REGENT COMPUTRONICS PVT. LTD.

PAVITTAR SINGH Appellant

V/S

DALIP SINGH Respondents

Referred Judgements :-

SMT. AKBARI BEGUM AND OTHERS VS. MOHAMMAD FAROOKH [REFERRED TO]
UNION OF INDIA AND OTHERS VS. SELDAH COLD STORAGE AND TRANSPORT LIMITED AND OTHERS [REFERRED TO]
UDREJ SINGH AND ANOTHER VERSUS RAM BAHAL SINGH AND OTHERS [REFERRED TO]
AMARINDRA KOMALAM AND ANOTHER VERSUS USHA SINHA AND ANOTHER [REFERRED TO]
SAJJADANASHIN SAYED (DEAD) BY LRS VS. MUSA DADA BHAI UMMER AND OTHERS [REFERRED TO]
DADU DAYALU MAHASABHA JAIPUR (TRUST) VS. MAHANT RAM NIWAS AND ANOTHER [REFERRED TO]
RAM PASRICHA VS. JAGANNATH [REFERRED TO]
RAM SARUP GUPTA VS. BISHUN NARAIN INTER COLLEGE [REFERRED TO]
D SATYAJNARAYANA VS. P JAGADISH [REFERRED TO]
ANAR DEVI VS. NATHU RAM [REFERRED TO]
S THANAGAPPAN VS. P PADMAVATHY [REFERRED TO]
VIKASH BAHETI ALIAS NARSING DAS BAHETI VS. RAMNIVAS SARDAR [REFERRED TO]
GOPALAN NAIR VS. THEVI AMMA THANKAMMA [REFERRED TO]
SORAB ALIAS S P KAVINA VS. VISWANATHA MENON [REFERRED TO]
KAPUR CHAND VS. HARDAM SINGH [REFERRED TO]
TIKA VS. RAM CHANDER [REFERRED TO]

JUDGEMENT

(1.) The defendant / appellant has filed this regular second appeal, to challenge the judgment and decree dated 16.7.2009, passed by the learned Courts below, in a suit for mandatory injunction, filed by the plaintiff / respondent.

(2.) Though, in the grounds of appeal, as many as seven substantial questions of law were raised, but Mr. R.L. Batta, the learned Sr. Advocate appearing on behalf of the appellant, in view of the previous litigation, did not press any of the substantial questions of law, except the following :-

(3.) The facts in brief are, that Pavittar Singh-appellant had previously filed a suit No. 651 on 9.12.1995 for perpetual injunction restraining the defendant- Dalip Singh and Harbhajan Kaur, their agents, servants, associates etc. from dispossessing or causing to dispossess illegally and forcibly, the appellant from the property No. H-5, Sarabha Nagar, Ferozepur Road, Ludhiana, and from interfering, in any manner, whatsoever in possession and in the business of the appellant, being run in the said property, on the basis of oral and documentary evidence.

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PAVITTAR SINGH Vs. DALIP SINGH

Referred Judgements :-

JUDGEMENT

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