REGENT COMPUTRONICS PVT. LTD.

SANTRA DEVI Appellant

V/S

RAMJI LAL Respondents

Referred Judgements :-

RAJNI BAJAJ AND OTHERS VS. RAM PIARI [REFERRED TO]
HARDEVI VS. HUKAM AND OTHERS [REFERRED TO]
RAJ SINGH ALIAS RAN SINGH VS. SMT. PHOOLPATI AND ANOTHER [REFERRED TO]
PHOOL PATI AND ANOTHER VS. RAM SINGH (DEAD) THROUGH LRS AND ANOTHER [REFERRED TO]
PHOOL PATTI VS. RAM SINGH [REFERRED TO]
KALE VS. DEPUTY DIRECTOR OF CONSOLIDATION [REFERRED TO]
BHOOP SINGH VS. RAM SINGH MAJOR [REFERRED TO]
K RAGHUNANDAN VS. ALI HUSSAIN SABIR [REFERRED TO]
PHOOL PATTI VS. RAM SINGH [REFERRED TO]
SOHAN SINGH AND ORS. VS. AMBO (DECEASED) AND ORS. [REFERRED TO]
MOHAMMADE YUSUF VS. RAJKUMAR [REFERRED TO]
KHUSHI RAM VS. NAWAL SINGH [REFERRED TO]
RIPUDAMAN SINGH VS. TIKKA MAHESHWAR CHAND [REFERRED TO]

JUDGEMENT

(1.) By way of present judgment, I intend to dispose off afore- captioned two appeals between the same parties, arising out of two separate suits.

(2.) Rival parties are fighting for the estate left by Dhanna son of Mahadev. RSA No.1151 of 1994 arises out of Civil Suit bearing No.68 of 1982 filed by appellant Santra Devi. RSA No.3844 of 1999 arises out of Civil Suit No.69/2/9/1982 filed by appellant Ramji Lal.

(3.) Santra Devi claims herself to be adopted daughter of Dhanna and has propounded Will, dtd. 15/5/1980, claiming it to be executed by Dhanna in her favour. Ramji Lal and others are claiming right to the property of Dhanna on the basis of judgment and decree dtd. 12/3/1981 and that dtd. 19/1/1981 suffered by Dhanna in their favour qua immoveable property left by him.

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SANTRA DEVI Vs. RAMJI LAL

Referred Judgements :-

JUDGEMENT

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