SURAJ BHAN SINGH Vs. BISHWANATH SINGH
LAWS(ALL)-2007-4-393
HIGH COURT OF ALLAHABAD
Decided on April 16,2007

SURAJ BHAN SINGH Appellant
VERSUS
BISHWANATH SINGH Respondents

JUDGEMENT

- (1.) CAUSE -list has been revised.
(2.) LEARNED counsel for the parties are not present. It appears that Triveni Singh and others filed a Suit for partition and separate possession of various properties, as mentioned in the plaint.
(3.) THE said Suit was registered as Original Suit No. 485 of 1954.;


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