REGENT COMPUTRONICS PVT. LTD.

Preetjot Kaur Appellant

V/S

HARDEEP SINGH Respondents

Referred Judgements :-

WARYAM SINGH VS. AMARNATH [REFERRED TO]
AHMEDABAD MANUFACTURING AND CALICO PRINTING CO LIMITED AHMEDABAD VS. RAM TAHEL RAMNAND [REFERRED TO]
BABHUTMAL RAICHAND OSWAL VS. LAXMIBAI R TARTA [REFERRED TO]
ESTRALLA RUBBER VS. DASS ESTATE PRIVATE LIMITED [REFERRED TO]
SADHANA LODH VS. NATIONAL INSURANCE COMPANY LIMITED [REFERRED TO]
CELINA COELHO PEREIRA VS. ULHAS MAHABALESHWAR KHOLKAR [REFERRED TO]
GARMENT CRAFT VS. PRAKASH CHAND GOEL [REFERRED TO]
PURI INVESTMENTS VS. YOUNG FRIENDS AND CO [REFERRED TO]
IBRAT FAIZAN VS. OMAXE BUILDHOME PRIVATE LIMITED [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA VS. SANJEEV BUILDERS PRIVATE LIMITED [REFERRED TO]

JUDGEMENT

(1.) Instant revision petition is directed against the order dated 31st of May, 2016 passed by Civil Judge (Junior Division), Ludhiana whereby the application filed under Order 6 Rule 17 CPC by the respondent/plaintiff seeking amendment in the plaint has been allowed.

(2.) For convenience, the parties hereinafter are referred to by their original position in the suit i.e. the petitioner as the defendant and the respondent as the plaintiff.

(3.) Plaintiff filed suit for possession w.r.t. possession of property bearing house No. 7775/8, New Janta Nagar, Gill No. 2, ATI Road, Ludhiana. The property was also described by boundaries.

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PREETJOT KAUR Vs. HARDEEP SINGH

Referred Judgements :-

JUDGEMENT

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