(1.) The Suit is laid for recovery of possession of the Suit property from the Defendants. The Plaintiffs have taken out an Application under Order 15, Rule 3, C.P.C. to decree the Suit without trial in view of the fact that Title of the First Plaintiff over the property in lis had been conclusively decided against the Defendants in the earlier rounds of litigation.
(2.) The brief facts are:
(3.) Even though Balakrishnan was successful in establishing that Amudan did not have Title, still he could not obtain the entire benefit as he was still required to obtain vacant possession from Amudan on the strength of his vested Title. Almost immediately after the disposal of A.S. No.380 of 2006 in 2010, he along with other Plaintiffs, laid the present Suit, for recovery of possession of the property from Amudan.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN