REGENT COMPUTRONICS PVT. LTD.

JAGARNATH SINGH Appellant

V/S

Srimati Singhashan Kuer And Others Respondents

Referred Judgements :-

KADIR MOHIDEEN V/S. MARAKEYYAR MUTHU KRISHNA AYYER [REFERRED TO]
SATULAL BHATTACHARYA V/S. ASHINUDDIN SHAIKH [REFERRED TO]
SOMASUNDRAM CHATTIAR V/S. VAITHILINGA MUDALIER [REFERRED TO]
MST. UMARAOM BAGUM V/S. RAHMAT ILLAHI [REFERRED TO]
SHIB BUTTA SINGH V/S. SHAIK KARAM BAKSH [REFERRED TO]
LILO SONAR V/S. JHAGRU SAHU [REFERRED TO]
MOHAMMAD ARIF V/S. ALLAH BABBUL ALAMIN & OTHERS [REFERRED TO]
JAYARAM REDDY AND ANOTHER V/S. REVENUE DIVISIONAL OFFICER AND LAND ACQUISITION OFFICER,KURNOOL [REFERRED TO]
ABDUL BAKI V/S. BANSILAL ABIRCHAND FIRM,NAGPUR [REFERRED TO]
DAYA RAM V/S. SHYAM SUNDARI [REFERRED TO]
STATE OF PUNJAB VS. NATHURAM [REFERRED TO]
RAMESHWAR PRASAD VS. SHAMBEHARI LAL JAGANNATH [REFERRED TO]
DAYA RAMA VS. SHVAM SUNDARI [REFERRED TO]
N K MOHAMMAD SULAIMAN SAHIB VS. N C MOHAMMAD ISMAIL SAHEB [REFERRED TO]
DOLAI MALIKO VS. KRUSHNA CHANDRA PATNAIK [REFERRED TO]
RATAN LAL SHAH VS. FIRM LALMANDAS GHHADAMMALAL [REFERRED TO]
MAHABIR PRASAD VS. JAGE RAM [REFERRED TO]
HARIHAR PRASAD SINGH VS. BALMIKI PRASAD SINGH [REFERRED TO]
N JAYARAM REDDI VS. REVENUE DIVISIONAL OFFICER AND LAND ACQUISITION OFFICER KURNOOL [REFERRED TO]
GAURI SHANKAR SINGH VS. JWALAMUKHI DEVI [REFERRED TO]
GAURI SHANKAR SINGH VS. JWALAMUKHI DEVI [REFERRED TO]
BARMESHWAR NATH PRASAD SINGH VS. BABU KUER RAI [REFERRED TO]
STATE OF BIHAR VS. SAUBHAGYA SUNDARI DEVI [REFERRED TO]
PARHLAD JHA VS. SONELAL MAHTON [REFERRED TO]
HARBANS SINGH VS. RAJPALTAN SINGH [REFERRED TO]
RAMDEO JHA VS. CHANDAR THAKUR [REFERRED TO]
JEHRABI SADULLAKHAN MOKASI VS. BISMILLABI SADRUDDIN KAJI [REFERRED TO]
MUHAMMAD ZAFARYAB KHAN VS. ABDUL RAZZAC KHAN [REFERRED TO]

JUDGEMENT

(1.) In these cases the common question of law referred to the Full Bench are the following:

(2.) The plaintiffs had filed a title suit which was registered as Title Suit No. 1978 of 1966 under Sec. 72(2) of the Bihar Hindu Religious Trust Act praying therein for setting a side two sale deeds dated 21.4.1946 and 22.9.1952 executed by defendant No. 17 in his capacity as one of the trustee. The first sale deed as executed in favour of one Budhulal Marwari (defendant No. 8) and the second sale deed was executed in favour of Raghubans Bhagat and Kaushal Kishore Bhagat, (defendants nos. 2 & 3 respectively). A relief for khas possession was also prayed.

(3.) Title partition suit No. 79 of 1956 was filed by the sole plaintiff claiming one third share in the suit property and the defendant first party who were defendants Nos. 1 to 9 contested the suit. The defendant second party who were defendants Nos. 10 to 16, however supported the plaintiff.

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JAGARNATH SINGH Vs. SRIMATI SINGHASHAN KUER AND OTHERS

Referred Judgements :-

JUDGEMENT

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