REGENT COMPUTRONICS PVT. LTD.

Pankaja Panda Appellant

V/S

Leela Kapila Respondents

Referred Judgements :-

JASBIR KUMAR V. KANCHAN KAUR AND ORS [REFERRED TO]
SAVITA ANAND V. KRISHNA SAIN AND ORS [REFERRED TO]
SAHEBZADA MOHAMMAD KAMGARH SHAH VS. JAGDISH CHANDRA DEO DHABAI DEB [REFERRED TO]
RAMKISHORELAL VS. KAMALNARAYAN [REFERRED TO]
ZULFIQUAR ALI KHAN VS. STRAW PRODUCTS LIMITED [REFERRED TO]
ASHOKA ESTATE PVT LTD VS. DEWAN CHAND BUILDERS PVT LTD [REFERRED TO]
KESHAV CHANDER THAKUR VS. KRISHAN CHANDER [REFERRED TO]
MADHURI GHOSH & ANR. VS. DEBOBROTO DUTTA & ANR. [REFERRED TO]

JUDGEMENT

(1.) The present suit has been instituted seeking partition of the property bearing No. D-897, New Friends Colony, New Delhi admeasuring about 471 square yards (suit property).

(2.) It has been stated in the plaint that:

(3.) Based on the aforesaid pleadings, a decree of partition is sought in respect of the suit property.

Click here to view full judgment.

PANKAJA PANDA Vs. LEELA KAPILA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address