REGENT COMPUTRONICS PVT. LTD.

MT.KHEDIA Appellant

V/S

MT.TURIA Respondents

Referred Judgements :-

R V. UNITED KINGDOM ELECTRIC TELEGRAPH CO. LTD. [REFERRED TO]
NATAL LAND ETC.,CO. V. GOODS [REFERRED TO]
SLINGSBY V. ATTORNEY GENERAL [REFERRED TO]
RUSSELL V. RUSSELL AND MAYER [REFERRED TO]
BURNABY V. BAILLIE [REFERRED TO]
HINDSON V. ASHBY [REFERRED TO]
R.V.WATTAM [REFERRED TO]
ANAND BAHADUR SINGH V. DEPUTY COMMISSIONER,BARABANKI [REFERRED TO]
COLLECTOR OF GORAKHPUR V. RAM SUNDAR MAL [REFERRED TO]
TRIPURANA SEETHAPATHI RAO DORA V. ROKKAM VENKANNA DORA [REFERRED TO]
DOLGOBINDA PARICHA VS. NIMAI CHARAN MISRA [REFERRED TO]
KHUB NARAIN MISSIR VS. RAMCHANDRA NARAIN DASS [REFERRED TO]
UNITED STATES SHIPPING BOARD VS. SHIP ST ALBANS [REFERRED TO]
MAHARAJA SRIS CHANDRA NANDY VS. RAKHALANANDA THAKUR [REFERRED TO]
KUMAR GOPIKA RAMAN ROY VS. ATAL SINGH [REFERRED TO]
AMBICA CHARAN KUNDU VS. KUMUD MOHUN CHAUDHURY [REFERRED TO]
SHANKAR GANESH VS. KESHEO [REFERRED TO]
RAM PARKASH DAS VS. ANAND DAS [REFERRED TO]

JUDGEMENT

(1.) This appeal, by the plaintiff, arising out of a partition suit, is from a judgment of reversal, by which the suit has been dismissed on the ground that the plaintiff was not the daughter of Dipraj Mahton, the admitted owner of the land in suit.

(2.) Dipraj Mahto died leaving behind his widow Sankeshia and defendant 1, their admitted daughter.

(3.) According to the plaintiff, Sankeshia had three daughters, namely, Turia, defendant 1, mother of defendants 2 and 3; Khedia, the plaintiff; and Dagni, the deceased mother of defendants 4 and 5.

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KHEDIA Vs. TURIA

Referred Judgements :-

JUDGEMENT

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