REGENT COMPUTRONICS PVT. LTD.

MADAN GOPAL Appellant

V/S

KRISHAN GOPAL Respondents

Referred Judgements :-

H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
SHASHI KUMAR BANERJEE VS. SUBODH KUMAR BANERJEE [REFERRED TO]
SUBHASH CHANDRA DAS MUSHIB VS. GANGA PROSAD DAS MUSHIB [REFERRED TO]
AFSAR SHEIKH VS. SOLEMAN BIBI [REFERRED TO]
JASWANT KAUR VS. AMRIT KAUR [REFERRED TO]
BHAGWAN KAUR VS. KARTAR KAUR [REFERRED TO]
JANKI NARAYAN BHOIR VS. NARAYAN NANDEO KADAM [REFERRED TO]
RAMABAI PADMAKAR PATIL VS. RUKMANIBAI VISHNU VEKHANDE [REFERRED TO]
YUMNAM ONGBI TAMPHA VS. YUMNAM JOYKUMAR SINGH [REFERRED TO]
SHIVAKUMAR VS. SHARANABASAPPA [REFERRED TO]
MEENA PRADHAN VS. KAMLA PRADHAN [REFERRED TO]
DEREK A C LOBO AND OTHERS VS. ULRIC M A LOBO [REFERRED TO]

JUDGEMENT

(1.) Aggrieved by the judgments and decrees passed by both the learned Courts below, the appellant-plaintiff has filed the instant regular second appeal.

(2.) The parties hereinafter shall be referred to as the 'plaintiffs' and 'defendant'.

(3.) The parties to the lis are closely related. The dispute between them relates to the estate of Smt. Mathi alias Darshanu wife of late Sh. Jagat Ram, who was issueless and breathed her last on 22/11/2000. Genealogy of the parties given below will clarify their relationship inter se and with the deceased owner:-

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MADAN GOPAL Vs. KRISHAN GOPAL

Referred Judgements :-

JUDGEMENT

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