REGENT COMPUTRONICS PVT. LTD.

CHAND KRISHAN BHALLA Appellant

V/S

MOHINDER KUMAR Respondents

Referred Judgements :-

DAMADI RAM V. PARAS RAM [REFERRED TO]
S.BHAGWANT SINGH AND ANR. V. JAGAN NATH AND ORS. [REFERRED TO]
SHRIMATI BASI DEVI V. FAQIR CHAND @ FAQIRA [REFERRED TO]
SURAJ PERKASH AND ORS. V. UOI AND ORS. [REFERRED TO]
RAGHBIR SINGH V. SHRI RAM MURTI [REFERRED TO]
BHAGWANT SINGH V. JAGAN NATH [REFERRED TO]
PANDU V. ANANDA [REFERRED TO]
RATTAN DEV V. PASAM DEVI [REFERRED TO]
SATJIT SINGH V. SKIPPER TOWERS P. LTD. [REFERRED TO]
DINESH CHANDRA V. HARENDER BISWAS [REFERRED TO]
HANSALAYA PROPERTIES V. RESERVATION DATA MAINTENANCE INDIA PVT.LTD. [REFERRED TO]
BAI HIRA DEVI VS. OFFICIAL ASSIGNEE OF BOMBAY [REFERRED TO]
AMBIKA PRASAD THAKUR VS. RAM EKBAL RAI DEAD [REFERRED TO]
AVADH KISHORE DAS VS. RAM GOPAL [REFERRED TO]
PATNA REGIONAL DEVELOPMENT AUTHORITY WALIA BUILDERS VS. RASHTRIYA PARIYOJANA NIRMAN NIGAM:RASHTRIYA PARIYOJANA NIRMAN NIGAM [REFERRED TO]
LACHMAN LAL VS. MUNSHI MAHTON [REFERRED TO]

JUDGEMENT

(1.) ON 5. 11. 1999 the following substantial question of law was framed:-

(2.) I re-frame the question of law as under:

(3.) FACTS constituting the backdrop with reference whereto the question of law has to be answered are that property bearing Municipal No. XIV/2199a/a (Old), new number being 10213-17, Manak Pura, Shidipura (Bhagat Singh Nagar), Karol Bagh was owned by one Mohd. Shafi and was declared to be an evacuee property. The settlement commissioner sold the same to one Ganesh Dass vide sale certificate no. 231 registered in supplementary book No. 1, volume no. 202 at Page 140 on 7. 10. 1967. After death of Ganesh Dass, Chand Krishan bhalla purchased the property from the sons of Ganesh Dass vide sale deed dated 26. 4. 1982, Ex. DW-1/1. When ganesh Dass purchased the property from the settlement commissioner parts thereof were in occupation of various persons Mohinder Kumar claimed to be one of them.

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CHAND KRISHAN BHALLA Vs. MOHINDER KUMAR

Referred Judgements :-

JUDGEMENT

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