GEETA DEVI Vs. PURAN RAM RAIGAR
LAWS(SC)-2010-9-29
SUPREME COURT OF INDIA (FROM: RAJASTHAN)
Decided on September 06,2010

GEETA DEVI Appellant
VERSUS
PURAN RAM RAIGAR Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard learned Counsel for the appearing parties.
(3.) This Appeal has been filed against the judgment and order dated 05th July, 2007 passed by the Division Bench of the High Court of Rajasthan, Jaipur Bench, Jaipur in D.B. Civil Special Appeal No. 10 of 2007.;


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