REGENT COMPUTRONICS PVT. LTD.

Keshav Chander Thakur Appellant

V/S

KRISHAN CHANDER Respondents

Referred Judgements :-

DEWAN IZZAT RAI VS. DEWAN IQBAL NATH NANDA [REFERRED TO]
KIRAN SINGH VS. CHAMAN PASWAN [REFERRED TO]
RAM CHANDRA ARYA VS. MAN SINGH [REFERRED TO]
RATNAM CHETTIAR VS. S M KUPPUSWAMI CHETTIAR [REFERRED TO]
SUKHRANI DEAD VS. HARI SHANKER [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
I T C LIMITED VS. DEBTS RECOVERY APPELLATE TRIBUNAL [REFERRED TO]
RAFIQUE BIBI VS. SAYED WALIUDDIN [REFERRED TO]
LIVERPOOL AND LONDON S P AND I ASSOCIATION LIMITED VS. M V SEA SUCCESS [REFERRED TO]
CHADDER KISHORE GULHATI VS. VIRINDER KISHORE GULHATI [REFERRED TO]
AMRIK SINGH VS. KARNAIL SINGH [REFERRED TO]
GURPREET SINGH VS. CHATTERBHUJ GOEL [REFERRED TO]

JUDGEMENT

(1.) The two plaintiffs have instituted this suit for partition of, (a) property No.B-11, Krishana Niwas, West End, New Delhi; (b) property No.245-A, Puran Nagar, Jammutawi, Jammu & Kashmir; and, (c) other movable properties as detailed in Schedule-A to the plaint, pleading:

(2.) The defendant No.1 filed a written statement inter alia pleading:

(3.) The defendants No.2 to 6 have adopted the written statement of the defendant No.1.

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KESHAV CHANDER THAKUR Vs. KRISHAN CHANDER

Referred Judgements :-

JUDGEMENT

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