REGENT COMPUTRONICS PVT. LTD.

Gyanchand Badkul Appellant

V/S

Shalegram Respondents

Referred Judgements :-

BHOIRAJ RAMESHCHANDRA V. GHANSHYAM DAS AGRAWAL [REFERRED TO]
MAJATI SUBBARAO VS. P V K KRISHNA RAO [REFERRED TO]
ANDHRA BANK VS. CHALASANI NAGESWARA RAO [REFERRED TO]
INDERLAL BALKIRAM VS. MAHNGI BAI IMRATLAL [REFERRED TO]
MANARAM BHAJRA KACHHI VS. OMPRAKASH RAMKISHAN SHARMA [REFERRED TO]
BHAGWATI PRASAD VS. RAMESHCHAND [REFERRED TO]
SHYAMLAL AGRAWAL VS. SARDAR GURUBACHAN SINGH [REFERRED TO]
MANORAMA DEVI WD/O PARMANAND VS. SURESH KAILASH NARAIN [REFERRED TO]
Khuman Singh VS. Nathuram [REFERRED TO]

JUDGEMENT

(1.) THESE two second appeals under Section 100, Civil Procedure Code one by the tenant and the other by the landlord arise out of a common judgment of the first Appellate Court.

(2.) THE following substantial questions of law were formulated by this Court in S.A. No. 721 of 1998 at the time of admission on this appeal :-

(3.) AT the stage of the first appeal the defendant maintained his stand that he himself is owner of the 14' x 50' portion and the plaintiff has no title to that portion.

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GYANCHAND BADKUL Vs. SHALEGRAM

Referred Judgements :-

JUDGEMENT

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