REGENT COMPUTRONICS PVT. LTD.

Ignesh Kerketta Appellant

V/S

Johan Kispatta Respondents

Referred Judgements :-

KISHORE CHANDRA SAHU VS. RUKUNA SAHU [REFERRED TO]
KANCHAN DAKUANI VS. TARINI DAKUANI [REFERRED TO]
MOHINDER SINGH VERMA VS. JPS VERMA [REFERRED TO]
SUBODH NATH VS. FULU RANI DEVI [REFERRED TO]
ASOKAN VS. LAKSHMIKUTTY [REFERRED TO]
RANDHIR KAUR VS. BALWINDER KAUR [REFERRED TO]
LADLI PRASAD JAISWAL VS. KARNAL DISTILLERY CO LTD [REFERRED TO]
DAULAT SINGH VS. THE STATE OF RAJASTHAN [REFERRED TO]
N THAJUDEEN VS. TAMIL NADU KHADI VILLAGE INDUSTRIES BOARD [REFERRED TO]
KAMAKSHI AMMAL VS. RAJALAKSHMI [REFERRED TO]

JUDGEMENT

(1.) This Second Appeal has been preferred against the reversing judgment.

(2.) The appellant in this Second Appeal was the sole plaintiff before the Trial Court in the suit vide T.S. No.23 of 1990 and respondent before the 1st Appellate Court in the first appeal vide T.A. No.9 of 1993. The respondents in this 2nd Appeal were the defendants before the Trial Court in the suit vide T.S. No.23 of 1990 and appellants before the 1st Appellate Court in the 1st appeal vide T.A. No.9 of 1993.

(3.) The suit of the plaintiff (appellant in this 2nd Appeal) vide T.S. No.23 of 1990 was a suit for declaration and recovery of possession, if he (plaintiff) is dispossessed from the suit properties during the pendency of the suit.

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IGNESH KERKETTA Vs. JOHAN KISPATTA

Referred Judgements :-

JUDGEMENT

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