REGENT COMPUTRONICS PVT. LTD.

Manjula Aggarwal Appellant

V/S

Sh Vinod Kakkar Since Deceased Respondents

Referred Judgements :-

GURAN DITTA VS. RAM DITTA [REFERRED TO]
PARVATI DEVI VS. MAHINDRA SINGH [REFERRED TO]
ILLOTH VALAPPIL AMBUNHI VS. KUNHAMBU KARAVANAN [REFERRED TO]
NAZIR MOHAMED VS. J. KAMALA [REFERRED TO]
CHUNILAL V MEHTA SONS LIMITED ADVOCATE GENERAL FOR THE STATE OF MAHARASHTRA INTERVENER VS. CENTURY SPINNING MANUFACTURING COMPANY LIMITED [REFERRED TO]
V RAMACHANDRA AYYAR VS. RAMALINGAM CHETTIAR [REFERRED TO]
CHIMANLAL VS. MISHRILAL [REFERRED TO]
JAGDISH SINGH VS. NATTHU SINGH [REFERRED TO]
KILASHO DEVI BURMAN VS. COMMISSIONER OF INCOME TAX W B CALCUTTA [REFERRED TO]
PANCHUGOPALBARUA VS. UMESH CHANDRA GOSWAMI [REFERRED TO]
KULDEEP SINGH VS. COMMISSIONER OF POLICE [REFERRED TO]
KARNATAKA BOARD OF WAKF VS. ANJUMAN E ISMAIL MADRIS UN NISWAN [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
KULWANT KAUR VS. GURDIAL SINGH MANN [REFERRED TO]
HERO VINOTH VS. SESHAMMAL [REFERRED TO]
KRISHNAN VS. BACKIAM [REFERRED TO]
M A RUMUGAM VS. KITTU ALIAS KRISHNAMOORTHY [REFERRED TO]
GAMINI BALA KOTESWARA RAO VS. STATE OF A P [REFERRED TO]
BHARATHA MATHA VS. R VIJAYA RENGANATHAN [REFERRED TO]
DINESH KUMAR VS. YUSUF ALI [REFERRED TO]
BABU VS. STATE OF KERALA [REFERRED TO]
MUNICIPAL COMMITTEE HOSHIARPUR VS. PUNJAB STATE ELECTRICITY BOARD [REFERRED TO]
VISHWANATH SITARAM AGRAWAL VS. SARLA VISHWANATH AGRAWAL [REFERRED TO]
RIMMALAPUDI SUBBA RAO VS. NOONY VEERAJU [REFERRED TO]
GURVACHAN KAUR VS. SALIKRAM [REFERRED TO]
DAMODAR LAL VS. SOHAN DEVI [REFERRED TO]
SUBRAMANIAN SWAMY VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Vinod Kakkar, Vijay Kakkar and Swati Khurana, as the plaintiffs, instituted Suit No. CS 613232/16 against Manjula Aggarwal, Anil Aggarwal and Rekha Aggarwal as the defendants before the learned Senior Civil Judge (the learned SCJ). The plaintiffs are the respondents before this Court and the defendants are the appellants, and would be referred to as such, except where their individual names (sans patronymics) are used.

(2.) The suit pertains to a property located at 24, Patel Road, West Patel Nagar, New Delhi-110008 which shall, therefore, be referred to as "the suit property". The Suit The Plaint

(3.) The respondents claimed to have purchased the suit property from M.R. Sethi (HUF) vide registered sale deed dtd. 16/11/2009. At the time, Brij Mohan Aggarwal, the husband of Manjula and the father of Anil and Rekha was occupying part of the suit property as tenant. There is a dispute as to whether the premises, let out to Brij Mohan Aggarwal, consisted of two bed rooms, one drawing room with one store, one kitchen and two bath rooms on the first floor of the suit property or included, in addition, half of the terrace of the suit property. This aspect of the dispute is of considerable significance, as would become apparent presently.

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MANJULA AGGARWAL Vs. SH VINOD KAKKAR SINCE DECEASED

Referred Judgements :-

JUDGEMENT

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