REGENT COMPUTRONICS PVT. LTD.

FAQRUDDIN Appellant

V/S

TAJUDDIN Respondents

Referred Judgements :-

MD ARMY WELFARE HOUSING ORGANISATION V. SUMANGAL SERVICES (P) LTD. [REFERRED TO]
TILKAYAT SHRI GOVINDLALJI MAHARAJ TRIYAMBAK LAL GOSWAMI SHN CILANSHYAMLAIJI TILKAYAT SHRI GOWINDLAIJI VS. STATE OF RAJASTHAN [REFERRED TO]
ANWAR KHAN MEHBOOB CO VS. STATE OF MADHYA PRADESH [REFERRED TO]
SOBHAG SINGH VS. JAI SINGH [REFERRED TO]
CHIEF JUSTICE OF ANDHRA PRADESH HIGH COURT OF ANDHRA PRADESH VS. L V A DIXITULU:V V S KRISHNAMURTHY [REFERRED TO]
HASHAM ABBAS SAYYAD VS. USMAN ABBAS SAYYAD [REFERRED TO]
SURAJ BHAN VS. FINANCIAL COMMISSIONER [REFERRED TO]
NARAIN PRASAD AGGARWAL VS. STATE OF M P [REFERRED TO]
DADU DAYALU MAHASABHA JAIPUR VS. MAHANT RAM NIWAS [REFERRED TO]
SHAH NAJIHUDDIN AHMAD VS. AMIR HASAN KHAN [REFERRED TO]
DEBENDRA NATH MITRA MAJUMDAR VS. SHEIK SEFATULLA [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) Defendants-Appellants are before us, aggrieved by and dissatisfied with a judgment and order dated 3.11.2006 passed by a learned Single Judge of the High Court of Judicature of Rajasthan in S.B. Civil First Appeal No. 144 of 1981 allowing the appeal of the respondent from a judgment and order dated 31.01.1981 passed by the Additional District Judge, No. 1, Jaipur City in Civil Suit No. 67 of 1977, whereby and whereunder a suit filed by the respondent herein for declaration of his title, permanent injunction and possession was dismissed.

(3.) At the outset, we may notice the genealogical tree of the parties, which is as under :

Click here to view full judgment.

FAQRUDDIN DEAD Vs. TAJUDDIN DEAD

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address