REGENT COMPUTRONICS PVT. LTD.

ANONDA CHANDRA SAIKIA Appellant

V/S

MADHU RAM SAIKIA Respondents

Referred Judgements :-

PARATTAKATH MAYAN AND ORS. VS. PALAKKOTANTEAKATTE [REFERRED TO]
BAI HIRA DEVI VS. OFFICIAL ASSIGNEE OF BOMBAY [REFERRED TO]
SALIG RAM VS. MUNSHI RAM [REFERRED TO]
OM PRABHA JAIN VS. ABNASH CHAND [REFERRED TO]
CENTRAL BANK OF INDIA LIMITED VS. HARI PRASAD JALAN [REFERRED TO]
SURAIN SINGH VS. MEHENGA [REFERRED TO]
HARI SINGH VS. KANHAIYA LAL [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
PARVINDER SINGH VS. RENU GAUTAM [REFERRED TO]
R JANAKIRAMAN VS. STATE INSPECTOR POLICE CBI SPE MADRAS [REFERRED TO]
ASHOK KUMAR VS. STATE OF TAMIL NADU [REFERRED TO]
HERO VINOTH VS. SESHAMMAL [REFERRED TO]
STATE INSPECTOR OF POLICE VISAKHAPATNAM VS. SURYA SANKARAM KARRI [REFERRED TO]
(ILLUR) RAMAYYA CHETTI VS. MANNARU CHETTI [REFERRED TO]
LAKSHMANA SAHU VS. MSIMACHALA PATRA [REFERRED TO]

JUDGEMENT

(1.) By this Second Appeal the appellant/plaintiff is assailing the concurrent finding of the facts by the learned Trial Court and First Appellate Court that the appellant/plaintiff and the respondent/defendant are the joint purchasers of the suit land under the Registered Sale Deed dated 3.4.75 (Ext.3) from one Smti Smiya Donye Nara at a considerable amount of Rs. 4000/- (Four thousand) only and accordingly the appellant/plaintiff is not the sole owner of the suit land.

(2.) The substantial questions of law formulated for decision in the present Second Appeal are :

(3.) Heard Mr. B.C. Das, learned Senior Counsel assisted by Mr. M.K. Mishra for the appellant/plaintiff. None appears for the respondent/defendant.

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ANONDA CHANDRA SAIKIA Vs. MADHU RAM SAIKIA

Referred Judgements :-

JUDGEMENT

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