(1.) THIS second appeal has been preferred by the plaintiff aggrieved by the judgment and decree passed by the Court below affirming the dismissal of suit filed by him by the trial Court.
(2.) PLAINTIFF filed a suit for permanent injunction for restraining interference by the defendant No. 1 in his possession over agricultural land comprised in Survey No. 470 area 0.742 hectare alleging himself to be Bhumiswami. Defendant was trying to take possession over a portion of the said survey number in an illegal manner. Demarcation proceedings were drawn and boundaries were duly marked.
(3.) THE trial Court vide its judgment and decree dated 23.8.1993 decided issue No. 3 in favour of the defendant and held that defendant has perfected his right of Bhumiswami by adverse possession. Declaration was granted and possession was directed to be restored to the defendant and the plaintiffs suit for injunction was dismissed.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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