REGENT COMPUTRONICS PVT. LTD.

Md.Equbal Appellant

V/S

MADINA BEGUM Respondents

Referred Judgements :-

HURRISH CHUNDER VS. KAISUNDER [REFERRED TO]
BANNU BIBI VS. MEHDI HUSSAIN [REFERRED TO]
DR. MRS. I.S. BOSE VS. MRS. H.N. JUDAH [REFERRED TO]
JAGDISH D. MEHTA VS. SUNEEL ANANT DESHPANDE [REFERRED TO]
MRS. PANZY FERNANDA VS. MRS. M.P. QUEOROS [REFERRED TO]
THRITY SAM SHROFF VS. SHIRAZ BYRAMJI ANKLESARIA AND ANR. [REFERRED TO]
MISS PRESSY PINTO VS. RONY MAXIM PINTO [REFERRED TO]
SIDHNATH BHARTI V JAI NARAYAN BHARTI,1994 [REFERRED TO]
DIWAN BROS VS. CENTRAL BANK OF INDIA BOMBAY [REFERRED TO]
SUBAL PAULE VS. MALINA PAUL [REFERRED TO]
SUNITA KUMARI VS. PREM KUMAR [REFERRED TO]

JUDGEMENT

(1.) The questions which have been referred by a learned Single Judge to the Larger Bench for an authoritative decision is as under:

(2.) The answer to the aforesaid questions will be depending upon the points as to whether a petition filed under Sec. 272 or Sec. 273 of the Indian Successions Act, 1925 (hereinafter referred to as the "Act") can be treated to be a plaint and its presentation before the competent court can be treated to be presentation of a plaint so as to consider it to be a suit instituted under Sec. 26 r/w Order IV rule 1 of the Code of Civil Procedure.

(3.) The instant First Appeal has been preferred by the plaintiffs- appellants assailing the order dtd. 28/2/2019 passed by learned District Judge-I, West Singhbhum at Chaibasa in Original Suit No.03 of 2010.

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MD.EQUBAL Vs. MADINA BEGUM

Referred Judgements :-

JUDGEMENT

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