REGENT COMPUTRONICS PVT. LTD.

KULDIP LAL Appellant

V/S

RAM BIRICH TEWARI Respondents

Referred Judgements :-

M.DONNELL V. M.KINTY [REFERRED TO]
SMITH V. LLOYD [REFERRED TO]
BASANTA KUMAR V. SECRETARY OF STATE [REFERRED TO]
MADAN MOHAN V. BRIJ BIHARI [REFERRED TO]
TRUSTEES AND AGENCY CO. V. SHORT [REFERRED TO]
SECRETARY OF STATE V. KRISHNAMONI GUPTA [REFERRED TO]
KANCHAN TELI V. MOGA MAHTON [REFERRED TO]
BADRI KHATIK V. NARAIN SINGH [REFERRED TO]
ABDUL LATIF V. HABIBULLA [REFERRED TO]
MANMATHA NATH V. GIRISH CHANDRA [REFERRED TO]
SURESH CHANDRA V. SHITI KANTA [REFERRED TO]
BIRENDRA NATH V. SATIS CHANDRA [REFERRED TO]
HEMENDRA NATH V. JNANENDRA PRASANNA [REFERRED TO]

JUDGEMENT

(1.) All these six appeals are directed against a common judgment involving a common point of law and, therefore, they have been heard together and disposed of by the same judgment.

(2.) The appeals are by the plaintiffs against the judgment and decree dated 20-12-1948 passed by the 1st Additional Subordinate Judge of Arrah, confirming the judgment and decree passed by the trial Court. The suit was for declaration of title and confirmation of possession, and, in the alternative, for recovery of possession of a piece of land covered by khata nos. 3, 6, 8, 11 and 12 in village Pirthi Chapra, which is at present in the district of Shahabad.

(3.) The trial Court as also the first Court of appeal held that originally the plaintiffs had the title in the land in dispute but they lost it by adverse possession. The only point, therefore, that has been canvassed in this Court is whether the finding arrived at on the point of limitation is correct or perverse.

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KULDIP LAL Vs. RAM BIRICH TEWARI

Referred Judgements :-

JUDGEMENT

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