REGENT COMPUTRONICS PVT. LTD.

JAMUNA RAI Appellant

V/S

CHANDRADIP RAI Respondents

Referred Judgements :-

CHAPMAN V. DAY [REFERRED TO]
LILO SONAR V. JHAGRU SAHU [REFERRED TO]
MT. WALEYATUNNISSA BEGUM V. MT. CHALAKHI [REFERRED TO]
BASIST NARAYAN SINGH V. MODNATH DA [REFERRED TO]
PERUMAL PILLAI V. PERUMAL CHETTY [REFERRED TO]
DAROGA SINGH V. RAGHU NANDAN SINGH [REFERRED TO]
MT. BHATIA V. ABDUS SHAKUR [REFERRED TO]
RAMNATH KISANLAL V. RAMGOPAL BHAULAL [REFERRED TO]
CHURAMAN MAHTO V. BHATU MAHTO [REFERRED TO]
LAL BEHARI GORAIN VS. ISHWAR GORAIN [REFERRED TO]
BRIJ BHUKAN KALWAR VS. S [REFERRED TO]
MUSAMMAT HIFSA KHATOON VS. MOHAMMAD SALIMAR RAHMAN [REFERRED TO]
JAINARAYAN OJHA VS. HIRA OJHA [REFERRED TO]
MAHOMEDALLY TYEBALLY VS. SAFIABAI [REFERRED TO]
BHUDEB CHANDRA ROY VS. BHIKSHAKAR PATTANAIK [REFERRED TO]
RAGHUNANDAN SAHU VS. BADRI PANDEY [REFERRED TO]
SANKRU MAHTO VS. BHOJU MAHATO [REFERRED TO]
TALEB ALI VS. ABDUL AZIZ [REFERRED TO]
LACHMI NARAIN MARWARI VS. BALMAKUND MARWARI [REFERRED TO]
BABUIE SHANTI DEVI VS. KHODAI PRASAD SINGH [REFERRED TO]

JUDGEMENT

(1.) The present appeal from the preliminary decree for partition is by defendants 1 to 35(a), who were defendants first party to the suit.

(2.) The appeal arises out of a suit brought by the plaintiffs respondents for declaration of their title to and confirmation of possession over some and recovery of possession of the remaining disputed lands and for partition. The suit has been decreed, and, the plaintiffs have been granted a decree for possession, and, a preliminary decree for partition has also been passed.

(3.) In the suit, the competition was between two settlees. The plaintiffs claimed settlement of the disputed lands from 15 annas landlords, whereas, the defendants-appellants claimed settlement of the self same lands from the 16 annas landlords.

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JAMUNA RAI Vs. CHANDRADIP RAI

Referred Judgements :-

JUDGEMENT

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