REGENT COMPUTRONICS PVT. LTD.

MANISH TIWARI Appellant

V/S

SAVITA Respondents

Referred Judgements :-

KAVITA KANWAR VS. PAMELA MEHTA [REFERRED TO]
SHIVAKUMAR VS. SHARANABASAPPA [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
SETH BENI CHAND SINCE DEAD NOW VS. KAMLA KUNWAR [REFERRED TO]
PAKEERAPPA RAI AND SEETHAMMA HENGSU D VS. UNION OF INDIA [REFERRED TO]
GURDEV KAUR VS. KAKI [REFERRED TO]
BABU SINGH VS. RAM SAHAI ALIAS RAM SINGH [REFERRED TO]
MUNICIPAL COMMITTEE HOSHIARPUR VS. PUNJAB STATE ELECTRICITY BOARD [REFERRED TO]
HARMES VS. HINKSON [REFERRED TO]
DAMODAR LAL VS. SOHAN DEVI [REFERRED TO]
RANDHIR KAUR VS. PRITHVI PAL SINGH [REFERRED TO]
DHANPAT VS. SHEO RAM (DECEASED) [REFERRED TO]

JUDGEMENT

(1.) This second appeal, under Sec. 100 of CPC, has been filed against the judgment and decree dtd. 11/12/2018 passed by First Additional District Judge, Narsinghpur in Civil Appeal No.19/2018, arising out of the judgment and decree dtd. 27/2/2018 passed by the Fifth Civil Judge, Class-II, Narsinghpur in Regular Civil Suit No.9-A/2015.

(2.) The appellant is the plaintiff, who had filed the suit for declaration of title, permanent injunction as well as the amendment in the revenue record dtd. 20/5/2013 passed by the Tahsildar, Narsinghpur as null and void. The appellant has lost his case from both the courts below.

(3.) According to the plaintiff, the disputed land is Khasra No.89/3, area 0.841 hectares, Khasra No.125/2, 127/2, area 1.035 hectares, situated in Narsinghpur, District Narsinghpur is the disputed property.

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MANISH TIWARI Vs. SAVITA

Referred Judgements :-

JUDGEMENT

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