REGENT COMPUTRONICS PVT. LTD.

Jiwandas Agarwal Appellant

V/S

Narayandas Deora Respondents

Referred Judgements :-

TRINIDAD ASPHALTE CO. V/S. CORY AT [REFERRED TO]
CHANDRA KUNWAR V/S. CHAUDHURI NARPAT SINGH [REFERRED TO]
RAGHUPATI CHATTERJEE V/S. NARASINGHA HARI DAS [REFERRED TO]
NAWAB SADIQ ALI KHAN V/S. JAI KISHORI [REFERRED TO]
SUBRAMANIUM V/S. PUBLIC PROSECUTOR [REFERRED TO]
NILMONI PORICHA V/S. APANNA PARICHA [REFERRED TO]
ANAND NIVAS PVT. LTD. V/S. ANANDJI KALYANJI PEDHI [REFERRED TO]
KARNANI INDUSTRIAL BANK LIMITED VS. PROVINCE OF BENGAL [REFERRED TO]
RAM KUMAR DAS VS. JAGDISH CHANDRA DEO DHABAL DEB [REFERRED TO]
KESHARDEO CHAMRIA VS. RADHA KISSEN CHAMRIA [REFERRED TO]
NAMDEO LOKMAN LODHI VS. NARMADABAI [REFERRED TO]
SHAMBHU NATH MEHRA VS. STATE OF AJMER [REFERRED TO]
NAGUBAI AMMAL VS. B SNAMA RAO [REFERRED TO]
JAGAT DHISH BHARGAVA VS. JALWAHAR LAL BHARGAVA [REFERRED TO]
L JANAKIRAMA IYER S R KOOTHANANIAR PILLAI IN C A NO 77 OF 59 VS. P M NILAKANTA IYER:P M NILAKANTA IYER [REFERRED TO]
KANJI MANJI VS. TRUSTEES OF PORT OF BOMBAY [REFERRED TO]
NEDUNURI "KAMESWARAMMA VS. SAMPATI SUBBA RAO [REFERRED TO]
SHEIKH ABDUL KAYUM MULLA ALIBHAI VS. MULLA ALIBHAI:MADRASAI HAKIMIA AND CORONATION HIGH SCHOOL SOCIETYTY [REFERRED TO]
JANG SINGH VS. BRIJ LAL [REFERRED TO]
A RAGHAVAMMA VS. A CHENCHAMMA [REFERRED TO]
BHARAT SINGH VS. BHAGIRATHI [REFERRED TO]
BASANT SINGH VS. JANKI SINGH [REFERRED TO]
BIHTA CO OPERATIVE DEVELOPMENT AND CANE MARKETING UNION LIMITED VS. BANK OF BIHAR [REFERRED TO]
SITA RAM VS. RADHA BAI [REFERRED TO]
CALCUTTA CREDIT CORPORATION LIMITED VS. HAPPY HOMES PRIVATE LIMITED [REFERRED TO]
GOPAL KRISHNAJI KETKAR VS. MOHAMED HAJI LATIF [REFERRED TO]
HIRALAL AGRAWAL VS. RAMPADARATH SINGH [REFERRED TO]
PIERCE LESLIE AND CO LIMITED MISS VIOLET OUCHTERIONYONY WAPSHARE VS. VIOLET OUCHTERLONG WAPSHARE [REFERRED TO]
BENGAL YOUNG MEN S ZAMINDARY CO-OPERATIVE SOCIETY LTD VS. NRITYA GOPAL SINHA [REFERRED TO]
BATOKRISTO NANDY VS. RANADEB CHOWDHURI [REFERRED TO]

JUDGEMENT

(1.) The premises No. 46 Strand Road is a trust property and it was previously a vacant plot of land. By a lease dated June 27, 1910, the then trustees of this trust estate demised this land unto one Haribux Deora, a common ancestor of the Defendants, for a term of 51 years commencing from August 1, 1910.

(2.) In terms of this lease Haribux was to erect a building on the demised land of the value of not less than Rs. 1,50,000 within five years from the date of this lease and he was liable to make over the demised land including the building to the trustees on the expiration of or the sooner determination of this lease.

(3.) Haribux died in the year 1933 or 1934 leaving behind him his two sons Ishwardas and Gobordhandas who are also dead. The Defendant Narayandas became the karta of the branch of Ishwardas after the death of his father Dhanraj whose widow is the Defendant Sm. Rampeary Debi. The Defendant Sm. Kamli Debt is the widow of Ishwardas. These three Defendants will henceforth be called as Narayan's group.

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JIWANDAS AGARWAL Vs. NARAYANDAS DEORA

Referred Judgements :-

JUDGEMENT

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