REGENT COMPUTRONICS PVT. LTD.

Rakesh Kesharwani Appellant

V/S

Imam Bada Shahedaan Karbala Respondents

Referred Judgements :-

ATTORNEY GENERAL VS. VERNAZZA [REFERRED TO]
RAMESH GOBINDRAM V. SUGRA HUMAYUN MIRZA WAKF [REFERRED TO]
KIRAN DEVI VS. BIHAR STATE SUNNI WAKF BOARD [REFERRED TO]
MANUJENDRA DUTT VS. PURNEDU PROSAD ROY CHOWDHURY [REFERRED TO]
NANI GOPAL MITRA VS. STATE OF BIHAR [REFERRED TO]
V DHANAPAL CHETTIAR VS. YESODAI AMMAL [REFERRED TO]
HITENDRA VISHNU THAKUR VS. STATE OF MAHARASHTRA [REFERRED TO]
SYED MOHIDEEN VS. RAMANATHAURA PERIA MOGALLAM JAMATH [REFERRED TO]
BOARD OF WAKF WEST BENGAL VS. ANIS FATMA BEGUM [REFERRED TO]
RAMESH KUMAR SONI VS. STATE OF MADHYA PRADESH [REFERRED TO]
AKKODE JUMAYATH PALLI PARIPALANA COMMITTEE VS. P.V.IBRAHIM HAJI [REFERRED TO]
RASHID WALI BEG VS. FARID PINDARI [REFERRED TO]

JUDGEMENT

(1.) This appeal being arguable is admitted on the following substantial question of law:- 'Whether the Civil Court has jurisdiction to try the suit for eviction in the light of the amendment in Ss. 83 and 85 of the Waqf Act.'

(2.) Since the respondent is being represented by its counsel, therefore the appeal is heard finally.

(3.) This Second Appeal under Sec. 100 of CPC has been filed against the judgment and decree dtd. 21/03/2023 passed by District Judge (13th) Jabalpur in RCA No.109/2021 arising out of judgment and decree dtd. 17/12/2021 passed by 17th Civil Judge Class-1, Jabalpur in Civil Suit No.2800140/2015, by which a decree for possession and payment of arrears of rent from 01/08/1987 till 31/07/1990 at the rate of Rs.450.00 and notice expense, was passed.

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RAKESH KESHARWANI Vs. IMAM BADA SHAHEDAAN KARBALA

Referred Judgements :-

JUDGEMENT

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