REGENT COMPUTRONICS PVT. LTD.

Hardip Kaur Appellant

V/S

KAILASH Respondents

Referred Judgements :-

MOHANLAL SHAMJI SONI V. UNION OF INDIA [APPLIED ON]
STATE OF RAJASTHAN V. ANI [APPLIED ON]
DALIP SINGH V. STATE OF U.P. [RELIED ON ]
RITESH TEWARI V. STATE OF UTTAR PRADESH [APPLIED ON]
JAMATRAJ KEWALJI GOVANI VS. STATE OF MAHARASHTRA [APPLIED ON]
RAM CHANDER VS. STATE OF HARYANA [APPLIED ON]
ZAHIRA HABIBULLA H SHEIKH VS. STATE OF GUJARAT [APPLIED ON]
JAI PRAKASH VS. NATIONAL INSURANCE CO LTD [APPLIED ON]
RAMRAMESHWARI DEVI VS. NIRMALA DEVI [RELIED ON]
SURAJ LAMP AND INDUSTRIES PVT LTD VS. STATE OF HARYANA [RELIED ON]
MARIA MARGARIDA SEQUERIA FERNANDES VS. ERASMO JACK DE SEQUERIA DEAD THROUGH L RS [REFERRED TO]
HARBANS SINGH VS. SHANTI DEVI [RELIED ON]
MUNICIPAL CORPORATION OF DELHI VS. V T NARESH [RELIED ON]
PREM RAJ VS. BABU RAM [RELIED ON]
KULDIP SINGH SURI VS. SURINDER SINGH KALRA [RELIED ON]
D R PURI VS. KAMLESH SAWHNEY [RELIED ON]
SOMARI DEVI VS. RAGWAR SINGH [APPLIED ON]
RAMESH CHAND VS. SURESH CHAND [RELIED ON]
SESSIONS JUDGE NELLORE REFERRING OFFICER VS. INTHA RAMANA REDDY [APPLIED ON]
PADMAWATI AND ORS. VS. HARIJAN SEWAK SANGH [RELIED ON]
RAMESH MOHAN AND ANOTHER VS. RAJ KRISHAN AND OTHERS [RELIED ON]

JUDGEMENT

(1.) The Trial Court has dismissed the appellant?s suit for possession and mesne profits relating to property bearing No.E-318, East of Kailash, New Delhi which is under challenge in this appeal. For the sake of convenience, the appellant and respondent nos.1 and 2 are referred to by their ranks in the suit as plaintiff, defendant nos.2 and 3 respectively. Mohinder Kaur was defendant No.1 in the suit.

(2.) The dispute between the parties relate to the first, second and terrace floors of property bearing No.E-318, East of Kailash, New Delhi, hereinafter referred as the suit property?. The suit property is built over leasehold plot measuring 125 sq. yards which was originally allotted to Darshan Kaur. Darshan Kaur sold the said plot to the plaintiff on 19 th April, 1973 vide construction agreement dated 19 th April, 1973 accompanied by General Power of Attorney in favour of the plaintiff?s nominee, T.S. Chadha. The plaintiff constructed a three storey building over the said plot.

(3.) On 5thJune, 1989, the plaintiff sold the first, second and terrace floors to Mohinder Kaur for total consideration of Rs 4,50,000/-. The plaintiff received the entire sale consideration from Mohinder Kaur and handed over the vacant and peaceful possession of the suit property to her. The plaintiff executed following documents relating to the suit property on 5 th June, 1989:-

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HARDIP KAUR Vs. KAILASH

Referred Judgements :-

JUDGEMENT

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