REGENT COMPUTRONICS PVT. LTD.

BHAGAT PRASAD Appellant

V/S

RAMESH CHAND Respondents

Referred Judgements :-

IMTIAZ ALI V. NASIM AHMAD [REFERRED TO]
LAKHA RAM V. MADHO RAM [REFERRED TO]
LALLAN PRASAD V. MCD [REFERRED TO]
KALIAPERUMAL V. RAJAGOPLA AND ANR [REFERRED TO]
KULDIP SINGH SURI VS. SURINDER SINGH KALRA [REFERRED TO]
ASHA M JAIN VS. CANARA BANK [REFERRED TO]
G RAM VS. DELHI DEVELOPMENT AUTHORITY [REFERRED TO]
DALIP KAUR VS. HARBANS SINGH [REFERRED TO]

JUDGEMENT

(1.) CM No. 20954/2010 (for exemption).

(2.) THIS appeal has impugned the judgment and decree dated 26.8.2010 which had reversed the finding of the Trial Judge dated 17.4.2010. Vide the judgment and decree dated 17.4.2010 the suit of the plaintiff Bhagat Prasad seeking possession and permanent injunction had been decreed in his favour. Vide impugned judgment dated 26.8.2010 the said decree had been set aside; suit had been dismissed.

(3.) DEFENDANT had contested the suit. It was stated that the documents are forged; he denied their execution.

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BHAGAT PRASAD Vs. RAMESH CHAND

Referred Judgements :-

JUDGEMENT

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