REGENT COMPUTRONICS PVT. LTD.

Laxmi Devi Alias Rongi Devi Appellant

V/S

MAHABIR AHIR Respondents

Referred Judgements :-

S M KARIM VS. BIBI SAKINA [REFERRED TO]
PARSINNI VS. SUKHI [REFERRED TO]
MAHESH CHAND SHARMA VS. RAJ KUMARI SHARMA [REFERRED TO]
D N VENKATARAYAPPA VS. STATE OF KARNATAKA [REFERRED TO]
KARNATAKA BOARD OF WAKF VS. GOVT OF INDIA [REFERRED TO]
T ANJANAPPA VS. SOMALINGAPPA [REFERRED TO]
CHATTI KONATI RAO VS. PALLE VENKATA SUBBA RAO [REFERRED TO]
M.SIDDIQ VS. MAHANT SURESH DAS [REFERRED TO]
UTTAM CHAND VS. NATHU RAM [REFERRED TO]

JUDGEMENT

(1.) Appellant is the plaintiff and the appeal has been preferred against the affirmance of Judgment and decree whereby and whereunder the suit has been dismissed with a concurrent finding by both the learned Courts below.

(2.) The parties shall be referred by their placement in the suit and shall include their legal representative substituted from time to time.

(3.) The plaintiff filed suit for declaration of title and that the sale deed dtd. 3/2/92 (Schedule-B) was illegal, inoperative, null and void and not binding upon plaintiff. It is further prayed that in the event of dispossession, recovery of the same. PLAINTIFFS CASE

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LAXMI DEVI ALIAS RONGI DEVI Vs. MAHABIR AHIR

Referred Judgements :-

JUDGEMENT

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