REGENT COMPUTRONICS PVT. LTD.

SUNDARABAI Appellant

V/S

OMPRAKASH Respondents

Referred Judgements :-

KEWALCHAND NEMECHAND MEHTA AND ORS. VS. MRS. MANI FRAMJI MODY [REFERRED TO]
MEENALEKNATHKSHIRSAGAR VS. TRADERS AND AGENCIES [REFERRED TO]
JOGINDER PAL VS. NAVAL KISHORE BEHAL [REFERRED TO]
DWARKAPRASAD VS. NIRANJAN [REFERRED TO]
SHAMSHAD AHMAD VS. TILAK RAJ BAJAJ [REFERRED TO]
SHANKAR BHAIROBA VADANGEKAR VS. GANPATI APPA GATARE [REFERRED TO]
MADHUKAR S O LAXMAN UMALKAR VS. KESHAO S O LAXMAN SHILAWANT [REFERRED TO]
RAFIQ AHMED QURESHI S/O BASHIR AHMED VS. IQBAL KHAN S/O HASHMAT ALI KHAN [REFERRED TO]

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. By consent of both the parties, the petition is heard finally. To facilitate the final hearing the petitioners have tendered private paper book.

(2.) The petitioners - tenants, sufferer of an eviction decree ordered by Ld. 4th Jt. Civil Judge, Junior Division, Bhusawal, in Regular Civil Suit No.116 of 2011, decided on 31/12/2015 AND confirmed by Ld. Ad-hoc District Judge-1, Bhusawal, vide his judgment and order dtd. 20/4/2019, passed in Regular Civil Appeal No.19 of 2016, are before this Court vide present Civil Revision Application.

(3.) Moot points considered:

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SUNDARABAI Vs. OMPRAKASH

Referred Judgements :-

JUDGEMENT

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