REGENT COMPUTRONICS PVT. LTD.

RAMESHWARI DEVI Appellant

V/S

R D SharmaAnd Others Respondents

Referred Judgements :-

LAL JAGDISH BAHADUR SINGH VS. MAHABIR PRASAD SINGH AND OTHERS [REFERRED TO]
LAXMI DOSS VS. ROOP LAUL [REFERRED TO]
RAMA PATTER VS. MANIKKAM [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
LADII PANHAD JAISWAL VS. KAROAL DISTILLERY CO LTD [REFERRED TO]
MANAGEMENT COMMITTEE T K GHOSHS ACADEMY VS. T C PALIT [REFERRED TO]
MADHUKAR D SHENDE VS. TARABAI ABA SHEDAGE [REFERRED TO]
SRIDEVI VS. JAYARAJA SHETTY [REFERRED TO]
NIRANJAN UMESHCHANDRA JOSHI VS. MRUDULA JYOTI RAO [REFERRED TO]
BHARPUR SINGH VS. SHAMSHER SINGH [REFERRED TO]
SHER SINGH VS. PIRTHI SINGH [REFERRED TO]
KARNAL DISTILLERY CO LTD VS. LADLI PARSHAD JAISWAL [REFERRED TO]
BIBI REHANA KHATUN VS. IQTIDAR UDDIN HASAN [REFERRED TO]
HARDWAR VS. KULWANTA [REFERRED TO]
H.V. NIRMALA AND OTHERS VS. R. SHARMILA AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Pankaj Agarwal and Sri Rajesh Mishra, learned counsel for the appellant and Sri N. L. Pandey, learned counsel for the respondents.

(2.) This is plaintiffs' Second Appeal against the Judgment and Decree dated, 07.05.2003, passed by Sri Ramesh Chandra Singh, Additional District Judge, Court No.3, Ghaziabad, in Civil Appeal No.218 of 2002, whereby the Judgment and Decree dated 19.09.2002, passed by Sri Kamlesh Dubey, Civil Judge (Junior Division), Hapur, dismissing the Original Suit No.398 of 1978 of the plaintiffs has been confirmed and the suit of the plaintiffs has been dismissed.

(3.) The plaintiff instituted an Original Suit No.398 of 1978, praying for a decree of cancellation of the will revocation deed dated 16.10.1975.

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RAMESHWARI DEVI Vs. R D SHARMA& OTHERS

Referred Judgements :-

JUDGEMENT

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