REGENT COMPUTRONICS PVT. LTD.

Punam Devi @ Anjani Devi Appellant

V/S

JAI NARAYAN RAI Respondents

Referred Judgements :-

LISAMMA ANTONY V. KARTHIYAYANI [REFERRED TO]
MAYA DEVI VS. RAJ KUMARI BATRA [REFERRED TO]
LACHMAN LAL VS. MUNSHI MAHTON [REFERRED TO]
MARTIN CASHIN VS. PETER J CASHIN [REFERRED TO]
KAREDLA PARTHASARADHI VS. GANGULA RAMANAMMA [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. K.N. Choubey, learned senior counsel for the appellants and Mr. S.N. Singh, learned counsel for the respondents.

(2.) The defendant 4th set in the suit are the appellants in the present appeal against the judgment and decree of reversal.

(3.) The plaintiffs filed the suit for partition praying for a preliminary decree of partition with regard to 5 1/3rd annas share over the suit property.

Click here to view full judgment.

PUNAM DEVI @ ANJANI DEVI Vs. JAI NARAYAN RAI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address