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Nirmala Bai (Parties) P

1. Judgment 
Supreme Court Of India

Hon'ble Judge(s) Hon'ble Judge(s): Bela M. Trivedi, Satish Chandra Sharma , JJ


2. Judgment 
Karnataka High Court

Hon'ble Judge(s) Hon'ble Judge(s): B. Veerappa, M. G. Uma , JJ

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In Judgment Text:

  1. It is the case of the original petitioner - Smt. Nirmala Bai N., that her husband late V. Sathyanarayana Rao

3. Judgment 
Andhra Pradesh High Court

Hon'ble Judge(s) Hon'ble Judge(s): D. V. S. S. Somayajulu , J


4. Judgment 
Chhattisgarh High Court

Hon'ble Judge(s) Hon'ble Judge(s): Gautam Chourdiya , J


5. Judgment 
Madhya Pradesh High Court

Hon'ble Judge(s) Hon'ble Judge(s): Vivek Rusia , J

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In Judgment Text:

  1. examined Nirmala Bai as DW1, Shakuntala Bai as DW2.
  2. of Moutibai being daughter of Sushila Bai was brought on record. By sale deed dated 30.09.1992 Nirmala Bai had
  3. According to the plaintiff, during pendency of the present appeal, Nirmala Bai has executed a sale deed



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