NATHUNI RAM Vs. RAGHUPAT RAM
LAWS(SC)-2007-2-57
SUPREME COURT OF INDIA (FROM: JHARKHAND)
Decided on February 23,2007

NATHUNI RAM Appellant
VERSUS
RAGHUPAT RAM Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Challenge in this appeal is to the judgment rendered by a learned Single Judge of the Jharkhand High Court. The plaintiff, who had filed the second appeal before the High Court u/s. 100 of the Code of Civil Procedure, 1908 (in short the Code ), has filed this appeal.
(3.) Detailed reference to the factual aspect is really unnecessary.;


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