REGENT COMPUTRONICS PVT. LTD.

SAHEBLAL Appellant

V/S

Imamsab Respondents

Referred Judgements :-

RAVINDER KAUR GREWAL AND ORS. VS. MANJIT KAUR [REFERRED TO]
COLLECTOR OF BOMBAY VS. MUNICIPAL CORPORATION OF THE CITY OF BOMBAY [REFERRED TO]
LALA KAPURCHAND GODHA VS. MIR NAWAB HIMYATALIKHAN AZAMJAH [REFERRED TO]
NAIR SERVICE SOCIETY LIMITED VS. K C ALEXANDER [REFERRED TO]
YESHWANTRAO LAXMANRAO GHATGE VS. BABURAO BALA YADAV [REFERRED TO]
KSHITISH CHANDRA BOSE VS. COMMISSIONER OF RANCHI [REFERRED TO]
SATTAR MOHAMMAD CHOUDHARI VS. GUNDAPPA AMABADAS BUKATE [REFERRED TO]
M R PATIL VS. MEMBER INDUSTRIAL COURT [REFERRED TO]
P T MUNICHIKKANNA REDDY VS. REVAMMA [REFERRED TO]
ALLABAKSH VS. MOHAMMED HUSSAIN [REFERRED TO]
UNION OF INDIA VS. K.V. LAKSHMAN [REFERRED TO]

JUDGEMENT

(1.) Though this matter is listed in admission, with consent of learned counsel on both sides, the matter is taken up for final hearing.

(2.) The captioned second appeal is filed by the unsuccessful defendant Nos.1 and 2 who have questioned the concurrent findings of the Courts below wherein the plaintiffs suit for partition is decreed negativing the contention of defendants that they have perfected their title by way of adverse possession.

(3.) For the sake of brevity, the parties are referred to as per their rank before the trial Court.

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SAHEBLAL Vs. IMAMSAB

Referred Judgements :-

JUDGEMENT

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