INDRAMANI BEDBAGIS Vs. HEMA DIBYA
LAWS(ORI)-1976-8-10
HIGH COURT OF ORISSA
Decided on
August 02,1976
INDRAMANI BEDBAGIS
Appellant
VERSUS
HEMA DIBYA
Respondents
Referred Judgements :-
MAHANT INDRA NARAIN DAS VS. MAHANT GANGA RAM DAS [REFERRED TO]ABHAY CHAND RAM CHAND VS. RAM CHAND WAZIR CHAND [REFERRED TO]
Cited Judgements :-
ASHISH KUMAR VS. LEELA BAI [LAWS(MPH)-2002-2-10] [REFERRED TO]P MEENAMBAL VS. R RAJESWARI [LAWS(MAD)-1997-4-63] [REFERRED TO]
BHARTI GAYAKWAD VS. MANJU GAYAKWAD, DIVORCEE [LAWS(CHH)-2024-4-31] [REFERRED TO]
BHAGWANDAS YADAV VS. ROHIT TIWARI [LAWS(MPH)-2010-1-163] [REFERRED TO]
M SARASWATHY AMMA VS. P PADMAVATHY AMMA [LAWS(KER)-1992-7-32] [REFERRED TO]
PREMLAL DEVANGAN S/O LATE TAPSILAL DEVANGAN VS. SANTOSH RAO BHOSALE, S/O LATE MANIKRAO BHOSALE [LAWS(CHH)-2016-7-60] [REFERRED]
JUDGEMENT
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(1.)Plaintiff No. 1 has preferred this appeal against the decision of the Additional District Judge,
Cuttack in Title Appeal No. 44/72 reversing the decision of the First Munsif, Cuttack in Title Suit No. 104/66.
(2.)Plaintiff No. 2 has been impleaded as pro forma respondent No. 3 in this appeal.
(3.)The admitted genealogical tree is given below:-
(2.)Plaintiff No. 2 has been impleaded as pro forma respondent No. 3 in this appeal.
(3.)The admitted genealogical tree is given below:-
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