(1.) - This First Appeal arises out of a judgment and decree dated 30/09/1978 passed by Shri V. Topno, Subordinate Judge, Chaibasa in Title (Partition) Suit No. 12 of 1977, whereby and whereunder, the said learned court decreed the plaintiff-respondents' suit.
(2.) The facts of the case lie in a very narrow compass.
(3.) The plaintiffs filed the aforementioned suit claiming, inter alia, half share in the properties described in Schedule B of the plaint.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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