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R.A. Jahagirdar, J.@mdashThe petitioner who had originally succeeded in the trial Court in his suit for possession of the suit premises tenanted by the first respondent, hereinafter referred to as ''the respondent'', an…
Appeal No. 366 of 1913 Mullick, J.@mdashOne Mohammad Zamiruddin had three sons, Mohammad Ibrahim, Mdhammad Mohsin and Nazir Ahsan. Bibi Nagin defendant No. 1 was the wife of Ibrahim; Bibi Soghra defendant No. 4, the wi…
1. The order dated 19.07.2017 passed by the 9th Additional District Judge, Mathura in Civil Appeal no.155 of 2016 (Vinod Kumar & others Vs. Tarachan & others) in rejecting the application 35-Ga dated 18.07.2017 is under…
Das, J.@mdashThere is a deficit Court-fee of Rs. 80-4-0 due from the plaintiffs-respondents on their plaint and on their memorandum of appeal in the Court below. They are given seven days time to make good the deficienc…