REGENT COMPUTRONICS PVT. LTD.

JAMUNA CHOUDHURI Appellant

V/S

RAMANUP SINGH Respondents

Referred Judgements :-

RAMYAD PANDEY V. RAMBIHARA PANDE [REFERRED TO]
MUNSHI LAL V. MT.SHIV DEVI [REFERRED TO]
MELA RAM V. MT.BHAGI [REFERRED TO]
THAKUR PRASAD V. MT.DIPA KUER [REFERRED TO]
KALISHANKER DAS VS. DHIRENDRA NATH [REFERRED TO]
KAMLA DEVI VS. BACHULAL QUPTO [REFERRED TO]
GUMMALAPURA TAGGINA MATADA KOTTURUSWAMI VS. SETRA VEERAWA [REFERRED TO]
SARDAR SINGH VS. KUNJ BIHARI LAL [REFERRED TO]
RANGASAMI GOUNDEN VS. NACHIAPPA GOUNDEN [REFERRED TO]

JUDGEMENT

(1.) When the hearing of the appeal had been concluded on 24-9-1959, I had informed the parties that the appeal is dismissed with costs, and that the reasons would follow. I now proceed to give my reasons.

(2.) This appeal by the plaintiffs is from the judgment of the learned Subordinate Judge, Mongbyr, dismissing their suit and refusing the declarations sought by them.

(3.) It is necessary first to give the pedigree of the family of Shambhu Singh the admitted common ancestor of the plaintiffs and defendants 6 to 8. It is below: <FRM>JUDGEMENT_182_AIR(PAT)_1960Html1.htm</FRM>

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JAMUNA CHOUDHURI Vs. RAMANUP SINGH

Referred Judgements :-

JUDGEMENT

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