JAMUNA PRASAD Vs. THAKUR JI MAHAMAYA DEVI VIRAJMAN TEMPLE AND 3 ORS
LAWS(ALL)-2016-7-292
HIGH COURT OF ALLAHABAD
Decided on
July 28,2016
JAMUNA PRASAD
Appellant
VERSUS
Thakur Ji Mahamaya Devi Virajman Temple And 3 Ors
Respondents
JUDGEMENT
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(1.) Heard Sri J.K. Mishra, learned counsel for the petitioner.
(2.) The decree passed in S.C.C. suit has been put in execution against one of the judgement debtors Ramdei.
(3.) The petitioner is one of the sons of the aforesaid judgement debtor Ramdei.;
(2.) The decree passed in S.C.C. suit has been put in execution against one of the judgement debtors Ramdei.
(3.) The petitioner is one of the sons of the aforesaid judgement debtor Ramdei.;
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