REGENT COMPUTRONICS PVT. LTD.

Rameshkumar Jeetmal Bagaria Appellant

V/S

KAILASH Respondents

Referred Judgements :-

CARGILL INTERNATIONAL S.A. V. BANGLADESH SUGAR AND FOOD INDUSTRIES CORPN. [REFERRED TO]
P.L.N.K.L. CHETTYAR FIRM V. KO LU DOKE [REFERRED TO]
JAHURI SAH VS. DWARKA PRASAD JHUNJHUNWALA [REFERRED TO]
KALIAPERUMAL VS. RAJAGOPAL [REFERRED TO]
JANAK DULARI DEVI VS. KAPILDEO RAI [REFERRED TO]
SAMRATHMAL VS. UNION OF INDIA [REFERRED TO]
DHANBAI VS. STATE OF MADHYA PRADESH [REFERRED TO]
SAMBHAJI LAXMANRAO PAWAR VS. ABDUL WAHED S O RAHMATULLAH [REFERRED TO]
LAKSHMI NARAIN BARNWAL VS. JAGDISH SINGH [REFERRED TO]
LAKHMI CHAND VS. BRAM LAL KAPOOR VAKIL [REFERRED TO]
BHARAT ALUMINIUM COMPANY VS. KAISER ALUMINIUM TECHNICAL SERVICES INC. [REFERRED TO]
MUDDASANI VENKATA NARSAIAH (D) TH. LRS. VS. MUDDASANI SAROJANA [REFERRED TO]

JUDGEMENT

(1.) By the present Appeal under Sec. 96 of the Code of Civil Procedure, 1908 [hereinafter referred to as 'CPC'], the Original Plaintiff has challenged dismissal of the Special Civil Suit No. 105/2016 vide Judgment and Order / Decree dtd. 14/02/2019 filed by him for adjudication of sale deed as voidable, its cancellation and possession of suit property. The parties are referred as per their status / nomenclature in the Suit.

(2.) The facts, giving rise to the present Appeal are as follows :-

(3.) The learned Civil Court framed the issues, which are re- produced below with their findings:

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RAMESHKUMAR JEETMAL BAGARIA Vs. KAILASH

Referred Judgements :-

JUDGEMENT

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