REGENT COMPUTRONICS PVT. LTD.

Vishambhar Dayal And Another Appellant

V/S

Prakashwati And Others Respondents

Referred Judgements :-

BAKER V. WHITE [REFERRED TO]
BABAN SINGH V. JAIMANGAL SINGH [REFERRED TO]
GUPTA NAND VS. BEHARI LAL AND OTHERS [REFERRED TO]
MT. FAKRUNISA V. MOULVI IZARUS [REFERRED TO]
H.K.N. SWAMI V. IRSHAD BASITH [REFERRED TO]
JAGANNATH V. ARULAPPA AND ANR. [REFERRED TO]
SARJU PERSHAD RAMDEO SAHU VS. JWALESHWARI PRATAP NARAIN SINGH [REFERRED TO]
SAINIK MOTORS JODHPUR VS. STATE OF RAJASTHAN [REFERRED TO]
THAKUR SUKHPAL SINGH VS. THAKUR KALYAN SINGH [REFERRED TO]
GIRIJANANDINI DEVI VS. BIJENDRA NARAIN CHOUDHARY [REFERRED TO]
KHUB CHAND VS. STATE OF RAJASTHAN [REFERRED TO]
BALLABHADAS MATHURDAS LAKHANI VS. MUNICIPAL COMMITTEE MALKAPUR [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM CHANDRA TRIVEDI [REFERRED TO]
AMBIKA PRASAD MISHRA VS. STATE OF UTTAR PRADESH [REFERRED TO]
MADHUSUDAN DAS VS. NARAYANIBAI [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
MADHUKAR VS. SANGRAM [REFERRED TO]
LAKSHMI RAM BHUYAN VS. HARI PRASAD BHUYAN [REFERRED TO]
G AMALORPAVAM VS. R C DIOCESE OF MADURAI [REFERRED TO]
GANNMANI ANASUYA VS. PARVATINI AMARENDRA CHOWDHARY [REFERRED TO]
GANNMANI ANASUYA VS. PARVATINI AMARENDRA CHOWDHARY [REFERRED TO]
SHIV KUMAR SHARMA VS. SANTOSH KUMARI [REFERRED TO]
UNION OF INDIA VS. RANCHOD [REFERRED TO]
NOPANY INVESTMENTS P LTD VS. SANTOKH SINGH [REFERRED TO]
B V NAGESH VS. H V SREENIVASA MURTHY [REFERRED TO]
B V NAGESH VS. H V SREENIVASA MURTHY [REFERRED TO]
PESARA PUSHPAMALA REDDY VS. G VEERA SWAMY [REFERRED TO]
H SIDDIQUI VS. A RAMALINGAM [REFERRED TO]
GOPAL KRISHNA INDLEY VS. 5TH ADDL DISTRICT JUDGE KANPUR [REFERRED TO]
SOVACHAND MULCHAND VS. COLLECTOR OF CENTRAL EXCISE AND LAND CUSTOMS [REFERRED TO]
GOVINDANAIK G KALAGHATIGI VS. WEST PATENT PRESS CO LTD [REFERRED TO]
UNITED ENGINEERS & CONTRACTORS VS. SECRETARY TO GOVT A P [REFERRED TO]
UNITED ENGINEERS & CONTRACTORS VS. SECRETARY TO GOVT A P [REFERRED TO]
A M SANGAPPA @ SANGAPPA VS. SANGONDEPPA [REFERRED TO]
LAKHMI VS. JUGENDRA LAL [REFERRED TO]
VINOD KUMAR VS. GANGADHAR [REFERRED TO]
SHASIDHAR VS. ASHWINI UMA MATHAD [REFERRED TO]
U.P.S.R.T.C. VS. MAMTA AND ORS. [REFERRED TO]
LALITESHWAR PRASAD SINGH & ORS. VS. S.P. SRIVASTAVA (D) THR. LRS. [REFERRED TO]
BALA DEVI (SMT.) VS. MUKHTYAR SINGH [REFERRED TO]

JUDGEMENT

(1.) Heard Shri Abhijit Nigam, learned counsel for the appellants, Shri Adnan Ahmad, learned counsel for the respondents and perused the record.

(2.) Facts in brief of the present case are that initially, plaintiff/Pramod Kumar had filed a suit for permanent injunction restraining the defendant for interfering the possession and house on the land which has been shown as a,b, c & d in the map filed along with the plaint registered as Regular Suit No. 290 of 1986 (Pramod Kumar Rai and another Vs. Vishambhar Dayal & others). During the pendency of the said suit, Pramod Kumar died, substituted by his legal heirs, thereafter the said suit was allowed by judgment and decree dated 27.05.1996 passed by Civil Judge (Jr. Div.), South, Unnao, challenged by the defendants by filing Civil Appeal No. 68 of 1996 (Vishambhar Dayal & others Vs. Smt. Prakashwati & others), dismissed by judgment and decree dated 14.09.2001 passed by Additional District Judge, Court No. 7, Unnao.

(3.) In view of the said factual background, present second appeal under Section 100 CPC has been filed.

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VISHAMBHAR DAYAL AND ANOTHER Vs. PRAKASHWATI AND OTHERS

Referred Judgements :-

JUDGEMENT

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