. Also heard Mr. G Saikia, learned counsel for the respondents.

(2.) The plaintiff as appellant has preferred an appeal under Sec. 100 of CPC 1908, against the judgment and order dtd. 3/9/2009 passed by the learned Civil Judge No.1 at Guwahati in Title Appeal No.27/2007 by upholding the judgment dtd. 10/4/2007 passed by the learned Munsiff No.2 in Title Suit No.471/2006.

(3.) The case of the appellant is that she owned and possessed a plot of land measuring 23 bighas and 13 lechas under several dag numbers and patta numbers situated under village Dhupguri, Mouza Luki under Boko revenue circle in the district of Kamrup, Assam. The land revenue of the said land was being paid regularly by the appellant. The said land was used as agricultural land and some of the portion was used as Basti land as there were bamboo and other trees. According to the appellant, it is the ancestral property of the appellant and after the death of her father, Nepal Chandra Rabha, the said land was mutated in her name, and since then she had been in possession of the said land without any interference from others.

Click here to view full judgment.

PESA RANI RAVANI Vs. HANGSHA RABHA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address