REGENT COMPUTRONICS PVT. LTD.

RAMESHWAR MISTRY Appellant

V/S

BEBULAL MISTRY Respondents

Referred Judgements :-

KAULASAN SINGH V. RAMDUT SINGH [REFERRED TO]
CHALILOTH THEROTH MAHANAN V. CHALILOTH YESODA [REFERRED TO]
SMT. RADHA DEVI V. KISURALIA KAHARIN [REFERRED TO]
MITHILESH KUMARI VS. PREM BEHARI KHARE [REFERRED TO]
VELAYUDHAN RAMAKRISHNAN VS. RAJEEV [REFERRED TO]
C T MOHANAN VS. C YESODA [REFERRED TO]
TEJPAL SARAOGI VS. MAHADEO LAL [REFERRED TO]
RAMAUTAR SAO VS. RAM GOBIND SAO [REFERRED TO]
MT RUPIA VS. BHATU MAHTON [REFERRED TO]

JUDGEMENT

(1.) - This First Appeal at the instance of the defendants arises out of a judgment and decree dated 23-2-1984 passed by Shri D.N. Pathak, Special Subordinate Judge, Ranchi in Partition Suit No. 263 of 1982 whereby and whereunder the said learned Court decreed the plaintiff-respondent's suit for partition.

(2.) The plaintiff-respondent filed the aforementioned suit for partition claiming 1/2 share in respect of the properties in suit.

(3.) The relationship of the parties would appear from the Genealogical table as mentioned in Schedule A written at the foot of the plaint which is as follows:

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RAMESHWAR MISTRY Vs. BEBULAL MISTRY

Referred Judgements :-

JUDGEMENT

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