REGENT COMPUTRONICS PVT. LTD.

RAGHUVANSH Appellant

V/S

RAMKALI Respondents

Referred Judgements :-

KSHITISH CHANDRA PURKAIT VS. SANTOSH KUMAR PURKAIT [REFERRED TO]
PAKEERAPPA RAI AND SEETHAMMA HENGSU D VS. UNION OF INDIA [REFERRED TO]
KANTI DEVI VS. POSHI RAM [REFERRED TO]
BANARSI DASS VS. TEEKU DUTTA [REFERRED TO]
GURDEV KAUR VS. KAKI [REFERRED TO]
RAMKANYA BAI VS. BHARATRAM [REFERRED TO]
BHABANI PRASAD JENA VS. CONVENOR SECRETARY [REFERRED TO]
MUNICIPAL COMMITTEE HOSHIARPUR VS. PUNJAB STATE ELECTRICITY BOARD [REFERRED TO]
DAMODAR LAL VS. SOHAN DEVI [REFERRED TO]
JUSTICE K. S. PUTTASWAMY (RETD) VS. UNION OF INDIA [REFERRED TO]
RANDHIR KAUR VS. PRITHVI PAL SINGH [REFERRED TO]
ASHOK KUMAR VS. RAJ GUPTA [REFERRED TO]

JUDGEMENT

(1.) This Second Appeal under Sec. 100 of CPC has been filed against the judgment and decree dtd. 30/11/2018 passed by Second Additional Judge, Sidhi to the Court of First Additional District Judge, Sidhi (M.P.) in Regular Civil Appeal No.30/2018 arising out of the judgment and decree dtd. 19/05/2017 passed by First Civil Judge Class-1, Sidhi, District - Sidhi (M.P.) in Civil Suit No.4A/2006.

(2.) The appellants are the defendants who have lost their case from both the Courts below.

(3.) The plaintiffs filed a suit for partition and possession as well as for declaring the mutation order dtd. 18/09/1988 as null and void as well as for mesne profits at the rate of Rs.22,500.00 per year.

Click here to view full judgment.

RAGHUVANSH Vs. RAMKALI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address