REGENT COMPUTRONICS PVT. LTD.

PARWATIBAI NAMDEO (DIED HER LR) ANNA SHEKU CHAVAN Appellant

V/S

RAMRAO BARIKRAO LAHANE Respondents

Referred Judgements :-

RUPRAO VS RAMRAO [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
ANDHRA BANK LIMITED VS. R SRINIVASAN [REFERRED TO]
P P K GOPALAN NAMBIAR VS. P P K BALAKRISHNAN NAMBIAR [REFERRED TO]
PALANIVELAYUTHAM PILLAI VS. RAMCHANDRAN [REFERRED TO]
K M VARGHESE VS. K M OOMMEN [REFERRED TO]
JAWAHARLAL VS. SARASWATIBAI BABULAL JOSHI [REFERRED TO]
SHIVRAJ S O RAMJI PAUL SHETE VS. PRAYAGBAI [REFERRED TO]
BHASKAR BARAKU TAHSILDAR VS. GANGARAM SUPADU TAHASILDAR [REFERRED TO]
MAKHAN MAL L RAM DITTA MAL VS. PRITAM DEVI [REFERRED TO]

JUDGEMENT

(1.) HEARD.

(2.) THIS civil revision application filed by the petitioner (original applicant) is directed against the order dated 24-12-1998 passed by the District Judge, Aurangabad in Misc. Civil Appeal No. 130 of 1994. In brief the facts giving rise to this civil revision application are as under :

(3.) FEELING aggrieved by the judgment and decree passed by the trial Court, Ramrao and Drupadabai filed regular civil appeal. The appeal was dismissed by the District Judge, Aurangabad. Without there being second appeal, the decree for partition and separate possession achieved finality. Parwatibai filed execution proceeding bearing No. 27 of 1979.

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PARWATIBAI Vs. RAMRAO BARIKRAO LAHANE

Referred Judgements :-

JUDGEMENT

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