REGENT COMPUTRONICS PVT. LTD.

INDU SINGH Appellant

V/S

Surender Kamboj Respondents

Referred Judgements :-

HARISH RELAN V. KAUSHAL KUMARI RELAN [REFERRED TO]
ANUPAMA BANSAL V. SURAJ BHAN BANSAL [REFERRED TO]
UTTAM SINGH DUGAL AND COMPANY LIMITED VS. UNION BANK OF INDIA [REFERRED TO]
HIMANI ALLOYS LTD VS. TATA STEEL LTD [REFERRED TO]
VIJAYA MYNE VS. SATYA BHUSHAN KAURA [REFERRED TO]
RAVEESH CHAND JAIN VS. RAJ RANI JAIN [REFERRED TO]
S.M. ASIF VS. VIRENDER KUMAR BAJAJ [REFERRED TO]
TIRATH RAM SHAH CHARITABLE TRUST AND ORS. VS. SUGHRA BI [REFERRED TO]

JUDGEMENT

(1.) CM No. 25792/2020 and 25793/2020 (Exemption) Allowed, subject to all just exceptions.

(2.) The respondent No.1/plaintiff has filed a civil suit on the Original Side of this court, registered as CS(OS) No.1834/2014, praying inter alia for partition of 22 properties, as mentioned in the plaint.

(3.) Sh. Jitender Singh Kamboj, father of the respondent No.1/plaintiff, had 6 sons and 3 daughters. To understand the factual matrix, it is necessary to peruse the genealogy as below:-

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INDU SINGH Vs. SURENDER KAMBOJ

Referred Judgements :-

JUDGEMENT

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