REGENT COMPUTRONICS PVT. LTD.

Md. Ziyauddin Appellant

V/S

Habibul Haq Respondents

Referred Judgements :-

MULLIC ABDOOL GUFFOOR VS. MULEKA [REFERRED TO]
MAQBOOL ALAM KHAN VS. KHODAIJA [REFERRED TO]
SYED SHAH GHULAM GHOUSE MOHIUDDIN VS. SYED SHAH AHMED MOHIUDDIN KAMISUL QUADRI DIED [REFERRED TO]
ILLAHI SHAMSUDDIN NADAF VS. SOU JAITUNBI MAKBUL NADAF [REFERRED TO]
VIDYA DEVI ALIAS VIDYA VATI VS. PREM PRAKASH [REFERRED TO]
MOHAMMAD NOORUL HODA VS. BIBI RAIFUNNISA [REFERRED TO]
MAHILA BAJRANGI VS. BADRIBAI [REFERRED TO]
SNEH GUPTA VS. DEVI SARUP [REFERRED TO]
HAFEEZA BIBI VS. SHAIKH FARID [REFERRED TO]
RATANLAL BORA VS. MOHD NABIADDIN [REFERRED TO]
S G MAHABOOB BASHA VS. NAJUMUNNISSA [REFERRED TO]
RASHEEDA KHATOON VS. ASHIQ ALI [REFERRED TO]
D.N. JOSHI (D) THR. LRS. & OTHERS. VS. D.C. HARRIS & ANOTHER. [REFERRED TO]

JUDGEMENT

(1.) This second appeal has been filed by the appellants/plaintiffs under Sec. 100 of the C.P.C. against judgment and decree dtd. 10/12/2010 passed by Additional District Judge, Bilaspur (C.G.) in Civil Appeal No. 1A/2011 (Salma Begam and others Vs. Mehrunnisha and others) affirming the judgment and decree dtd. 26/10/2010 passed by Fifth Civil Judge Class-II, Bilaspur, District- Bilaspur (C.G.) in Civil Suit No. 8A/2010.

(2.) For the sake of convenience, the parties shall be referred to in terms of their status in Civil Suit No. 8A/2010 which was filed for declaration of title and grant of permanent injunction.

(3.) The instant Second Appeal is admitted for hearing by this Court vide its order dtd. 24/3/2021 on the following substantial questions of law:-

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MD. ZIYAUDDIN Vs. HABIBUL HAQ

Referred Judgements :-

JUDGEMENT

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