REGENT COMPUTRONICS PVT. LTD.

DROPADI DEVI Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

REINER V. MARQUIS OF SALISBURY [REFERRED]
DUNCAN V. LAWSON [REFERRED]
LAWRENCE V. KITSON [REFERRED]
BANK OF AFRICA LTD. V. COHEN [REFERRED]
COMPANHIA DE MOCAMBIQUE V. BRITISH SOUTH AFRICA COMPANY [REFERRED 67]
DUKE OF WELLINGTON GLENTANAR V. WELLINGTON [REFERRED]
VAJESINGHJI V. SECY. OF STATE [REFERRED 64,78]
PHILIPSON-STOW V. INLAND REVENUE COMMR. [REFERRED]
STATE OF SERAIKELLA VS. UNION OF INDIA [REFERRED 63 AIR 1947 PC 1 78]
VIRENDRA SINGH VS. STATE OF UTTAR PRADESH [REFERRED 78]
EDWARD MILLS CO LIMITED BEAWAR VS. STATE OF AJMER [REFERRED 38 AIR 1955 SC 353 38]
DALMIA DADRI CEMENT CO LIMITED DALMIA DADRI CEMENT LIMITED VS. COMMISSIONER OF INCOME TAX:UNION OF INDIA [REFERRED 78 AIR 1956 SC 60 38]
MADHAORAO PHAIKE VS. STATE OF MADHYA BHARAT NOW MADNYA PRADESH [REFERRED 38]
STATE OF SAURASHTRA NOW GUJARAT STATE OF SAURASHTRA NOW GUJARAT STATE OF SAURASHTRA NOW GUJARAT VS. JAMADAR MOHAMAD ABDULLA:SALEM BIN MAHMED HINDI:BAI CHATUMA ABDULKHANMIYA [REFERRED 78]
PROMOD CHANDRA DEB BADA KUMAR PRATAP GANGADEB HER HIGHNESS MAHA RAJMATA SURATARANGINI DEBI VS. STATE OF ORISSA [REFERRED 64,76,78]
LACHHMAN DASS ON BEHALF OF FIRM TILAK RAM RAM BUX NAND RAM TULSI RAM TILAK RAM RAM BUX VS. STATE OF PUNJAB:STATE BANK OF INDIA [REFERRED 41]
STATE OF RAJASTHAN VS. SRIPAL JAIN [REFERRED]
STATE OF GUJARAT VS. VORA FIDDALI BADRUDDIN MITHIBARWALA:VORA HAKIMUDDIN TAYABALI AMTHANIWALA:VORA FIDDALI BADRUDDIN MITHIBARWALA:MEHTA KANTILAL CHANDULAL:PATHAN ABBASKHAN AHMEDKHAN [REFERRED 42,64,78]
STATE OF GUJARAT VS. R B CHANDRACHUD [REFERRED 78]
H H MAHARAJADHIRAJA MADHAV RAO JIVAJI RAO SGINDIA BAHADUR OF GWALIOR H H MAHARAJADHIRAJA MAHARANA SHRI BHAGWAT SINGHJI BAHADUR OF UDAIPUR COL H H BRARBANS SARAMAUR RAJA I RAJAGAN SIR PRATAP SINGH MALVENDRA BAHADUR COL RAJA SURINDER SINGH BAHADUR VS. UNION OF INDIA [REFERRED 65,79]
P C PURUSHOTHAMA REDDIAR VS. S PERUMAL [REFERRED 25]
COLONEL HIS HIGHNESS SAWAI TEJ SINGHJI OF ALWAR VS. UNION OF INDIA [REFERRED 65]
L G CHAUDHARI VS. SECRETARY L S G DEPARTMENT GOVERNMENT OF BIHAR [REFERRED]
ALI HASAN VS. MATIULLAH [REFERRED 25]
SECRETARY OF STATE VS. SARDAR RUSTAM KHAN [REFERRED 78]
DATTATRAYA KRISHNA RAO KANE VS. SECY OF STATE [REFERRED 64,78]

JUDGEMENT

(1.) The main question which arises in this suit, filed nearly 29 years ago, is as to whether the immovable property known as 3, Mansingh Road, New Delhi belonging to late Maharaja Jagatjit Singh, the erstwhile ruler of Kapurthala State, as his personal property at the time when the said Kapurthala State, along with other States, acceded to and merged in the Union of India in the year 1948.

(2.) This suit was filed by Shri Radhesham Makhanlal Seksaria for a declaration that he was the sole and absolute owner of the aforesaid immovable property and was entitled to exercise all rights of ownership in respect thereof. Union of India has been impleaded as defendant 1 while State of Punjab has been impleaded as defendant 2 and Sukhjit Singh, grandson of late Maharaja Jagatjit Singh, is the third defendant.

(3.) The facts as alleged by the plaintiff in the plaint are as follows:

Click here to view full judgment.

DROPADI DEVI Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address