REGENT COMPUTRONICS PVT. LTD.

CHANDI CHARAN BANDOPADHYAYA Appellant

V/S

NABAGOPAL SARKHEL Respondents

Referred Judgements :-

RAMESHWAR SINGH V. HITENDRA SINGH [REFERRED TO]
CHARLES HUBERT KINCH V. EDWARD KEITH WALCOTT [REFERRED TO]
MT. SARDARAN V. SHIV LAL [REFERRED TO]
SUNDERABAI VS. DEVAJI SHANKAR DESHPANDE [REFERRED TO]
SHANKAR SITARAM SONTAKKE VS. BALKRISHNA SITARAM SONTAKKE [REFERRED TO]
SAMAVEDAM SARANGAPANI AYYANGAR VS. KANDALA VENKATA NARASIMHACHARYULU [REFERRED TO]
SAMAVEDAM SARANGAPANI AYYANGAR VS. KANDALA VENKATA NARASIMHACHARYULU [REFERRED TO]
VALLIAMMAL VS. PALANI GOUNDAN [REFERRED TO]
RAM VS. CHANDESHWAR PRASAD NARAYAN SINGH [REFERRED TO]
SARASWATI KUER VS. DEBENDRA SINGH [REFERRED TO]
DHANRAJ JOHARMAL VS. SONI BAI [REFERRED TO]
RAJ KUMAR JAGANNATH PRASHAD SINGH VS. SYED ABDULLAH [REFERRED TO]

JUDGEMENT

(1.) This is plaintiffs appeal, from the concurrent decisions of the Courts below dismissing his suit.

(2.) Three questions of law have been raised by Mr. R. S. Chatterjee, in support of the appeal; all of which turn on the construction of the compromise decree, dated the 6th February, 1928, passed in Title Suit 1 of 1927, brought by Girish Chandra Sarkhel, father of defendants 1 to 4, and, grandfather of defendants 5 to 7, against Kailash Basini; widow of Mahesh Chandra Sarkhel, in respect of the properties, which admittedly belonged to Mahesh, and, to which suit Haripada, the son of the present plaintiff, and, the adopted son of Mahesh, was also a party.

(3.) The questions of law which, therefore, arise for determination on the present appeal, are:

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CHANDI CHARAN BANDOPADHYAYA Vs. NABAGOPAL SARKHEL

Referred Judgements :-

JUDGEMENT

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