REGENT COMPUTRONICS PVT. LTD.

VALLABH ALIAS GLNNU NARALN Appellant

V/S

GINNI DEVI Respondents

Referred Judgements :-

GOPINATH SUNDERLAL V. CHUNNILAL SUNDERLAL [REFERRED TO]
MOTILAL V. ANANDIBAI [REFERRED TO]
ABID ALL KHAN V. SECY,OF STATE [DISTINGUSED (DISTING.) (PT. C) 29,30]
ALI HUSSAIN KHAN V. MST. BANDI BIBI [DISTINGUSED]
MST. GAUMATI V. SHANKAR LAL [REFERRED TO]
THOTA SESHARATHAMMA V. THOTA MANIKYAMMA [REFERRED TO]
ISHWARDEO NARAIN SING VS. KAMTH DEVI [RELIED ON]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
SHASHI KUMAR BANERJEE VS. SUBODH KUMAR BANERJEE [REFERRED TO]
RAMCHANDRA RAMBUX VS. CHAMPABAI [REFERRED TO]
ERAMMA VS. VEERUPANA [REFERRED TO]
SETHBADRI PRASAD VS. KANSO DEVI [REFERRED TO]
V TULASAMMA VS. SESHA REDDY [REFERRED TO]
GULWANT KAUR VS. MOHINDER SINGH [REFERRED TO]
KALAWATIBAI VS. SOIRYABAI [REFERRED TO]
GURO VS. ATMA SINGH [REFERRED TO]
BHAGWAN KAUR VS. KARTAR KAUR [REFERRED TO]
BHOOMIREDDY CHENNA REDDY VS. BHOOSPALLI PEDDA VERRAPPA [REFERRED TO]
RAM KALI VS. CHOUDHRI AJIT SHANKAR [REFERRED TO]
GURDIAL KAUR VS. KARTAR KAUR [REFERRED TO]
RAGHUBARSINGH VS. GULAB SINGH [APPLIED ON (APPLIED) (PT. B) 25,26]
PALCHURI HANUMAYAMMA VS. TADIKAMALLA KOTLINGAM D [REFERRED TO]
MADHUKAR D SHENDE VS. TARABAI ABA SHEDAGE [REFERRED TO]
RAMABAI PADMAKAR PATIL VS. RUKMANIBAI VISHNU VEKHANDE [DISTINGUSED .) {PT A) 12]
RAJLAKSHMI DASSI BECHULAL DAS VS. KRISHNA CHAITANYA DAS MOHANTA [REFERRED TO]
GAINDILAL VS. BHURAMAL [REFERRED TO]
JAWANMAL VS. ACHALDAS [REFERRED TO]
BHAIRAV LAL VS. RAMGOPAL [REFERRED TO]
RAM SARUP VS. TOTI [REFERRED TO]

JUDGEMENT

(1.) This S. B. Civil First Appeal by the plaintiff has been preferred against the Judgment and decree dated 2-5-1990, whereby learned Additional District Judge No. 5, Jaipur City, Jaipur, dismissed the suit of the plaintiff for possession and mesne profits.

(2.) Briefly stated the facts of the case are that the plaintiff filed a suit for possession and mesne profits against the defendant respondent on 18-4-1978, with the averments that the plaintiff is the son of Shri Radha Vallabh nephew of deceased Kheri Lal.

(3.) That on 2nd May 1946, Shri Kheri Lal executed.his last Will. According to the Will Kheri lal bequeathed some properties in favour of his daughter (the defendant in this case) and the remaining properties in favour of the plaintiff. While giving details of the properties bequeathed vide this Will, it has been pleaded that some portion of the House No, 285 was given to the defendant and the remaining Haveli No. 285 was given to the plaintiff. In addition to this, the Haveli No. 283 was also given to the plaintiff. Both the properties are situated in Jaipur.

Click here to view full judgment.

VALLABH Vs. GINNI DEVI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address