REGENT COMPUTRONICS PVT. LTD.

NAFEES AHMAD Appellant

V/S

GHULAM MOHD. Respondents

Referred Judgements :-

MAHBOOB SAHAB VS. SYED ISMAIL [REFERRED TO]
MUNICIPAL COMMITTEE HOSHIARPUR VS. PUNJAB STATE ELECTRICITY BOARD [REFERRED TO]
HAFEEZA BIBI VS. SHAIKH FARID [REFERRED TO]
MAKKU RAWTHERS CHILDREN ASSAN RAVTHER VS. MANAHAPARA CHARAYIL [REFERRED TO]
KARAM ILAHI VS. SHARF-UD-DIN [REFERRED TO]
NASIB ALI VS. WAJED ALI [REFERRED TO]
MT. JABEDA KHATUN VS. MOKSED ALI AND OTHERS [REFERRED TO]
D.N. JOSHI (D) THR. LRS. & OTHERS. VS. D.C. HARRIS & ANOTHER. [REFERRED TO]
SRI SHIVAJI BALARAM HAIBATTI VS. SRI AVINASH MARUTHI PAWAR [REFERRED TO]
NARENDRA VS. AJABRAO S/O NARAYAN KATARE (D) THROUGH LRS. [REFERRED TO]
DALIP SINGH VS. BHUPINDER KAUR [REFERRED TO]
STATE OF RAJASTHAN VS. SHIV DAYAL [REFERRED TO]

JUDGEMENT

(1.) The instant second appeal under Section 100 CPC arises out of the judgment and decree dated 12.11.2008 passed in Original Suit No.428/1993 whereby the suit of the plaintiff-respondent for declaration and mandatory injunction was decreed and the defendant's first appeal bearing No.145/2008 was dismissed by means of the judgment and decree dated 27.11.2015 and being aggrieved against the same, the defendant-appellant has preferred the instant appeal.

(2.) In order to appreciate the controversy, in the above second appeal, brief facts, giving rise to the appeal, are being noticed hereinafter.

(3.) Smt. Shah Jahan Begum (original-plaintiff) instituted a suit against Shri Nafees Ahmad (original-defendant) for declaration and mandatory injunction in the Court of Civil Judge (Senior Division) Faizabad which was registered as Original Suit No.428/1993.

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NAFEES AHMAD Vs. GHULAM MOHD.

Referred Judgements :-

JUDGEMENT

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