Ramchandra Maruti Mirokhe, Bhausaheb Maruti Mirokhe (since deceased by heirs: Smt. Anusaya Bhausaheb Mirokhe, Anandrao Bhausaheb Mirokhe, Sanjay Bhausaheb Mirokhe, Sou. Malan Kisan Pisal and Sou. Sunanda Suresh Khebade) and Patangrao Maruti Mirokhe vs Sambhu Gopala Chavan (since deceased by heirs: Dattu Sambhu Chavan, Kisan Sambhu Chavan (since deceased by heirs: Smt. Tarubai Kisan @ Krishna Chavan, Ramchandra Kisan @ Krishna Chavan, Suresh Kisan @ Krishna Chavan and Sharad Kisan @ Krishna Chavan), Sanjay Ganpati Chavan, Sou. Janabai Tukaram Shinde and Sou. Tarubai @ Dwarkabai) and Patangrao Mirokhe

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        All Words Territorial Jurisdiction System will search all the judgements wherein both the words Territorial and Jurisdiction exist. Both the words Territorial and Jurisdiction might or might not be together in the search results.
        Usage of Near in All Words Murder Weapon Not Found @Near 10 System will search for judgements wherein all the words in the String "Murder Weapon Not Found" are present and are not separated by more than 10 words
        Correct Method Outcome
        Territorial Jurisdiction System will search the exact phrase "Territorial Jurisdiction" i.e. the outcome will be all the judgements wherein both the words Territorial Jurisdiction are together.
        Particular Correct Method Outcome
        OR "Territorial Jurisdiction" OR "Section 138 NI Act" System will search for judgements wherein either or both of the phrases (I.e. "Teritorial Jurisdiction" or "Section 138 NI Act" are present as it is.
        AND "Territorial Jurisdiction" AND "Section 138 NI Act" System will search for judgements wherein both the phrases (I.e. "Teritorial Jurisdiction" and "Section 138 NI Act") are present as it is.
        NOT "Territorial Jurisdiction" NOT "Section 138 NI Act" System will search for judgements wherein the phrase "Teritorial Jurisdiction" is present but the phrase "Section 138 NI Act" is not present.
        ex1:- ("Claim Compensation" AND "Head Injury") NOT Death
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