REGENT COMPUTRONICS PVT. LTD.

GANESH SINGH Appellant

V/S

KM. SARASWATI BOHRA Respondents

Referred Judgements :-

ST. AUBYN (L.M.) V. A.G. (NO. 2) [REFERRED TO]
BLACK-CLAWSON INTERNATIONAL LTD. V. PAPIERWERKE WALDHOF ASCHAFFENBURG AG [REFERRED TO]
ADMINISTRATOR,MUNICIPAL CORPORATION,BILASPUR V. DATTATRAYA DAHANKAR [REFERRED TO]
BIMAL CHANDRA JAIN V. SRI GOPAL AGARWAL [REFERRED TO]
RAJ KUMAR SHARMA V. DISTRICT JUDGE HARIDWAR [REFERRED TO]
SALEEM V. DISTRICT JUDGE MUZAFFARNAGAR [REFERRED TO]
KM. SARASWATI BOHRA V. GANESH SINGH [REFERRED TO]
POPPATLAL SHAH PARTNER OF MESSRS INDO MALAYAN TRADING CO THE UNION OF INDIA VS. STATE OF MADRAS [REFERRED TO]
OM PRAKASH GUPTA GOPAL KRISHNA ANDLEY SATYA NARAYAN SURESH CHAND VS. DIG VIJENDRAPAL GUPTA:VTH ADDITIONAL DISTRICT JUDGE KANPUR:IIIRD ADDITIONAL DISTRICT JUDGE JALAUN:GULAM GHISTI [REFERRED TO]
HELPER GIRDHARBHAI VS. SAIYED MOHMAD MIRASAHEB KADRI [REFERRED TO]
KANTA UDHARAM JAGASIA VS. C K S RAO [REFERRED TO]
HARSHAVARDHAN CHOKKANI VS. BHUPENDRA N PATEL [REFERRED TO]
SUDHA RANI GARH VS. JAGDISH KUMAR [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Rajendra Dobhal, Counsel for the revisionist.

(2.) By the present civil revision filed under Sec. 25 of the Provincial Small Cause Courts Act, revisionist has prayed for setting aside the judgment and order dated 9th Aug., 2007 passed by Judge Small Cause Court/District Judge, Pithoragar in S.C.C. Suit No. 03 of 2006 Km. Saraswati Bohra Vs. Ganesh Singh , whereby the suit of the plaintiff has been decreed for recovery of arrears of rent, mesne profits and damages for use and occupation and delivery of possession against the applicant/defendant.

(3.) Briefly stated, a suit was filed by the plaintiff-respondent being S.C.C. Suit No. 03 of 2006 Km. Saraswati Bohra Vs. Ganesh Singh praying to the following effect: <FRM>JUDGEMENT_53_LAWS(UTN)11_2007.html</FRM>

Click here to view full judgment.

GANESH SINGH Vs. KM. SARASWATI BOHRA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address