REGENT COMPUTRONICS PVT. LTD.

Dharmendra Singh Parihar Appellant

V/S

Ram Gopal Chaudhary Respondents

Referred Judgements :-

MUNICIPAL CORPORATION,AURANGABAD V. STATE OF MAHARASHTRA [REFERRED TO]
BALWANTSINGH VS. DAULAT SINGH [REFERRED TO]
SUMAN VERMA VS. UNION OF INDIA [REFERRED TO]
SURAJ BHAN VS. FINANCIAL COMMISSIONER [REFERRED TO]
FAQRUDDIN DEAD VS. TAJUDDIN DEAD [REFERRED TO]
RAJINDER SINGH VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
YELLAPU UMA MAHESWARI AND ORS. VS. BUDDHA JAGADHEESWARARAO AND ORS. [REFERRED TO]
T. RAVI & ANR. VS. B. CHINNA NARASIMHA [REFERRED TO]
BHIMABAI MAHADEO KAMBEKAR VS. ARTHUR IMPORT AND EXPORT COMPANY [REFERRED TO]
AJIT KAUR VS. DARSHAN SINGH [REFERRED TO]
PRAHLAD PRADHAN VS. SONU KUMHAR [REFERRED TO]

JUDGEMENT

(1.) This Second Appeal has been filed under Sec. 100 of CPC against the judgment and decree dtd. 30/9/2021 passed by Third Additional District Judge, Nagod, District Satna in Regular Civil Appeal No.39/2016 arising out of judgment and decree dtd. 18/7/2016 passed by Second Civil Judge, Class-II Nagod, District Satna (M.P.) by which the suit filed by the plaintiff for partition and mutation has been decreed.

(2.) The appellant is the defendant having purchased part of property in dispute from defendant No.2 Smt. T.D. Chamar.

(3.) The facts necessary for disposal of the present Appeal in short are that the plaintiffs filed a suit for partition, for declaration of sale deed dtd. 29/12/2006 executed in favour of the appellant as null and void, for quashment of mutation as well as for permanent injunction.

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DHARMENDRA SINGH PARIHAR Vs. RAM GOPAL CHAUDHARY

Referred Judgements :-

JUDGEMENT

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