REGENT COMPUTRONICS PVT. LTD.

NUTAN SINGH Appellant

V/S

Estate Of Shankar Sharan Singh Respondents

Referred Judgements :-

KESSOWJI ISSUR VS. GREAT INDIAN PENINSULA RAILWAY CO. [REFERRED TO]
UNION OF INDIA VS. IBRAHIM UDDIN AND ANR. [REFERRED TO]
ARJUN SINGH VS. KARTAR SINGH [REFERRED TO]
STATE OF UTTAR PRADESH MANBODHAN LAL SRIVASTAVA VS. MANBODHAN LAL SRIVAITAVA:STATE OF UTTAR PRADESH [REFERRED TO]
MUNICIPAL CORPORATION OF GREATER BOMBAY VS. LALA PANCHAM [REFERRED TO]
K VENKATARAMIAH VS. A SEETHARAMA REDDY [REFERRED TO]
S RAJAGOPAL VS. C M ARMUGAM [REFERRED TO]
SOONDA RAM VS. RAMESHWARLAL [REFERRED TO]
NATHA SINGH VS. FINANCIAL COMMISSIONER TAXATION PUNJAB [REFERRED TO]
HAJI MOHAMMAD ISHAQ WD S K MOHAMMED VS. MOHAMAD IQBAL AND MOHAMED ALI AND CO [REFERRED TO]
SYED ABDUL KHADER VS. RAMI REDDY [REFERRED TO]
GURDEV SINGH VS. MEHNGA RAM [REFERRED TO]
MAHAVIR SINGH VS. NARESH CHANDRAS [REFERRED TO]
N KAMALAN DEAD VS. AYYASAMY [REFERRED TO]
K R MOHAN REDDY VS. NET WORK INC [REFERRED TO]
NORTH EASTERN RAILWAY ADMINISTRATION GORAKHPUR VS. BHAGWAN DAS [REFERRED TO]
UNION OF INDIA VS. IBRAHIM UDDIN [REFERRED TO]
UNION OF INDIA VS. IBRAHIM UDDIN [REFERRED TO]
K P NARAYANA REDDY ALIAS POLICE NARAYANA REDDY VS. ALLA NAGI REDDY [REFERRED TO]
HIGH COURT ON ITS OWN MOTION IN RE : STATE OF HIMACHAL PRADESH VS. JAMNA DASS [REFERRED TO]
ANDISAMY CHETTIAR VS. SUBBURAJ CHETTIAR [REFERRED TO]
SANJAY KUMAR SINGH VS. STATE OF JHARKHAND [REFERRED TO]

JUDGEMENT

(1.) The two appeals vide M.A. No.190 of 2010 and M.A. No.215 of 2012 have been preferred by the appellant herein against the common order and judgment dtd. 26/6/2009 passed by the learned Additional District and Sessions Judge, IV, Patna in Succession Case No.115 of 2002 (Smt. Nutan Singh vs. The Estate of Late Shankar Sharan Singh) and Succession Case No.123 of 2002 (Bibha Kumar Singh @ Bibha Singh and Vivek Singh vs. Estate of Late Shankar Sharan Singh) respectively by which while the appeal preferred by appellant herein (Succession Case No.115 of 2002) was dismissed, the Succession Case No.123 of 2002 (preferred by the respondent Bibha Kumari Singh) was allowed.

(2.) The matrix of facts giving rise to the present appeal is/are as follows:

(3.) As per the appellant, she married Late Shankar Sharan Singh on 7/6/1985. Her husband, an Assistant with the Sub-Jail, Barh, Patna became traceless on 20/7/1995. With the passage of time and as seven years lapsed, it was presumed under the law that he is no more.

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NUTAN SINGH Vs. ESTATE OF SHANKAR SHARAN SINGH

Referred Judgements :-

JUDGEMENT

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