REGENT COMPUTRONICS PVT. LTD.

TARLOCHAN SINGH Appellant

V/S

Tejpal Singh And Ors Respondents

Referred Judgements :-

LACHHMI SEWAK SAHU V. RAM RUP SAHU & ORS. [REFERRED]
POPAT AND KOTECHA PROPERTY VS. STATE BANK OF INDIA STAFF ASSOCIATION. [REFERRED]
KAMLESH BABU & ORS. VS. LAJPAT RAI SHARMA & ORS. [REFERRED]
SURJIT KAUR GILL & ANR. VS. ADARSH KAUR GILL & ANR. [REFERRED]
HARDESH ORES P LTD VS. HEDE AND COMPANY [REFERRED]
RAM PRAKASH GUPTA VS. RAJIV KUMAR GUPTA [REFERRED]

JUDGEMENT

(1.) Challenge in the present petition is to the impugned order dated 26.10.2012, whereby application filed by the petitioner-defendant under Order 7 Rule 11, has been dismissed.

(2.) The respondent-plaintiff has claimed 1/6th share in the estate of gift deed executed by grandmother of the parties to the lis.

(3.) therefore, as per submission that trial Court has committed illegality and perversity.

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TARLOCHAN SINGH Vs. TEJPAL SINGH AND ORS

Referred Judgements :-

JUDGEMENT

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