REGENT COMPUTRONICS PVT. LTD.

Ranabhai Lakhmanbhai Bati Appellant

V/S

DISTRICT PANCHAYAT Respondents

Referred Judgements :-

RUDRAPPA V. NARSINGRAO [REFERRED TO]
RAM RATAN V. STATE OF U.P. [REFERRED TO]
ANOOPCHAND REVIDSHANKER MEHTA V. AMERCHAND [REFERRED TO]
PENNOYER V. NEFF [REFERRED TO]
TAMIZUDDIN V. ASHRUB ALI [REFERRED TO]
PURAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
EAST INDIA HOTELS LIMITED VS. SYNDICATE BANK [REFERRED TO]
AZIJA BEGUM VS. STATE OF MAHARASHTRA [REFERRED TO]
THOMAS COOK INDIA LIMITED VS. HOTEL IMPERIAL [REFERRED TO]
JEEWANMAL VS. DHARAMCHAND KHATRI [REFERRED TO]

JUDGEMENT

(1.) This Second Appeal is at the instance of the original plaintiff and is directed against the judgment and order dated 9th April 2018 passed by the Additional District Judge, Junagadh in Regular Civil Appeal No.69 of 2012 arising from the judgment and decree dated 30th April 2012 passed by the 4th Additional Senior Civil Judge, Junagadh in Regular Civil Suit No.346 of 2006.

(2.) For the sake of convenience, the appellant herein shall be referred to as the 'original plaintiff' and the respondents herein shall be referred to as the 'original defendants'.

(3.) It appears from the materials on record that the plaintiff instituted the Regular Civil Suit No.346 of 2006 with regard to the suit property and prayed for the following reliefs:

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RANABHAI LAKHMANBHAI BATI Vs. DISTRICT PANCHAYAT

Referred Judgements :-

JUDGEMENT

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