REGENT COMPUTRONICS PVT. LTD.

Ram Khilavan Appellant

V/S

RAM LAL Respondents

Referred Judgements :-

HAFAZAT HUSSAIN VS. ABDUL MAJEED AND OTHERS [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 plaintiff, who has lost in both the Courts.

(3.) THE defendants filed the written statement, in which the claim of the plaintiff was inter -alia denied. It was further pleaded that the passage in question is 3 feet in width. Thereafter, on the decision of Panchayat, the defendants had given 4 feet land belonging to them and the width of the passage became 7 feet.

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RAM KHILAVAN Vs. RAM LAL

Referred Judgements :-

JUDGEMENT

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