In Judgment Text:
- has been challenged by the accused persons namely
Takan and Raghubir (father and the son). Both - the accused
Takan has died with the result, his appeal was ordered to be abated. Thus, we are concerned - that one Chhote Lal was the own uncle of the accused
Takan . The said Chhote Lal had no son. He had only one - holdings and the remaining half was with the accused
Takan . Prior to leaving the village Bari, the said
In Judgment Text:
- has been challenged by the accused persons namely
Takan and Raghubir (father and the son). Both - the accused
Takan has died with the result, his appeal was ordered to be abated. Thus, we are concerned - that one Chhote Lal was the own uncle of the accused
Takan . The said Chhote Lal had no son. He had only one - holdings and the remaining half was with the accused
Takan . Prior to leaving the village Bari, the said
In Judgment Text:
- and Lalas Daulat Ram and
Takan Das. Lala Kanwar Bhan, who is an extra Assistant Commissioner stationed - Commissioner, alleging that Lala Kanwar Bhan was showing undue favour to
Takan Das. The Deputy Commissioner - started by means of an application, dated the 20th October 1921 filed by Lala
Takan Das containing - seems to decide the applications before me. It has been urged that the allegations made by
Takan Das
J
J
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