REGENT COMPUTRONICS PVT. LTD.

MOHINDER SINGH VERMA Appellant

V/S

J P S Verma Respondents

Referred Judgements :-

LADII PANHAD JAISWAL VS. KAROAL DISTILLERY CO LTD [REFERRED TO]
SUBHASH CHANDRA DAS MUSHIB VS. GANGA PROSAD DAS MUSHIB [REFERRED TO]
NINGAWWA VS. BYRAPPA SHIDDAPPA HIREKNRABAR [REFERRED TO]
NIRSHI DHOBIN VS. SUDHIR KUMAR MUKHERJEE [REFERRED TO]
NARAMADABEN MAGANLAL THAKKER VS. PRANJIVANDAS MAGANLAL THAKKER [REFERRED TO]
PREM SINGH VS. BIRBAL [REFERRED TO]
WG CDR RTD R N DAWAR VS. GANGA SARAN DHAMA [REFERRED TO]
MOHAN BROTHERS COOPERATIVE HOUSE BUILDING SOCIETY LIMITED VS. DELHI DEVELOPMENT AUTHORITY [REFERRED TO]
TILA BEWA VS. MANA BEWA [REFERRED TO]
GORACHAND MUKHERJEE VS. MALABIKA DUTTA [REFERRED TO]
INDAR SINGH VS. NIHAL KAUR [REFERRED TO]
MT BRIJ DEVI VS. SHIVA NANDA PRASAD [REFERRED TO]
YOGESH RADHAKRISHNAN VS. MEDIA NETWORKS & DISTRIBUTION [REFERRED TO]

JUDGEMENT

(1.) The deceased plaintiff instituted the present suit (a) for declaration of the registered Gift Deed dated 10th June, 1997 executed by him of the ground floor of his house No.A-2/163, Safdarjung Enclave, New Delhi in favour of his daughter-in-law defendant no.2 Smt. Om Wati Verma as null and void; (b) for permanent injunction restraining the defendants from claiming any right, title, interest in respect of any portion of his house No.A-2/163, Safdarjung Enclave, New Delhi; and, (c) for recovery of possession of the portion of the ground floor in possession of the two defendant, pleading:-

(2.) The defendants contested the suit by filing a written statement, on the grounds:-

(3.) The plaintiff filed a replication inter alia stating that the FIR against the defendants was quashed on concession made by the plaintiff as a token of his concern for the defendants.

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MOHINDER SINGH VERMA Vs. J P S VERMA

Referred Judgements :-

JUDGEMENT

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