REGENT COMPUTRONICS PVT. LTD.

Pundolik Rama Gad Appellant

V/S

Ganesh P. Deulkar Respondents

Referred Judgements :-

PUNDALIK RAMA GAD & ANR. V/S. GANESH PUTU DEULKAR & ORS. [REFERRED TO]
SOMNATH BURMAN VS. S P RAJU [REFERRED TO]
GURDIYAL SINGH VS. RAJ KUMAR ANEJA [REFERRED TO]
RAME GOWDA VS. VARADAPPA NAIDU [REFERRED TO]
CANBANK FINANCIAL SERVICES LIMITED VS. CUSTODIAN [REFERRED TO]
KAMAKSHI BUILDERS VS. AMBEDKAR EDUCATIONAL SOCIETY [REFERRED TO]
A E G CARAPIET VS. A Y DERDERIAN [REFERRED TO]
UNION OF INDIA VS. VASAVI CO-OP. HOUSING SOCIETY LTD. [REFERRED TO]
VAMAN GOVIND RAUT VS. SITARAM NARAYAN RAUT [REFERRED TO]
NARAYAN BABU VELIP VS. DHILLAN SADA DESSAI [REFERRED TO]
PANT NAGAR MAHATMA PHULE CO-OP. HSG. SOCIETY LTD. & ORS. VS. STATE OF MAHARASHTRA AND ORS. [REFERRED TO]
MUDDASANI VENKATA NARSAIAH (D) TH. LRS. VS. MUDDASANI SAROJANA [REFERRED TO]
RAJU PURUSHOTTAM WARURKAR VS. BOKEY PRINTERS [REFERRED TO]

JUDGEMENT

(1.) Heard Mr S. D. Lotlikar, learned Senior Advocate, along with Mr T. Sequeira for the appellant and Mr Sudin Usgaonkar, learned Senior Advocate, who appears along with Ms T. Mashelkar and Shukr Usgaonkar for the respondents.

(2.) The appellants are the original plaintiffs in Regular Civil Suit No.15/72/C seeking recovery of possession of the plot beneath the hut(house) occupied by Respondents (defendants) in the suit property and a permanent injunction to restrain the respondents - defendants from excavating or digging or causing damage or injury to the suit property.

(3.) The suit property is described in the plaint as follows:

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PUNDOLIK RAMA GAD Vs. GANESH P. DEULKAR

Referred Judgements :-

JUDGEMENT

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