REGENT COMPUTRONICS PVT. LTD.

RAJENDRA KUMAR GUPTA Appellant

V/S

Neelan Gupta And Others Respondents

Referred Judgements :-

SAROOP SINGH V. BANTO [REFERRED TO]
STATE BANK OF TRAVANCORE VS. ARAVINDAN KUNJU PANICKER [REFERRED TO]
THAKUR KISHAN SINGH DEAD VS. ARVIND KUMAR [REFERRED TO]
R RAJAGOPAL REDDY VS. PADMINI CHANDRASEKHARAN [REFERRED TO]
INDIRA VS. ARUMUGAM [REFERRED TO]
ROOP SINGH DEAD VS. RAM SINGH DEAD [REFERRED TO]
RAJAPPA HANAMANTHA RANOJI VS. MAHADEV CHANNABASAPPA [REFERRED TO]
HAFZAT HUSSAIN S O MUBARAK HUSSAIN VS. ABDUL MAJEED S O WALI MOHAMMAD SHEIKH BALLAN [REFERRED TO]
MOHAMMAD ALI VS. JAGADISH KAKITA [REFERRED TO]
VASANTIBEN PRAHLADJI NAYAK VS. SOMNATH MUIJIBHAI NAYAK [REFERRED TO]
M DURAI VS. MADHU [REFERRED TO]
BHARATHA MATHA VS. R VIJAYA RENGANATHAN [REFERRED TO]
D R RATHNA MURTHY VS. RAMAPPA [REFERRED TO]

JUDGEMENT

(1.) The substantial question of law formulated and to be answered in this plaintiffs second appeal states as under:-

(2.) The imperative facts required for determination in this appeal are as under:-

(3.) The trial Court, by its judgment and decree dated 13.10.1999 passed in Civil Suit No. 195-A/95, dismissed the plaintiffs suit holding that as the plaintiff is the title holder of the suit land, therefore, he is entitled for decree for recovery of possession.

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RAJENDRA KUMAR GUPTA Vs. NEELAN GUPTA AND OTHERS

Referred Judgements :-

JUDGEMENT

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