(1.) Appellants are the defendants. Instant appeal has been preferred against judgment and decree passed in Title Appeal No.61 of 1990 passed by 6th Additional Judicial Commissioner, Ranchi whereby and whereunder judgment and decree passed by the Trial Court in Title Suit No.11 of 1988, has been affirmed.
(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-Most. Domani widow of Late Balram Bhagat filed declaratory suit for declaring the deed of gift dtd. 11/4/1970 of Schedule A property and sale deed dtd. 16/7/1974 Schedule B property, executed by plaintiff-respondent in favour of Balbhadra Bhagat and her sister Ashu Devi (D1) to be void ab initio and not binding on the plaintiffs. Defendant no.1 Ashu Devi is the sister of the plaintiff and Balbhadra Bhagat is the son of defendant no.1. Defendant no. 2 is the widow of Balbhadra Bhagat. The plaintiff's suit has been decreed in the suit and affirmed in appeal.
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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