REGENT COMPUTRONICS PVT. LTD.

NAJARKHAN KALUBAVA Appellant

V/S

KESARKHAN KAYAMKHAN Respondents

Referred Judgements :-

SHRINIVASDAS BAVRI V. MAHERBAI [REFERRED]
NUSSERWANJEE PESTONJEE V. MEER MYNOODEEN KHAN [REFERRED]
KALI PRASANNA SIL V. PANCHANAN NANDI [REFERRED]
ROBERT WATSON AND CO. V. COLLECTOR OF ZILLA RAJSHAYE [REFERRED]
BARBER MARAN V. RAMAN RAMADA GOUNDEN [REFERRED]
HRIDAY NATH ROY V. RAMCHANDRA BARNA [REFERRED]
RAMA SINGH V. JANAK SINGH [REFERRED]
RAJ KUMAR V. RAM KHALAWAN [REFERRED]
SATYABADI V. BEDIADHAR [REFERRED]
BHAGAT SINGH VS. JASWANT SINGH [REFERRED]
GURBAKSH SINGH VS. NIKKA SINGH [REFERRED]
SURAJ RATTAN THIRANI VS. AZAMABAD TEA COMPANY LIMITED [REFERRED]
SIDDIK MAHOMED SHAH VS. MT SARAN [REFERRED]

JUDGEMENT

(1.) This appeal is filed by the original defendants Nos. 2 and 3 as the lower appellate Court had confirmed the trial Courts decree decreeing the plaintiffs suit for recovery of possession of the suit lands from the defendants except for a slight variation as regards the quantum of mesne profits. The original defendant No. 1 has been joined as a respondent and he having died during the pendency of the suit his heirs have been brought on record and finally joined as respondents along with the plaintiff

(2.) The short facts which have given rise to this appeal are as follows:-

(3.) At the hearing Miss Shah raised the following points:-

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NAJARKHAN KALUBAVA Vs. KESARKHAN KAYAMKHAN

Referred Judgements :-

JUDGEMENT

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