REGENT COMPUTRONICS PVT. LTD.

Pragna Hardipsinh Zala Appellant

V/S

Krishnakumar Verisalji Jadeja Respondents

Referred Judgements :-

RAJESHWAR VISHWANATH MAMIDWAR AND ORS. VS. DASHRATH NARAYAN CHILWELKAR [REFERRED TO]
STATE OF HARYANA VS. KHALSA MOTORS LIMITED [REFERRED TO]
RAMANUJA NAIDU VS. V KANNIAH NAIDU [REFERRED TO]
NAVANEETHAMMAL VS. ARJUNACHETTY [REFERRED TO]
SECRETARY TALIPARAMBA EDUCATION SOCIETY VS. MOOTHEDATH MALLISSERI ILLATH M N [REFERRED TO]
EASWARI VS. PARVATHI [REFERRED TO]
C. DODDANARAYANA REDDY VS. C. JAYARAMA REDDY [REFERRED TO]
KAPIL KUMAR VS. RAJ KUMAR [REFERRED TO]

JUDGEMENT

(1.) Present Second Appeal has been preferred by the appellant - original appellant / defendant the concurrent findings of the learned courts below arising out of the suit for recovery of possession and permanent injunction.

(2.) Factual matrix of the case is as under:

(3.) Heard Mr.Daifraz Havewalla, learned advocate for the appellant at length.

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PRAGNA HARDIPSINH ZALA Vs. KRISHNAKUMAR VERISALJI JADEJA

Referred Judgements :-

JUDGEMENT

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