REGENT COMPUTRONICS PVT. LTD.

Deo Baksh Appellant

V/S

Hajarelal Respondents

Referred Judgements :-

HAFAZAT HUSSAIN V. ABDUL MAJEED AND OTHERS [REFERRED TO]
DR. MAHESH CHAND SHARMA VS. RAJKUMARI SHARMA AND OTHERS [REFERRED TO]
THAKUR KISHAN SINGH DEAD VS. ARVIND KUMAR [REFERRED TO]
ANNASAHEB BAPUSAHEB PATIL VILAS G DALVI NATHAL GHARAGE RAJARAM K POWAR PANDURANG B SARNOBAT VS. BALWANT ALIAS BALASAHEB BABUSAHEB PATIL AND HEIRS:RAMACHANDRA Y DALVI:RAJARAM A GHARAGE:DINKARRAO K POWAR:K L SARNOBAT [REFERRED TO]
KRISHNAMURTHY S SETLUR VS. O V NARASIMHA SETTY [REFERRED TO]
NARAYANAN RAJENNDRA VS. LEKSHMY SAROJINI [REFERRED TO]
D R RATHNA MURTHY VS. RAMAPPA [REFERRED TO]
VISHWANATH SITARAM AGRAWAL VS. SARLA VISHWANATH AGRAWAL [REFERRED TO]
UNION OF INDIA VS. IBRAHIM UDDIN [REFERRED TO]
VANCHALABAI RAGHUNATH ITHAPE VS. SHANKARRAO BABURAO BHILARE [REFERRED TO]

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) THIS appeal is by the plaintiffs who have lost in both the courts below.

(3.) THE defendants 1 to 6 filed the written statement in which inter alia the claim of the plaintiffs was denied. It was further pleaded that the defendants are owners of the land in question and are in possession of the same. It was further pleaded that the demarcation was carried out in the presence of son of the respondent No. 2.

Click here to view full judgment.

DEO BAKSH Vs. HAJARELAL

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address