REGENT COMPUTRONICS PVT. LTD.

BHUPINDER KAUR Appellant

V/S

SUKHWINDER SINGH Respondents

Referred Judgements :-

M/S AAGOSH POLYFOAMS PRIVATE LIMITED,CHANDIGARH VS. AJAY GROVER [REFERRED TO]
MAHARWAL KHEWAJI TRUST VS. BALDEV DASS [REFERRED TO]
GURUSWAMY NADAR VS. P LAKSHMI AMMAL [REFERRED TO]
ARJAN SINGH VS. PUNIT AHLUWALIA [REFERRED TO]
N SRINIVASA VS. KUTTUKARAN MACHINE TOOLS LTD [REFERRED TO]
MUKTAKESI DAWN VS. HARIPADA MAZUMDAR [REFERRED TO]
SARUP SINGH VS. NIRMAL SINGH [REFERRED TO]
GULAB RAI VS. ATAM SINGH [REFERRED TO]
RITA TOOR VS. LOGICAL DEVELOPERS PVT LTD [REFERRED TO]
IQBAL SINGH VS. KARAN PODAR [REFERRED TO]
AJIT KAUR VS. PHUMAN SINGH [REFERRED TO]
DARSHAN LAL VS. RAM PARSHAD [REFERRED TO]
BALJIT SINGH & ANR. VS. SATNAM SINGH & ORS. [REFERRED TO]

JUDGEMENT

(1.) DEFENDANT Bhupinder Kaur has filed this revision petition under Article 227 of the Constitution of India impugning order dated 03.06.2010 (Annexure P-4) passed by the trial court and judgment dated 11.04.2012 (Annexure P-5) passed by the lower appellate court, thereby granting temporary injunction to the respondents/plaintiffs and restraining the defendant/petitioner from alienating the suit property to any other person till the disposal of the suit.

(2.) RESPONDENT no.1/plaintiff no.1 is real brother of defendant- petitioner. Plaintiff no. 2 is wife of plaintiff no. 1. Other plaintiffs are also said to be relatives of plaintiff no.1.

(3.) THE defendant pleaded that the impugned agreement is forged and fabricated document. She denied having executed the agreement. Various other pleas were also raised.

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BHUPINDER KAUR Vs. SUKHWINDER SINGH

Referred Judgements :-

JUDGEMENT

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