REGENT COMPUTRONICS PVT. LTD.

Lakhan Lal And Ors. Appellant

V/S

Asharam And Ors. Respondents

Referred Judgements :-

LR'S V. SYED NABI [REFERRED TO]
PRATAP SINGH VS. KRISHNA GUPTA [REFERRED TO]
RUKHMABAI VS. LALA LAXMINARAYAN [REFERRED TO]
LAXMI AND COMPANY VS. ANANT R DESHP NDE [REFERRED TO]
SHIKHARCHAND JAIN VS. DIGAMBER JAIN PRABAND KARINI SABHA [REFERRED TO]
BANARSI VS. RAM PHAL [REFERRED TO]
KALYAN SINGH VS. VAKILSINGH [REFERRED TO]
BIBHAS CHANDRA BOSE VS. DOLLY BOSE NEE DUTTA [REFERRED TO]
DHARMAJI SHANKAR SHINDE AND OTHERS VS. RAJARAM SHRIPAD JOSHI (DEAD) THROUGH LRS. AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) The substantial questions of law involved, formulated and to be answered in this second appeal preferred by legal representatives of the plaintiff are as under: -

(2.) The plaintiff filed a suit for declaration of title and permanent injunction restraining defendant No.1 from interfering with his peaceful possession stating inter-alia that he has purchased the suit land by registered sale deed dated 28.11.67 and he is title and possession holder of the suit land.

(3.) Defendant No.1 filed his written statement and denied the averments made in the plaint stating inter-alia that sale deed is not real sale, but it is a mortgage deed and also set-up a plea of adverse possession.

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LAKHAN LAL AND ORS. Vs. ASHARAM AND ORS.

Referred Judgements :-

JUDGEMENT

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