REGENT COMPUTRONICS PVT. LTD.

SHANTA JUNEJA Appellant

V/S

SURESH CHAND Respondents

Referred Judgements :-

SMT. NIHALKI KAUR V. MEHAR SINGH AND OTHERS [REFERRED]
TARA SINGH V. SMT. GIANO AND OTHERS [REFERRED]
MADANLAL OF GURGAON CANTT. V. MANGAL RAM AND OTHERS [REFERRED]
BAKSHI JASWANT SINGH V. SMT. PUSHPAWATI AND OTHERS [REFERRED]
UMRAO V. SMT. NIHALI AND OTHERS [REFERRED]
KRISHAN RAM (SINCE DEAD) THROUGH LRS. V. KRISHNA CHARITABLE TRUST,JAGADHRI AND ANOTHER [REFERRED]
SMT. RAJWANT KAUR V. M/S ARORA FEED MILLS AND OTHERS [REFERRED]
NARAYAN BHAGWANTRAO GOSAVI BALAJIWALE VS. GOPAL VINAYAK GOSAVI [REFERRED]
SHEODAN SINGH VS. DARYAO KUNWAR [REFERRED]
VALLABH DAS VS. MADAN LAL [REFERRED]
GANGABAI VS. CHHABUBAI [REFERRED]
KANTA DEVI VS. SURINDER KUMAR [REFERRED]
S JASWANT SINGH VS. S DARSHAN SINGH DECESED [REFERRED]
KRISHNA RAM VS. KRISHNA CHARITABLE TRUST JAGADHARI [REFERRED]
PARTAP CHAND VS. CHIRANJI LAL [REFERRED]
JARMAN SINGH VS. FINANCIAL COMMISSIONER APPEALS [REFERRED]
MURUGA MUDALIAR VS. SUBBA REDDIAR [REFERRED]
UMRAO VS. NIHALI [REFERRED]
SURJO DEV VS. ARVIND OVERSEAS PROJECT SERVICES PVT LTD [REFERRED]
SUDHA RAM VS. KRISHAN LAL [REFERRED]

JUDGEMENT

(1.) This is a defendants appeal and has been directed against the judgment and decree dated 29.8.1998 passed by learned District Judge, Faridabad vide which he dismissed two Civil Appeals No. 54 of 12.5.1998 titled Smt. Shanta Juneja & Others v. Suresh Chand & Others and 56 of 15.5.1998 titled Gian Chand Khanduja v. Suresh Chand and Others. The learned District Judge affirmed the judgment and decree dated 6.4.1998 passed by Civil Judge (Junior Division), Faridabad, who decreed the suit of the plaintiff-respondent No. 1 to 8 for permanent injunction and defendant/appellants were restrained from interfering in the peaceful possession of the plaintiffs and they were also restrained from raising any construction over the suit land.

(2.) Pleadings of the parties can be summarized in the following manner :-

(3.) Bharat Rattan had become owner of the suit land measuring 4 kanals 18-1/2 marla vide Civil Court decree passed in civil suit No. 33 of 1980 titled Parduman Singh v. Brijraj Singh, decided on 21.1.1980, the present appellants and defendant No. 2 in the trial Court purchased the suit land from Bharat Rattan on 7.4.1981.

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SHANTA JUNEJA Vs. SURESH CHAND

Referred Judgements :-

JUDGEMENT

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