REGENT COMPUTRONICS PVT. LTD.

JAI PARKASH TYAGI Appellant

V/S

MCD Respondents

Referred Judgements :-

KYNOCH LIMITED V. ROWLANDS [REFERRED TO]
HUMBERTO LUIS V. FLORIANO ARMANDO LUIS [REFERRED TO]
SHRI DURGA DASS BANKA VS. SHRI AJIT SINGH [REFERRED TO]
OM PRAKASH V. INDER KAUR2009 107 DRJ 263 AND SATNAM CHANNAN V. DARSHAN SINGH [REFERRED TO]
VINAV JUDE DIAS V. MS. RENAIEET KAUR [REFERRED TO]
STATE OF M.P. V. NOMI SINGH [REFERRED TO]
GOMTIBAI DEAD VS. MATTULAL DEAD [REFERRED TO]
VIDHYADHAR VS. MANKIKRAO [REFERRED TO]
RAMKUBAI VS. HAJARIMAL DHOKALCHAND CHANDAK [REFERRED TO]
SAYED MUHAMMED MASHUR KUNHI KOYA THANGAL VS. BADAGARA JUMAYATH PALLI DHARAS COMMITTEE [REFERRED TO]
JANKI VASHDEO BHOJWANI VS. INDUSIND BANK LTD [REFERRED TO]
SHANKAR FINANCE INVESTMENTS VS. STATE OF ANDHRA PRADESH [REFERRED TO]
MAN KAUR VS. HARTAR SINGH SANGHA [REFERRED TO]
PRADEEP MOHANBAY VS. MINGUEL CARLOS DIAS [REFERRED TO]
SHAMBHU DUTT SHASTRI VS. STATE OF RAJASTHAN [REFERRED TO]
RAM PRASAD VS. HARI NARAIN [REFERRED TO]
S. KESARI HANUMAN GOUD VS. ANJUM JEHAN [REFERRED TO]
CAPT. PRAVEEN DAVAR (RETD.) AND ANR. VS. HARVANSH KUMARI AND ORS. [REFERRED TO]
MOHINDER KAUR VS. SANT PAUL SINGH [REFERRED TO]
INDORE DEVELOPMENT AUTHORITY VS. MANOHARLAL ETC. [REFERRED TO]

JUDGEMENT

(1.) The instant regular first appeal under Sec. 96 of the Code of Civil Procedure, 1908, has been filed on behalf of the appellants who are aggrieved by the impugned judgment passed by the Additional District Judge, Delhi (hereinafter "Trial Court") dtd. 3/5/2007 in suit bearing no. 300/2004 titled Sardari Lal Tandon & Ors. vs. Municipal Corporation of Delhi" whereby the suit for possession and recovery of damages initiated by the plaintiffs therein, including the appellants, was dismissed. FACTUAL MATRIX

(2.) A perusal of the record unravels the following facts that have culminated into the controversy which falls for consideration before this Court:-

(3.) This Court shall now delineate the submissions made on behalf of the parties in their pleadings, written submissions as well as those made during the course of hearing. On behalf of the Appellants

Click here to view full judgment.

JAI PARKASH TYAGI Vs. MCD

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address