REGENT COMPUTRONICS PVT. LTD.

PATA SAHU Appellant

V/S

HIRU SAHU Respondents

Referred Judgements :-

VYTHIANATHA IYER V. VARDARAJA IYER [REFERRED TO]
KAROO SINGH V. UJAGIR SINGH [REFERRED TO]
BIKUNTH NATH PARAMANIK (DEAD) BY HIS L. RS. AS HEIRS V. SASHI BHUSAN [REFERRED TO]
GUR NARAIN DAS VS. OUR TAHAL DAS [REFERRED TO]
SRINIVAS KRISHNARAO KANGO VS. NARAYAN DEVJI KANGO [REFERRED TO]
SIROMANI SIROMANI VS. HEMKUMAR DINMANI [REFERRED TO]
KALYANI VS. NARAYANAN [REFERRED TO]
GIRIJA NANDAN SINGH VS. GIRDHARI SINGH [REFERRED TO]
TRIBENI MISHRA VS. RAMPUJAN MISHRA [REFERRED TO]
ARJUN MAHTO VS. MONDA MAHATAIN [REFERRED TO]
SHIBRAM MISSIR VS. TULARAM MISSIR [REFERRED TO]
GANGABAI VS. FAKIRGOWDA SOMAYPAGOWDA DESAI [REFERRED TO]

JUDGEMENT

(1.) These two appeals with the consent of the parties were heard together and are being disposed of by this common judgment.

(2.) First Appeal No. 17 of 1982(R) arises out of a judgment and decree dated 2-2-1982 passed by Sri N.K. Lal, Subordinate Judge, Gumla in Partition Suit No. 96/56 of 1976-77, whereby and whereunder the said learned court passed a preliminary decree, decreeing of the plaintiffs-respondents' suit for partition declaring their half share in the properties in suit which were fully and in details described in Schedule B, C and D of the plaint, along with the pro forma defendant No. 3.

(3.) First appeal No. 40 of 1983(R) arises out of a judgment and final decree dated 4-1-1983 passed in the aforementioned suit in the final decree proceedings.

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PATA SAHU Vs. HIRU SAHU

Referred Judgements :-

JUDGEMENT

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