REGENT COMPUTRONICS PVT. LTD.

Norish John William Appellant

V/S

Nirmal Fraizer Respondents

Referred Judgements :-

WARYAM SINGH VS. AMARNATH [REFERRED TO]
NAGENDRA NATH BORA LIKHIRAM COMMISSIONER OF HILLS DIVISION AND APPEALS ASSAM RAFIULLAH KHAN VS. COMMISSIONER OF HILLS DIVISION AND APPEALS ASSAM:BHANURAM PAGU:BHANURAM PEGU:AMULYA PRASAD CHALIHA [REFERRED TO]
MOHAMMAD YUNUS VS. MOHAMMAD MUSTAQIM [REFERRED TO]
LAXMIKANT REVCHAND BHOJWANI VS. PRATAPSING MOHANSINGH PARDESHI [REFERRED TO]
RENA DREGO VS. LALCHAND SONI [REFERRED TO]
VIRENDRA KASHINATH RAVAT VS. VINAYAK N JOSHI [REFERRED TO]
SAVITRABAI BHAUSAHEB KEVATE VS. RAICHAND DHANRAJ LUNJA [REFERRED TO]
AJAIB SINGH VS. SIRHIND CO OPERATIVE MARKETING CUM PROCESSING SERVICE SOCIETY LIMITED [REFERRED TO]
UNION OF INDIA VS. HIMMAT SINGH CHAHAR [REFERRED TO]
MOHAN AMBA PRASAD AGNIHOTRI VS. BHASKAR BALWANT AHER DEAD [REFERRED TO]
INDIAN OVERSEAS BANK VS. I O B STAFF CANTEEN WORKERS UNION [REFERRED TO]
UNION OF INDIA VS. RAJENDRA PRABHU [REFERRED TO]
ESTRALLA RUBBER VS. DASS ESTATE PRIVATE LIMITED [REFERRED TO]
UNION OF INDIA VS. R K SHARMA [REFERRED TO]
OUSEPH MATHAI VS. M ABDUL KHADIR [REFERRED TO]
SURYA DEV RAI VS. RAM CHANDER RAI [REFERRED TO]
BOMBAY DYEING AND MANUFACTURING CO LTD VS. BOMBAY ENVIRONMENTAL ACTION GROUP [REFERRED TO]
JASBIR SINGH VS. STATE OF PUNJAB [REFERRED TO]
ZENIT MATAPLAST P LTD VS. STATE OF MAHARASHTRA [REFERRED TO]
ABDUL RAZAK VS. MANGESH RAJARAM WAGLE [REFERRED TO]
SHALINI SHYAM SHETTY VS. RAJENDRA SHANKAR PATIL [REFERRED TO]
TGN KUMAR VS. STATE OF KERALA [REFERRED TO]
KOKKANDA B POONDACHA VS. K D GANAPATHI [REFERRED TO]
H SIDDIQUI VS. A RAMALINGAM [REFERRED TO]
BANDARU SATYANARAYANA VS. IMANDI ANASUYA [REFERRED TO]
COMMANDANT 22 BATTALION VS. SURINDER KUMAR [REFERRED TO]
AMBANNA VS. GHANTEAPPA [REFERRED TO]
DALMIA JAIN AIRWAYS LTD. VS. SUKUMAR MUKHERJEE [REFERRED TO]
ORIENTAL INSURANCE CO. LTD. AGRA (M/S.) VS. KISHORE KAPOOR [REFERRED TO]

JUDGEMENT

(1.) Heard Shri B.K. Srivastava, learned Senior Counsel assisted by Shri Dhiraj Srivastava, learned counsel for plaintiff-petitioner and Shri M.D. Mishra, learned counsel for the defendant-respondent.

(2.) The plaintiff-petitioner namely Norish John William son of Shri John William is before this Court under Art. 227 of the Constitution of India assailing the validity of the appellate order dated 21.4.2018 passed by the Addl. District Judge/Special Judge (S.C./S.T.), Jhansi passed in Misc. Civil Appeal No.14 of 2017 (Nirmal Fraizar John Vs. Norish John William) by which the interim injunction granted by the trial court dated 8.2017 in Suit No.264 of 2015 (Norish John William Vs. Nirmal Fraizar John) for maintaining status quo has been set aside.

(3.) This much is reflected from the record that the plaintiff along with Shri Anwar and Hari Ram purchased suit property being Arazi No.2479/2 area 0.22 acre situated at Mohall Daulati, Jhansi through sale deed dated 21.10.1980 from one Shri Hafiz Khan, the then Zamindar. It is claimed that the possession of the same was handed over and necessary entries were made in the revenue records (Khewat No.1380). Thereafter, he had raised boundary wall and other constructions without any objection by anyone.

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NORISH JOHN WILLIAM Vs. NIRMAL FRAIZER

Referred Judgements :-

JUDGEMENT

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