REGENT COMPUTRONICS PVT. LTD.

PRAVABATI ROY Appellant

V/S

DWIJENDRA LAL SENGUPTA Respondents

Referred Judgements :-

KANAHI V. DAMODAR [REFERRED TO]
BROWNE V. FLOWER [REFERRED TO]
K.S. VAIDYANATHAN V. M/S. BUHARI AND SONS (P) LTD. [REFERRED TO]
MARIYAYI AMMAT V. ARUNACHALA PANDARAM [REFERRED TO]
AHMAD ALI FAKRUDDIN BOHRA V. DHONDBA DASRATH KALAR [REFERRED TO]
ABHOYA CHANDRA GHOSE V. RAJ KUMAR GHOSH [REFERRED TO]
NARAYANI DEVI VS. PHOOL CHAND [REFERRED TO]
RAJPUR COLLIERY CO VS. PURSOTTAM GOHIL [REFERRED TO]
DAKSHINA RANJAN CHOUDHURY VS. SURENDRA LAL DAS GUPTA [REFERRED TO]
HINDUSTHAN CO-OPERATIVE INSURANCE SOCIETY LTD VS. SECYOF STATE [REFERRED TO]
SH MOHAMMAD ATA HUSAIN VS. HAJI QADIR BAKSH [REFERRED TO]
ANNAPURNA DUTTA VS. SANTOSH KUMAR SETT [REFERRED TO]

JUDGEMENT

(1.) This appeal arises out of the judgement and decree passed by the learned Additional District Judge 9th Court Alipore in Title Appeal No. 861 of 1974 affirming those passed by the learned Munsif, 3rd Court, Sealdah in Title Suit No. 345 of 1971.

(2.) The defendants are appellants in the instant appeal.

(3.) The aforesaid Title Suit No. 345 of 1971 was instituted by the plaintiffs respondents inter alia for declaration of the plaintiffs' right of way or passage-over the suit property and for permanent injunction restraining the defendants Nos. 1 and 2 from causing any obstruction by raising walls or constructions and also for mandatory injunction directing the said defendants Nos. 1 and 2 to demolish 2 1/2 ft. to 3 ft. high construction on the northern mouth of the disputed passage and to remove the rubbish, garbage and brickbats from the passage.

Click here to view full judgment.

PRAVABATI ROY Vs. DWIJENDRA LAL SENGUPTA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address