REGENT COMPUTRONICS PVT. LTD.

SHRIKRISHNA JUGALKISHORE GOENKA Appellant

V/S

GOVIND TRIMBAK VAIDYA Respondents

Referred Judgements :-

GUMMALAPURA TAGGINA MATADA KOTTURUSWAMI VS. SETRA VEERAWA [REFERRED TO]
QUDRAT ULLAH VS. MUNICIPAL BOARD BAREILLY [REFERRED TO]
SHYAM SUNDER VS. RAM KUMAR [REFERRED TO]
MAHARAJI WD O BAJRANGI VISHWAKARMA VS. SAYEEDABI [REFERRED TO]

JUDGEMENT

(1.) Rule, returnable forthwith.

(2.) Heard finally with consent of parties.

(3.) This Second Appeal is by defendant against whom a decree was passed by the trial Court for ejectment which was confirmed by the Additional District Judge.

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SHIRKRISHNA JUGALKISHORE Vs. GOVIND TRIMBAK

Referred Judgements :-

JUDGEMENT

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