REGENT COMPUTRONICS PVT. LTD.

Prabha Minz Appellant

V/S

Martha Ekka Respondents

Referred Judgements :-

SINTA MUNDA & OTHERS VS. JUNATHAN MUNDA [REFERRED TO]
JUGAL MAHATO VS. THE STATE OF BIHAR [REFERRED TO]
SWBASTIO LUIS FERNANDES VS. KVP SHASTRI [REFERRED TO]
T SARASWATHI AMMAL VS. JAGADAMBAL [REFERRED TO]
SIROMANI SIROMANI VS. HEMKUMAR DINMANI [REFERRED TO]
STATE OF BIHAR VS. RADHA KRISHNA SINGH [REFERRED TO]
MADHU KISHWAR JULIANA LAKRA VS. STATE OF BIHAR [REFERRED TO]
LABISHWAR MANJHI VS. PRAN MANJHI [REFERRED TO]
ANIL RISHI VS. GURBAKSH SINGH [REFERRED TO]
NARAYAN SOREN VS. RANJAN MURMU [REFERRED TO]
JOSEPH MUNDA VS. MOST FUDI [REFERRED TO]
EFFUAH AMISSAH VS. EFFUAH KRABAH [REFERRED TO]
LAXMIBAI VS. BHAGWANTBUVA [REFERRED TO]
Matius Tirkey VS. Jusuphin Lakra [REFERRED TO]
Matius Tirkey VS. Jusuphin Lakra [REFERRED TO]
CHUIYYA S/O JHADI VS. MANGARI BAI [REFERRED TO]

JUDGEMENT

(1.) Appellant is the plaintiff who has preferred the instant appeal against the judgment and decree passed in Title Appeal No. 13/2013 whereby and whereunder the judgment and decree passed in Title Suit No. 1/2003, by Additional Munsif-II, Ranchi has been affirmed .

(2.) The parties shall be referred to their placement as per the plaint and WS and will include their LRs substituted at different stages.

(3.) The plaintiff (appellant) filed the suit for the following reliefs:-

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PRABHA MINZ Vs. MARTHA EKKA

Referred Judgements :-

JUDGEMENT

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