REGENT COMPUTRONICS PVT. LTD.

Annapurna Chakrabarty And Others Appellant

V/S

Kalpana Debi And Others Respondents

Referred Judgements :-

KALISHANKER DAS VS. DHIRENDRA NATH [REFERRED TO]
GUMMALAPURA TAGGINA MATADA KOTTURUSWAMI VS. SETRA VEERAWA [REFERRED TO]
JAISRI SAHU VS. RAJDEWAN DUBEY [REFERRED TO]
RADHA RANI BHARGAVA VS. HANUMAN PRASAD BHARGAVA DECEASED AND AFTER HIM [REFERRED TO]
RANI VS. SANTA BALA DEBNATH [REFERRED TO]
G VENKAYAMMA VS. G VEERAYYA [REFERRED TO]
GOSTHA BEHARI BERA VS. HARIDAS SAMANTA [REFERRED TO]

JUDGEMENT

(1.) THESE two appeals are from the decree passed by the learned Subordinate Judge, L.A.D. at Nowgong in Title Suit No. 5 of 1961. The Plaintiffs filed the suit for declaration of their right, title and interest in the lands described in the schedule to the plaint, hereinafter referred to as the suit land, and for recovery of khas possession thereof.

(2.) THE plaintiffs' case may briefly be stated: -

(3.) The plaintiffs have examined 4 witnesses including plaintiff 1. For the defendants only one witness has been examined.

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ANNAPURNA CHAKRABARTY AND OTHERS Vs. KALPANA DEBI AND OTHERS

Referred Judgements :-

JUDGEMENT

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