REGENT COMPUTRONICS PVT. LTD.

MST. NEPUR KUER Appellant

V/S

SHEOCHAND SAHU Respondents

Referred Judgements :-

PARMESHWAR DUBEY V. GOBIND DUBEY [REFERRED TO]
GOBIND DUBEY V. PARMESHWAR DUBEY [REFERRED TO]
JYOTIBATI CHAUDHARAIN V. LACHHMESHWAR PRASAD CHAUDHURI [REFERRED TO]
A.PERRAZU V. A.SUBBARAYADU [REFERRED TO]
JYOTIBATI CHAUDHARAIN V. LACHHMESHWAR PRASAD [REFERRED TO]
L BAPPU AYYAR VS. RENGANAYAKI [REFERRED TO]
KUMBHAN LAKSHMANNA VS. TANGIRALA VENKATESWARLU [REFERRED TO]

JUDGEMENT

(1.) This appeal, by the plaintiff, which arises out of a suit for partition, is from the judgment of the learned Addl. Subordinate Judge, First Court, Gaya, refusing her claim for rendition of accounts by defendant No. 1.

(2.) The sole question for determination, in the present appeal therefore, is: is defendant 1 liable to render accounts to the plaintiff?

(3.) In order to decide the above question, it is necessary to state the material facts having bearing on this point.

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NEPUR KUER Vs. SHEOCHAND SAHU

Referred Judgements :-

JUDGEMENT

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