REGENT COMPUTRONICS PVT. LTD.

Ranu Senchowa Appellant

V/S

Monalisha Senchowa Respondents

Referred Judgements :-

ANDRAHENNEDIGE DINOHAMY V. WIJETUNGE LIYANAPATABENDIGE BALAHAMY [REFERRED TO]
MOHABBAT ALI KHAN V. MOHD IBRAHIM KHAN [REFERRED TO]
SARBATI DEVI VS. USHA DEVI [REFERRED TO]
RANGANATH PARMESHWAR PANDITRAO MALI VS. EKNATH GAJANAN KULKARNI [REFERRED TO]
VISHIN N KHANCHANDANI VS. VIDYA LACHMANDAS KHANCHANDANI [REFERRED TO]
SOBHA HYMAVATHI DEVI VS. SETTI GANGADHARA SWAMY [REFERRED TO]
BANARSI DASS VS. TEEKU DUTTA [REFERRED TO]
TULSA VS. DURGHATIYA [REFERRED TO]
CHALLAMMA VS. TILAGA [REFERRED TO]
RAM CHANDER TALWAR VS. DEVENDER KUMAR TALWAR [REFERRED TO]
S FAUJA SINGH VS. KULDIP SINGH [REFERRED TO]
UMA SEHGAL VS. DWARKA DASS SEHGAL [REFERRED TO]
KESARI DEVI VS. DHARMA DEVI [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. H.P. Guwala, learned counsel for the petitioner in both the cases. Also heard Ms. R.B. Bora, learned Legal Aid Counsel for the respondents in Intest Case No. 01/2021 and Mr. K.R. Baruah, learned counsel for the respondents in Intest Case No. 02/2021.

(2.) In these cases, under Sec. 384 of the Indian Succession Act, 1925, the petitioner has challenged the common judgment and order dtd. 18/1/2021, passed by the learned Additional District Judge, Dibrugarh (trial court hereinafter), in Misc. (Succession) Case No. 104/2013 and in Misc. (Succession) Case No. 90/2013.

(3.) It is to be noted here that vide impugned judgment and order dtd. 18/1/2021, the learned trial Court had dismissed the Misc. (Succession) Case No. 104/2013 and allowed the Misc. (Succession) Case No. 90/2013.

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RANU SENCHOWA Vs. MONALISHA SENCHOWA

Referred Judgements :-

JUDGEMENT

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