REGENT COMPUTRONICS PVT. LTD.

R.L.SURI Appellant

V/S

ASHOK KUMAR CHOUDHARY Respondents

Referred Judgements :-

M/S. MADAN AND CO. V. WAZIR JAIVIR CHAND [REFERRED TO]
FOOD CORP. OF INDIA V. E. KUTAPAN [REFERRED TO]
KANHAIYALAL V. MOHANLAL [REFERRED TO]
SAVITRI DEVI VS. PURANCHAND [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. SHANTI DEVI [REFERRED TO]
EAST INDIA COTTON MANUFACTURING COMPANY LIMITED VS. S P GUPTA [REFERRED TO]
KRISHAN KUMAR AGGARWAL VS. RAM LAL KOHLI [REFERRED TO]
BALDEV RAJ GANDOK VS. KISHAN SINGH PASRICHA [REFERRED TO]
BHUSHAN TYAGI VS. ATTAR KALI [REFERRED TO]
NAWABZADA MOHD ISHAQ KHAN VS. DELHI IRON AND STEEL CO [REFERRED TO]
ZULFIQAR HUSSAIN VS. STATE OF U P [REFERRED TO]
SUSHIL KUMAR SAHA VS. JURAN CHANDRA SAHA [REFERRED TO]
KAMAL RAY VS. BHAGABAT SINGH [REFERRED TO]
PAZHEKOTTAL NABEESSU VS. PAZHEKOTTAL KUNHAMINA [REFERRED TO]

JUDGEMENT

(1.) The respondent/plaintiff filed a suit for mandatory injunction to the defendant who is his tenant to remove unauthorised constructions made in the House No. A-75, Ramesh Nagar, New Delhi and for recovery of mesne profits from 15.5.1991 upto 31.1.2000 amounting to Rs. 27,000.00

(2.) The suit was instituted on 7.9.1995 and summons in the suit was issued on 8.9.1995. Steps were taken by the plaintiff to serve the defendant and the defendant did not appear, therefore, he was set ex-parte.

(3.) On 19.5.1997 the petitioner filed an application to set aside the order dated 24.12.1996 setting him ex-parte. That was opposed by the respondent/plaintiff.

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R L SURI Vs. ASHOK KUMAR CHAUDHARY

Referred Judgements :-

JUDGEMENT

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