REGENT COMPUTRONICS PVT. LTD.

Smt. Durgawai Appellant

V/S

Sri Parmanand Respondents

Referred Judgements :-

MUKUNDI LAL V/S. SRIMATI RAM PYARI [REFERRED TO]
SUNIL KUMAR MUKLHERJI V/S. KABIRAJ BINDU MADHO BHATTACHARYA AND ORS. [REFERRED TO]
MAROTI V/S. TULSIRAM AND ANR. [REFERRED TO]
MUNNAWAR V/S. ADDL. DISTRICT JUDGE,HARIDWAR [REFERRED TO]
ATYAM VEERRAJU VS. PECHETTI VENKANNA [REFERRED TO]
CHIMANLAL VS. MISHRILAL [REFERRED TO]
JOGINDER SINGH VS. JOGINDERO [REFERRED TO]
JOGINDER SINGH VS. JOGINDERO [REFERRED TO]
SHANTI DEVI NIGAM VS. MADANLAL GUPTA [REFERRED TO]
LADLY PRASAD VS. RAM SHAH BILLA [REFERRED TO]
KHADI GRAMODYOG TRUST GRAMODYOG MANDAL VS. RAM CHANDRAJI [REFERRED TO]
STATE OF RAJASTHAN VS. MOHAMMAD IKBAL [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Vijay Bhatt on behalf of Sri Parmanand and Sri Sarvesh Agarwal for Smt. Durgawati. Both the civil revisions are arising out of the same Suit No. 38 of 1998.

(2.) By the present civil revisions filed under Sec. 25 of the Provincial Small Cause Courts Act, order dated 30th July, 2005 is in challenge by which the decree for eviction has been passed against Parmanand.

(3.) On the basis of the defective boundary mentioned in the, the Judge Small Cause Courts has dismissed the suit of the Plaintiff. Hence, the revision was preferred by the Plaintiff as well being Revision No. 62 of 2003, Revision No. 90 of 2005 was preferred by the tenant against the findings recorded against him.

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SMT. DURGAWAI Vs. SRI PARMANAND

Referred Judgements :-

JUDGEMENT

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