REGENT COMPUTRONICS PVT. LTD.

GANESH PRASAD Appellant

V/S

RAJESHWAR PRASAD Respondents

Referred Judgements :-

FIRM SRINIWAS RAM KUMAR VS. MAHABIR PRASAD [REFERRED TO]
L J LEACH AND CO LIMITED VS. JARDINE SKINNER AND CO [REFERRED TO]
PIRGONDA HONGONDA PATIL VS. KALGONDA SHIDGONDA PATIL [REFERRED TO]
A K GUPTA AND SONS LIMITED VS. DAMODAR VALLEY CORPORATION [REFERRED TO]
GANGA BAI VS. VIJAY KUMAR [REFERRED TO]
GANESH TRADING CO VS. MOJI RAM [REFERRED TO]
GAJANAN JAIKISHAN JOSHI VS. PRABHAKAR MOHANLAL KALWAR [REFERRED TO]
G NAGAMMA VS. SIROMANAMMA [REFERRED TO]
B K N PILLAI VS. P PILLAI [REFERRED TO]
NORTH EASTERN RAILWAY ADMINISTRATION GORAKHPUR VS. BHAGWAN DAS [REFERRED TO]
P A JAYALAKSHMI VS. H SARADHA [REFERRED TO]
REVAJEETU BUILDERS AND DEVELOPERS VS. NARAYANASWAMY AND SONS [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) For the sake of convenience, the appellant herein shall be referred to as, 'the Original Defendant or Defendant' and the respondents herein shall be referred to as, 'the Original Plaintiffs or Plaintiffs'.

(3.) This appeal is at the instance of the Original Defendant of Suit No. 154 of 2009 instituted by the Plaintiffs in the Court of Civil Judge (J.D.), Eastern, District Ballia for possession of the suit property upon redemption of mortgage and is directed against the order passed by the High Court of Judicature at Allahabad dtd. 4/7/2018 in the Civil Miscellaneous W.P. 1346 of 2015, thereby affirming the order passed by the Additional District Judge dtd. 25/2/2015, permitting the Plaintiffs to amend the plaint under the provisions of Order VI Rule 17 of the Code of Civil Procedure, 1908 (for short, 'the CPC').

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GANESH PRASAD Vs. RAJESHWAR PRASAD

Referred Judgements :-

JUDGEMENT

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