(1.) THIS second appeal arises out of a judgment and decree dated March 23, 1988, passed by Sri S. Narayan, 1st Additional District Judge, Dhanbad, in Title Appeal No, 268 of 1986 whereby and whereunder the said learned court reversed the judgment and decree dated April 29, 1986, passed by Sri A.D.P. Singh, Additional Subordinate Judge, 2nd Court, Dhanbad, in Title Suit No. 47 of 1984.
(2.) THE facts of the case lie in a very narrow compass.
(3.) ACCORDING to the plaintiff, there had been a partition between her and Lalu Mian as a result whereof, three kathas of land with house fell to the share of the plaintiff and two Kathas of parti land fell to the share of Lalu Mian. Lalu Mian executed a deed of sale dated February 9, 1983, in favour of one Nabisa Khatoon and thereafter he left the village and began to live at his father-in-law's place at Chirua.
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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