REGENT COMPUTRONICS PVT. LTD.

PRALHAD Appellant

V/S

Sulochana Ramchandra Kawarkhe Respondents

Referred Judgements :-

ATTORNEY GENERAL VS. TIMES NEWSPAPER LTD. [REFERRED TO]
L D JAIKWAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
SHIV KUMAR SHARMA VS. HARYANA STATE ELECTRICITY BOARD CHANDIGARH [REFERRED TO]
KAPILDEO PRASAD SAH VS. STATE OF BIHAR [REFERRED TO]
ANIL RATAN SARKAR VS. HIRAK GHOSH [REFERRED TO]
ASHOK PAPER KAMGAR UNION VS. DHARAM GODHA [REFERRED TO]
T N GODAVARMAN THIRUMULPAD VS. ASHOK KHOT [REFERRED TO]
ALL BENGAL EXCISE LICENSEES ASSOCIATION VS. RAGHAVENDRA SINGH [REFERRED TO]
PATEL RAJNIKANT DHULABHAI VS. PATEL CHANDRAKANT DHULABHAI [REFERRED TO]
C ELUMALAI VS. A G L IRUDAYARAJ [REFERRED TO]
KRISHNADEVI MALCHAND KAMATHIA VS. BOMBAY ENVIRONMENTAL ACTION GROUP [REFERRED TO]
SHAIKH SAMSUL HUDDA VS. KHAYBER PROPERTIES AND INVESTMENT PRIVATE LIMITED [REFERRED TO]
RAMAVATAR SURAJMAL MODI VS. MULCHAND SURAJ MODI [REFERRED TO]
KESHRIMAL JIVIJI SHAH VS. BANK OF MAHARASHTRA [REFERRED TO]
OFFICIAL LIQUIDATOR, U.P VS. ALLAHABAD BANK [REFERRED TO]
JEHAL TANTI VS. NAGESHWAR SINGH [REFERRED TO]
ANITA INTERNATIONAL VS. TUNGABADRA SUGAR WORKS MAZDOOR SANGH AND OTHERS [REFERRED TO]
ROBUST HOTELS PVT. LTD & ORS. VS. EIH LIMITED & ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith.

(2.) In Regular Civil Suit No.140/2012 a suit for partition and separate possession, filed by the present respondent no.1, for 1/5th share in the suit property, claiming to be the co-owner of the same, on account of the property being purchased on 7/6/1966 by the petitioner's maternal uncle Narayan Laxman and therefore was a joint family property, the learned Trial Court, on an application for grant of temporary injunction, granted ad interim relief on 22/3/2012, restraining the defendant no.1 (the present petitioner) from alienating or creating third party interest in the suit properties until further orders.

(3.) On 11/4/2012, the petitioner (defendant no.1) executed and registered two sale-deeds, one in respect of 2.42 hectares (northern side) of Gat No.20 in favour of Shaikh Aslam Gulam Rasul and Abdul Rahim Gulam Rasul for consideration of Rs.3,39,000/- and another in respect of 2.21 acres of land (southern side) of Gat No.20 in favour of Shaikh Ansar Shaikh Kasam and Gulam Rasul Shaikh Chand for a consideration of Rs.3,09,000/-.

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PRALHAD Vs. SULOCHANA RAMCHANDRA KAWARKHE

Referred Judgements :-

JUDGEMENT

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