REGENT COMPUTRONICS PVT. LTD.

K.L. CHANDAK Appellant

V/S

JAI CHAND Respondents

Referred Judgements :-

BANARSI DAS ETC. VS. MEWA DEVI [REFERRED TO]
BADRI NARAIN AND OTHERS VS. EAST INDIAN RAILWAY AND ANOTHER [REFERRED TO]
NATHU AND OTHERS VS. LAXMI NARANI AND OTHERS [REFERRED TO]
UNION OF INDIA VS. RAM BOHRA [REFERRED TO]
SURAT SINGH DEAD VS. MANOHAR LAL [REFERRED TO]
DEV RAJ ANAND VS. BHAGWANDAS [REFERRED TO]
MAHABIR PRASAD VS. JAGE RAM [REFERRED TO]
RAMAGYA PRASAD GUPTA BRAHAMDEO PRASAD GUPTA VS. MURLI PRASAD:MURLI PRASAD [REFERRED TO]
MAHANT DHANGIR VS. MADAN MOHAN [REFERRED TO]
BUDH RAM VS. BANSI [REFERRED TO]
CHANDER BHAN VS. PEHLAD [REFERRED TO]
JAMAL UDDIN VS. MOSQUE AT MASHAKGANJ [REFERRED TO]
PREM SINGH VS. RAJ RANI DEVI [REFERRED TO]
ASWINI KUMAR ROY VS. KSHITISH CHANDRA SEN GUPTA [REFERRED TO]
SUNA MAJHI VS. BHAIRAB PRASAD BEHERA [REFERRED TO]
FAKIRMOHAN RANA VS. BASANTI DEBI THAKURANI [REFERRED TO]
RESHMABAI VS. SONA PUNA PATIL [REFERRED TO]
RAJABIBI AND OTHERS VS. S. AMEERALI AND ANOTHER [REFERRED TO]

JUDGEMENT

(1.) This appeal has impugned the judgment and decree dated 02.01.2004 which had reversed the findings of the trial Judge dated 18.09.1995. Vide the judgment and decree dated 18.09.1995, the suit filed by the plaintiff Jai Chand seeking possession of the suit property i.e. property bearing Plot No. G-36, Shakarpur, Shahdara Delhi measuring 100 square yards had been dismissed. Vide the judgment and decree dated 02.01.2004, this finding was reversed; the suit of the plaintiff stood decreed.

(2.) The factual matrix is as follows:-

(3.) This is a second appeal. After its admission on 26.08.2008, the following four substantial questions of law have been formulated. They read as under:-

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K L CHANDAK Vs. JAI CHAND

Referred Judgements :-

JUDGEMENT

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