REGENT COMPUTRONICS PVT. LTD.

RAMESH CHAND Appellant

V/S

SURESH CHAND Respondents

Referred Judgements :-

SHIVAKUMAR VS. SHARANABASAPPA [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
RAM BARAN PRASAD VS. RAM MOHIT HAZRA [REFERRED TO]
NATHULAL VS. PHOOLCHAND [REFERRED TO]
NARANDAS KARSONDAS VS. S A KAMTAM [REFERRED TO]
RAMBHAU NAMDEO GAJRE VS. NARAYAN BAPUJI DHOTRA [REFERRED TO]
STATE OF RAJASTHAN VS. BASANT NAHATA [REFERRED TO]
SURAJ LAMP AND INDUSTRIES PVT LTD VS. STATE OF HARYANA [REFERRED TO]
MATHAI SAMUEL VS. EAPEN EAPEN (DEAD) BY LRS [REFERRED TO]
MEENA PRADHAN VS. KAMLA PRADHAN [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) The appellants are aggrieved by the judgment dtd. 9/4/2012, passed by the Hon'ble High Court of Delhi whereby the Regular First Appeal No. 358/2000 filed by them against the judgment and decree dtd. 11/5/2000 came to be dismissed and the judgment and decree passed in Suit No. 613/1997 by the Additional District Judge, Delhi decreeing the suit for possession, mesne profits, declaration, mandatory injunction filed by the Respondent No. 1, who was the plaintiff, came to be confirmed, by dismissing the counterclaim for declaration filed by the Appellant has been affirmed. For convenience, the parties are referred as per their rank before the Trial Court.

(3.) Facts necessary for adjudication of the controversy on hand are as follows:

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RAMESH CHAND Vs. SURESH CHAND

Referred Judgements :-

JUDGEMENT

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