REGENT COMPUTRONICS PVT. LTD.

MUKAND LAL Appellant

V/S

LAL DILA RAM (DECEASED BY L.R.) Respondents

Referred Judgements :-

SHEIKH KHOORSED HOSSEIN V. NUBEE FATIMA [REFERRED TO]
SUHRAMANYA CHETTIAR V. ALAGAPPA CHETTIAR [REFERRED TO]
RAMNATH RAI V. HERENDRA KUMAR RAI [REFERRED TO]
GAURI SHANKERV. KISHANLAL [REFERRED TO]
MAN MOHAN V. MADHU SUDAN [REFERRED TO]
NANDLAL SARAN V. DHARAM KIRTI SARAN [REFERRED TO]
DURG V. PANCHAM [REFERRED TO]
KRISHNA CHANDRA V. SIVA PARAVATAMMA [REFERRED TO]
RAM GOPAL V. SIDHA RAM [REFERRED TO]
RAM SARUP V. SHER SINGH [REFERRED TO]
DHULESAHEB V. MUNICIPAL BOROUGH. BIIAPUR [REFERRED TO]
AHILVABAI TIWARI V. RAMBHAJIRAO GOWARDHAN BAPU [REFERRED TO]
LALJ I RAJA AND SONS VS. FIRM HANSRAJ NATHURAM [REFERRED TO]
KANDASWAMI PILLAI VS. KANNAPPA CHETTY ALIAS ARUNACHALA CHETTY [REFERRED TO]

JUDGEMENT

(1.) This is an execution first appeal preferred by Mukund Lal and others against the judgment of the Civil Judge, Saharanour dated 9-12-1969, allowing the objection of the respondents filed under Section 47 of the Civil P. C.

(2.) Suit No. 52 of 1929 filed by Pooran Mal and others for partition was decreed and a preliminary decree was passed on 12th May, 1932. This was followed by a final decree dated 5th March, 1934. Subsequently auras were prepared.

(3.) On an application for execution filed by the decree holders. Case No. 53 of 1946 was registered by the executing court. Through this application the plaintiff claimed possession over the quras allotted to them. Against the execution application, an objection was filed by the defendants which was numbered as 44 of 1965. The objections were dismissed on 9-12-1969. Against the dismissal of the objection the defendants filed the Execution First Appeal No. 2 of 1970 which has been dismissed by us by a separate judgment today.

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MUKAND LAL Vs. LAL DILA RAM

Referred Judgements :-

JUDGEMENT

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