REGENT COMPUTRONICS PVT. LTD.

SATYADEO Appellant

V/S

RAM CHANDAR Respondents

Referred Judgements :-

LUCHMAN V. PUNA [REFERRED TO]
PRATAP CHUNDER V. MOHANDRANATH [REFERRED TO]
M. RAMAPPA V. M. BOJJAPPA [REFERRED TO]
RUDRA PRASAD V. BAIJ NATH [REFERRED TO]
RAM GOPAL V. SHAKSHATON [REFERRED TO]
DURGA CHOWDHARANI V. JAWAHAR SINGH [REFERRED TO]
GURDEV KAUR AND OTHERS V. KAKI AND OTHERS [REFERRED TO]
DEITY PATTABHIRAMASWAMY VS. S HANYMAYYA [REFERRED TO]
CHUNILGJ V MEHTA SONS LIMITED ADVOCATE GENERAL FOR THE STATE OF MAHARASHTRA INTERVENER VS. CENTURY SPINNING MANUFACTURING COMPANY LIMITED [REFERRED TO]
RAJESHWARI VS. PURAN INDORIA [REFERRED TO]
VIJAY KUMAR TALWAR VS. COMMISSIONER OF INCOME TAX DELHI [REFERRED TO]
BIBHABATI DEVI VS. RAMENDRA NARAYAN ROY [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Kamal Narain Rai, learned counsel for the appellant and perused the record.

(2.) Facts in brief, as pleaded by plaintiff are that the land in dispute shown as by letters A,B,C,D in the map filed alongwith plaint, is in front of his residential house, in his possession prior to abolition of zimindari used as Sahan land where his three Nands , Khoota, Ghoor , hand pump, Madhai exist and the land which has been shown by letters E, F, G, H, he has got possessory title .

(3.) In the plaint, it is also pleaded that defendants tried to make constructions by taking possession forcefully and threatened the plaintiff from dispossessing the land in dispute. In view of the said facts,plaintiff/appellant filed a suit for permanent injunction, registered as Regular Suit no. 824 of 2006 ( Satyadeo Vs. Ram Chandar @ Neenhak and others) in the court of Additional Civil Judge( Junior Division) Court No.20 , Azamgarh.

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SATYADEO Vs. RAM CHANDAR

Referred Judgements :-

JUDGEMENT

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