REGENT COMPUTRONICS PVT. LTD.

GAYA PRASAD YADAV Appellant

V/S

Ram Bux(Deceased) Respondents

Referred Judgements :-

DAGADABAI (DEAD) BY LRS. VS. ABBAS @ GULAB RUSTUM PINJARI [REFERRED TO]
KAPIL KUMAR VS. RAJ KUMAR [REFERRED TO]
MAHARAJ SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
GAUTAM SARUP VS. LEELA JETLY [REFERRED TO]
STATE BANK OF INDIA VS. S N GOYAL [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]
RAVINDER KAUR GREWAL VS. MANJIT KAUR [REFERRED TO]

JUDGEMENT

(1.) Heard, Sri Balram Yadav, learned counsel for the appellants and Sri Nand Kishore, learned counsel for the respondents.

(2.) The instant second appeal has been filed for setting aside the judgment and decree dtd. 26/8/1988, passed in Civil Appeal No. 525 of 1982; Gaya Prasad and 3 others v. Ram Bux by the IIIrd Additional District Judge, Faizabad and direct the respondent to not interfere into the possession of the appellants.

(3.) The following substantial questions of law have been formulated by the court in the second appeal :

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GAYA PRASAD YADAV Vs. RAM BUX(DECEASED)

Referred Judgements :-

JUDGEMENT

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