REGENT COMPUTRONICS PVT. LTD.

RAGHUNATH Appellant

V/S

Hemalata Barik Respondents

Referred Judgements :-

P LAKSHMI REDDY VS. L LAKSHMI REDDY [REFERRED TO]
S M KARIM VS. BIBI SAKINA [REFERRED TO]
SUPDT AND REMEMBRANCER OF LEGAL AFFAIRS WEST BENGAL VS. ANIL KUMAR BHUNJA [REFERRED TO]
PARSINNI VS. SUKHI [REFERRED TO]
P PERIASAMI PA PERIASAMI MUTHIRIAR VS. P PERIATHAMBI:P PERIASAMI MUTHIRIAR [REFERRED TO]
MAHESH CHAND SHARMA VS. RAJ KUMARI SHARMA [REFERRED TO]
D N VENKATARAYAPPA VS. STATE OF KARNATAKA [REFERRED TO]
MOHAMMAD ALI VS. JAGADISH KAKITA [REFERRED TO]
KARNATAKA BOARD OF WAKF VS. GOVT OF INDIA [REFERRED TO]
P T MUNICHIKKANNA REDDY VS. REVAMMA [REFERRED TO]
ANNAKILI VS. A VEDANAYAGAM [REFERRED TO]
L N ASWATHAMA VS. P PRAKASH [REFERRED TO]
CHATTI KONATI RAO VS. PALLE VENKATA SUBBA RAO [REFERRED TO]
M. VENKATESH AND ORS. VS. COMMISSIONER, BANGALORE DEVELOPMENT AUTHORITY AND ORS. [REFERRED TO]
RAVINDER KAUR GREWAL VS. MANJIT KAUR [REFERRED TO]
BRIJESH KUMAR VS. SHARDABAI [REFERRED TO]
M.SIDDIQ VS. MAHANT SURESH DAS [REFERRED TO]

JUDGEMENT

(1.) The present appeal has been directed against the judgment dated 24th March, 2000 of the learned Single Judge in First Appeal No.289 of 1979 whereby the judgment and decree dated 10th September, 1979 of the learned Subordinate Judge, Keonjhar in T.S. No.19 of 1977 was set aside.

(2.) The present Appellants were the Defendants in the learned trial court and the Respondents were the Plaintiffs. For convenience, the parties are referred with their status as they were before the learned trial court.

(3.) The Plaintiffs filed Title Suit (TS) praying for declaration of their title, confirmation of possession and permanent injunction. The claim of the Plaintiffs is based on their adverse possession over Schedule-A properties.

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RAGHUNATH Vs. HEMALATA BARIK

Referred Judgements :-

JUDGEMENT

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