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Judgment
Sl. No.,Sale Deed,"D e sc ription of
Properties",Value of the Property,"Properties acquired in
the name of
1.,"1 5 5 2 1 dated
15.12.2012","Khata No.-4, Plot
No.-58, Thana No.
565, MauzaRatanua
Circle-Dev, Area-04
Decimal alongwith
construction, Distt.-
Aurangabad","Rs. 14,00,000/- Stamp
-DutyRs. 84,100/-
,Reg. & Other
charges-Rs. 29,629/-
Total-Rs. 15,31,729/-","i. Rajanti Devi (D-3
W/o Sandeep Yadav
(D-1) ii. Gudiya Dev
(D-6) W/o Dhanik Lal
Mandal (D-2)
2.,"1 4 2 3 2 dated
10.10.2013","Khata No.-8, Plot
No.- 128, Thana No.
566, Mauza-Sahpur,
Ward No.-10, Area-
0 5 Decimal, Distt.-
Aurangabad","Rs. 15,00,000/- Stamp
-DutyRs. 1,23,000/-
Reg. & Other
charges-Rs. 32,250/-
Total-Rs. 16,55,250/-","Rajanti Devi (D-3)
W/o Sandeep Yadav
(D-1)
3.,"2 9 1 6 dated
11.03.2015","Khata No. 8, Plot
No.- 128, Thana No
566, Ward No.-10,
MauzaSahpur, Area-
1.82 Decimal, Distt.-
Aurangabad","Rs. 5,40,000/- Stamp
.DutyRs. 44,000/-
Reg. & Other
charges-Rs. 11,775/-
Total-Rs. 5,95,775/-","Rajanti Devi (D-3)
W/o Sandeep Yadav
(D-1)
4.,"5 6 6 1 , dated
12.07.2017","K h a t a No.-222,
Khesra170, Plot No.
170, Thana No.-284
MauzaDumranwan,
CircleBanke Bazaar,
rea-18.75 Decimal,
Distt.-Gaya","Rs. 1,45,000/- Stamp
-Duty8,700/- Reg. &
,Other Charges3,450/-
Total Rs. 1,57,150/-","Dhanik Lal Manda
(D-2) brother of
SandeepYadav (D-1)
5.,"Advance Payments
made Revanta
Multistate CGHS
Limited, Dwarka
New Delhi","Category of Flat 1175,
2BHK, Smar
Residency
,","R s . 10,68,400/-
tagainst Membership
No. SR51196","Gajendra Narayan
(D-7) (son in law of
Sandeep Yadav (D-2)
,,Total,"Rs. 50,08,304/-",
Sl.
No.",Name of Bank,Account Number,"Account
Holder","Available
Balance as on
31.01.2018
(in Rs.)
i.,"Punjab National
Bank, Banke Bazaar,
Gaya",2387000100026310,"Dhanik Lal
Mandal (D-2)","1,722/-
ii,"Punjab National
Bank, Banke Bazaar,
Gaya",2387000100158030,"Gudiya Devi
(D-6)","5,432/-
iii,"Punjab National
Bank, Aurangabad",7975000100011730,"Rahul Kumar
(D-4)","1,25,586/-
iv.,"Punjab National
Bank, Banke Bazaar,
Gaya",2387000100095880,"Gaurav Kumar
(D-5)","1,51,026/-
v.,"Madhya Bihar
Gramin Bank, Banke
Bazaar, Gaya",72160100130546,"Dhanik Lal
Mandal (D-2)","69,479/-
vi,"Madhya Bihar
Gramin Bank, Banke
Bazaar, Gaya",72160100171862,"Gudiya Devi
(D-6)","1,40,271/-
vii,"Madhya Bihar
Gramin Bank,
Khiriyawan,
Aurangabad",711101100077874,"Gajendra
Narayan (D- 7)","1,09,535/-
viii,"HDFC, Gagan Vihar,
New Delhi",50100132091399,"Gajendra
Narayan (D-7)","92,265/-
ix,"Canara Bank,
Aurangabad",3135108005475,"Gaurav Kumar
(D-5)","1,48,893/-
x,"Bank of India,
Aurangabad",459110110004843,"Rajanti Kumari
(D-3)","1,03,278/-
xi,"Syndicate Bank,
Aurangabad",74162010003285,"Rajanti Kumari
(D-3)",159/-
xii,"Axis Bank,
Aurangabad",914010049104661,"Rajanti Kumari
(D-3)","3,76,648/-
,,,Total,"Rs. 13,24,294/-
Appeal No.,Appellants,Property,"Value as per in
Rs.",Remarks
4765/2018,"Rajanti Devi
(appellant No.1)","Immovable property
bearing Khata No. 4,
Plot No. 58,
Thana No. 565,
Mauza Ratauna,
Circel Dev, District
Aurangabad, Bihar,
measuring 04
decimal, valued at
(residential)","15,31,729/-","It is the residential
property being used
as
residence of Rajanti
Devi
and her
family.
This property is co
owned by Gudiya
Devi. Appellant in
appeal No.
4759/2018
4765/2018,"Rahul Kumar
(Appellant
No.2)","Honda Motorcycle
No.
BR 26J 6006","1,40,341/-","Presently valued at
Rs.1,00,000/-
4765/2018,"Rahul Kumar
(Appellant
No.2)","Yamaha Motorcycle
No.
JH 01 CE 42230","96,390/-","Presently valued at
Rs.65,000/-
4748/2018,"Dhanik Lal
Mandal","Tractor No. BR 02
GA 109","6,33,457/-","Already seized
Presently valued at
Rs.2,50,000/-
4748/2018,"Dhanik Lal
Mandal","Passion Pro
Motorcycle No. BR
26F 5880","58,000/-","Presently
valued at
Rs.20,000/-
4748/2018,"Dhanik Lal
Mandal","Maruti Brezza
No. JH 09AH 9713","10,69,173/-","Financed by
financial institution
respondent.,,,,
With regard to immovable property is concerned where the appellant Smt. Rajanti Devi and her family members are residing, the value of the said",,,,
property as per respondent is Rs.15,31,729/-. We direct that Smt. Rajanti Devi shall deposit a sum of Rs.3,000/- (Rupees three thousand only) as use",,,,
and accommodation charges every month on 7th day of calendar month with the respondent. As far as arrears from the date of impugned order i.e.,,,,
from July to December, 2018 is concerned, the same shall be deposited by the appellant within eight weeks from today.",,,,
The properties which are attached are accordingly released forthwith.,,,,