REGENT COMPUTRONICS PVT. LTD.

Jagjeet Wadhwa Appellant

V/S

SUNITA Respondents

Referred Judgements :-

AZHAR HUSSAIN V. RAJIV GANDHI [REFERRED TO]
DALIBEN VALJIBHAI AND OTHERS VS. PRAJAPATI KODARBHAI KACHRABHAI AND ANOTHER [REFERRED TO]
VIJAI PRATAP SINGH AND RAMJIWAN MISIR VS. DUKH HARAN NATH SINGH AND IN BOTH THE APPEALS [REFERRED TO]
T ARIVANDANDAM VS. T V SATYAPAL [REFERRED TO]
D RAMACHANDRAN VS. R V JANAKIRAMAN [REFERRED TO]
SALEEM BHAI VS. STATE OF MAHARASHTRA [REFERRED TO]
LIVERPOOL AND LONDON S P AND I ASSOCIATION LIMITED VS. M V SEA SUCCESS [REFERRED TO]
SOPAN SUKHDEO SABLE VS. ASSISTANT CHARITY COMMISSIONER [REFERRED TO]
SWAMY ATMANANDA VS. RAMKRISHNA TAPOVANAM [REFERRED TO]
HARDESH ORES P LTD VS. HEDE AND COMPANY [REFERRED TO]
KHATRI HOTELS PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
MAHARAJ SHRI MANVENDRASINHJI JADEJA VS. RAJMATA VIJAYKUMAR WD O MAHARAJA MAHENDRASINHJI [REFERRED TO]
CHANDRAKANT KANTILAL JHAVERI VS. MADHURIBEN GAUTAMBHAI [REFERRED TO]
SURESH KUMAR DAGLA VS. SARWAN [REFERRED TO]
MADANURI SRI RAMA CHANDRA MURTHY VS. SYED JALAL [REFERRED TO]
RAGHWENDRA SHARAN SINGH VS. RAM PRASANNA SINGH (DEAD) BY LRS [REFERRED TO]
DAHIBEN VS. ARVINDBHAI KALYANJI BHANUSALI [REFERRED TO]
ANIL S/O. SHANTI PRIYA DOSHI VS. PAPPU S/O. PARMANAND PATEL [REFERRED TO]

JUDGEMENT

(1.) Appellant has filed this appeal under Order 43 Rule 1(u) of the Code of Civil Procedure, 1908 assailing the judgment dtd. 13/9/2023 passed by the III District Judge Damoh, District Damoh in RCA No. 72/2022 whereby the judgment and decree dtd. 18/10/2022 passed by the III Additional Civil Judge, Damoh in Civil Suit No. 96-A/2019 has been reversed and the matter has been remitted back to the trial court for de-novo trial.

(2.) For the purpose of clarity, hereinafter the respondent Nos. 1 to 4 shall be addressed as plaintiffs and, the appellant, respondent Nos. 6 to 10 and the State shall be addressed as defendants.

(3.) As per the facts of the case, the plaintiffs had filed a civil suit bearing RCS-A No. 96/2019 for declaration of the sale deeds executed in favour of the defendants as null and void and for permanent injunction restraining the defendants from interfering with their possession.

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JAGJEET WADHWA Vs. SUNITA

Referred Judgements :-

JUDGEMENT

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