REGENT COMPUTRONICS PVT. LTD.

Ram Lal Pratham Appellant

V/S

Chandu Lal Pratham Respondents

Referred Judgements :-

BRADELY VS. ATKINSON [REFERRED TO]
SYED. MUSTAJAB HUSSSAIN,MUTWEALLI MASJID,DHHULLAGANJ VS. ADDITIONAL DISTRICT JUDGE,AGRA AND OTHERS [REFERRED TO]
SURAJ PRASAD VS. KUSUMLATA SINHA [REFERRED TO]
BHAGABANDAS AGARWALLA VS. BHAGWANDAS KANU [REFERRED TO]
SHYAM LAL VS. RASOOL AHMED DEAD [REFERRED TO]
RAM CHANDRA VS. LALA DULICHAND [REFERRED TO]
GORAKH LAL VS. MAHA PRASAD NARAIN SINGH [REFERRED TO]
ICHCHA RAM VS. PARSANDI [REFERRED TO]
VEDPAL SINGH VS. HARBANSH SINGH [REFERRED TO]
R S NEGI VS. VISHNU SAHAI VERMA [REFERRED TO]

JUDGEMENT

(1.) I have been called upon to revise the judgment and order dated 17.8.2012 passed by the Additional District and Sessions Judge exercising jurisdiction as Small Cause Court decreeing SCC Suit No. 9 of 2006 (Chandu Lal and another Vs. Ram Lal) on the following two points:-

(2.) I would like to recapitulate some of the broad facts giving rise to the above suit and the present revision under Section 25 of the Provincial Small Cause Court Act, 1887.

(3.) The dispute is between the father and son in respect of first floor portion comprising of one big room, two kitchens and a latrine-bathroom of house no C-91 Sector 20 N0IDA, District Gautam Budh Nagar.

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RAM LAL PRATHAM Vs. CHANDU LAL PRATHAM

Referred Judgements :-

JUDGEMENT

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