REGENT COMPUTRONICS PVT. LTD.

Krishna Swaroop Agarwal Appellant

V/S

ARVIND KUMAR Respondents

Referred Judgements :-

VISHWABANDHU V. SRIKRISHNA [REFERRED TO]
HARI SHANKAR VS. RAO GIRDHARI LAL CHODHURY [REFERRED TO]
GUJARAT ELECTRICITY BOARD VS. ATMARAM SUNGOMAL POSHANI [REFERRED TO]
CHIEF COMMISSIONER OF INCOME TAX ADMINISTRATION BANGALORE VS. V K GURURAJ [REFERRED TO]
C C ALAVI HAJI VS. PALAPETTY MUHAMMED [REFERRED TO]
SARAV INVESTMENT AND FINANCIAL CONSULTANTS PVT LTD VS. LLYODS REGISTER OF SHIPPING INDIAN OFFICE STAFF PROVIDENT FUND [REFERRED TO]
POONAM VERMA VS. DELHI DEVELOPMENT AUTHORITY [REFERRED TO]
UNION OF INDIA VS. C N VASUDEVAN [REFERRED TO]
V N BHARAT VS. D D A [REFERRED TO]
MUNICIPAL CORPORATION LUDHIANA VS. INDERJIT SINGH [REFERRED TO]
GREATER MOHALI AREA DEVELOPMENT AUTHORITY VS. MANJU JAIN [REFERRED TO]
RAM MURTI DEVI VS. PUSHPA DEVI [REFERRED TO]

JUDGEMENT

(1.) Leave Granted.

(2.) The present appeal arises from the final judgment and order dtd. 7/10/2016, passed by the High Court of Judicature at Allahabad in Civil Revision No.22 of 2012, whereby the judgment and order dtd. 26/11/2011 passed in S.C.C. Suit No.23 of 2000 by the Additional District Judge, Hathras, was set aside.

(3.) The principle question of law that falls for consideration of this Court in the present litigation is whether the High Court was justified in setting aside the ejectment decree passed by the Trial Court in favour of the appellant on the sole ground that the notice under Sec. 106 of Transfer of Property Act, 1882, was not served upon the respondent, as the postal letter was returned with endorsement "ND" which denotes "Not Delivered".

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KRISHNA SWAROOP AGARWAL Vs. ARVIND KUMAR

Referred Judgements :-

JUDGEMENT

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