REGENT COMPUTRONICS PVT. LTD.

Kanji Ravaria Appellant

V/S

Anis Ismail Khoja Respondents

Referred Judgements :-

SARJU PERSHAD RAMDEO SAHU VS. JWALESHWARI PRATAP NARAIN SINGH [REFERRED TO]
RAM SARAN LALL THE STATE OF PUNJAB VS. DOMINI KUER:MST DOMINI KUER [REFERRED TO]
GIRIJANANDINI DEVI VS. BIJENDRA NARAIN CHOUDHARY [REFERRED TO]
MADHUSUDAN DAS VS. NARAYANIBAI [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
GURBAX SINGH VS. KARTAR SINGH [REFERRED TO]
HERO VINOTH VS. SESHAMMAL [REFERRED TO]
ALOKA BOSE VS. PARMATMA DEVI [REFERRED TO]
SURAJ LAMP AND INDUSTRIES LID VS. STATE OF HARYANA [REFERRED TO]
RAMKRISHAN GANPAT FUTANE VS. MOHAMMAD KASAM [REFERRED TO]
MARUTI BALAJI PATIL VS. DATTU MUKUNDA SAVANT [REFERRED TO]
S.R. TEWARI VS. UNION OF INDIA [REFERRED TO]
DAMODAR LAL VS. SOHAN DEVI [REFERRED TO]
SATYA PAL ANAND VS. STATE OF M.P. & ORS. [REFERRED TO]
RAMATHAL VS. MARUTHATHAL [REFERRED TO]

JUDGEMENT

(1.) Heard finally with consent of the parties.

(2.) The Appellant herein has challenged the Judgment dtd. 17/3/2019 in Civil Appeal No.28 of 2016. By the impugned judgment, the learned District Judge, Palghar allowed the appeal, set aside the judgment and decree dtd. 24/2/2016 in Special Civil Suit. No.46 of 2011 and consequently decreed the Suit and declared that the Deed of Conveyance dtd. 3/12/2010 between the Appellant and Respondent No.1void ab initio and not binding on the Respondent Nos.2, 3 and 4. The learned Judge also restrained the Appellant and Respondent No.1 from obstructing possession of the Respondent Nos. 2, 3 and 4 and creating third party interest in respect of the suit property.

(3.) The Respondent Nos.2, 3 and 4 shall be hereinafter referred to as the Plaintiff Nos.1 to 3, whereas the Respondent No.1 and the Appellant shall be referred to as Defendant Nos.1 and 2 respectively.

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KANJI RAVARIA Vs. ANIS ISMAIL KHOJA

Referred Judgements :-

JUDGEMENT

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