REGENT COMPUTRONICS PVT. LTD.

Chanchal Dhingra Appellant

V/S

Raj Gopal Mehra Respondents

Referred Judgements :-

PRITHI CHAND VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
K RAHEJA CONSTRUCTIONS LIMITED VS. ALLIANCE MINISTRIES [REFERRED TO]
RAJINDER PERSHAD VS. DARSHAN DEVI [REFERRED TO]
MADHUKAR D SHENDE VS. TARABAI ABA SHEDAGE [REFERRED TO]
SHRIMANT SHAMRAO SURYAVANSHI VS. PRALHAD BHAIROBA SURYAVANSHI [REFERRED TO]
VISHWA NATH SHARMA VS. SHYAM SHANKER GOELA [REFERRED TO]
VAN VIBHAG KARAMCHARI GRIHA NIRMAN SAHKARI SANSTHA MARYADIT VS. RAMESH CHANDER [REFERRED TO]
SURAJ LAMP AND INDUSTRIES PVT LTD VS. STATE OF HARYANA [REFERRED TO]
KEWAL KRISHAN MAYOR VS. KAILASH CHAND MAYOR [REFERRED TO]
ASHA M JAIN VS. CANARA BANK [REFERRED TO]
LAXMIBAI VS. BHAGWANTBUVA [REFERRED TO]

JUDGEMENT

(1.) THE appeal impugns the judgment and decree dated 30 th May, 2000 of the Court of the Addl. District Judge, Delhi in Suit No.559/1993 cancelling documents Exhibit DW1/1 to DW1/5 and Ex.DW2/1 and of recovery of possession of flat No.34, Cottage Enclave, Paschim Vihar, New Delhi from the appellant / defendant on payment by the respondent/plaintiff to the appellant/defendant of Rs.62,000/ .

(2.) THE respondent/plaintiff had instituted the suit from which this appeal arises, pleading:

(3.) THE respondent/plaintiff filed a replication denying having executed any Agreement to Sell, Power of Attorney or Will in favour of Shri Madan Lal Dhingra and denying having received sale consideration of Rs.1,52,000/ from Shri Madan Lal Dhingra and reiterating his case in the plaint.

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CHANCHAL DHINGRA Vs. RAJ GOPAL MEHRA

Referred Judgements :-

JUDGEMENT

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