REGENT COMPUTRONICS PVT. LTD.

SARASWATIBAI Appellant

V/S

PRADEEP Respondents

Referred Judgements :-

RAMESH ARYA VS. PAWAN ARYA [REFERRED TO]
SMT. SINDHUTAI KESHAORAO PACHPOHAR VS. DINESH S/O. GULABSINGH CHAVAN [REFERRED TO]
BHARTI W/O RAMESHLAL BAJAJ AND OTHERS VS. SULTAN SINGH APARSINGH [REFERRED TO]
V D DHANWATEY IN BOTH THE APPEALS VS. COMMISSIONER OF INCOME TAX MADHYA PRADESH NAGPUR AND BHANDARA IN BOTH APPEALS [REFERRED TO]
RAVINDER KUMAR SHARMA VS. STATE OF ASSAM [REFERRED TO]
RAKESH WADHAWAN VS. JAGDAMBA INDUSTRIES CORPORATION [REFERRED TO]
D S LAKSHMAIAH VS. L BALASUBRAMANIYAM [REFERRED TO]
ANATHULA SUDHAKAR VS. P BUCHI REDDY [REFERRED TO]
SHUB KARAN BHBNA ALIAS SHUB KARAN PRASAD BUBNA VS. SITA SARAN BUBNA [REFERRED TO]
KU. SUMAN VISHNU PATHAK VS. USHA W/O PRABHAKARRAO KOPARKAR [REFERRED TO]
ROHIT CHAUHAN VS. SURINDER SINGH [REFERRED TO]
KESHAR BAI VS. CHHUNULAL [REFERRED TO]
ADIVEPPA & ORS. VS. BHIMAPPA & ANR. [REFERRED TO]
BISWAJIT SUKUL VS. DEO CHAND SARDA & ORS [REFERRED TO]
VENIGALLA KOTESWARAMMA VS. MALAMPATI SURYAMBA [REFERRED TO]

JUDGEMENT

(1.) This Court while admitting the appeal on 23rd March, 2007 has framed following substantial question of law-

(2.) This substantial question of law was framed on the background of filing suit for partition by plaintiff-Saraswatibai Ingle (present appellant). She was aggrieved by the decision of the trial Court for two reasons-

(3.) I have heard learned Advocate Shri P.R. Agrawal for the plaintiff/appellant and learned Advocate Shri S.M. Vaishnav for the defendants/respondents. So it needs to be seen what was the evidence adduced by both the sides about nature of suit properties, how they were acquired and to what extent the evidence of admission is considered by the Courts below.

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SARASWATIBAI Vs. PRADEEP

Referred Judgements :-

JUDGEMENT

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