REGENT COMPUTRONICS PVT. LTD.

KARAN SINGH Appellant

V/S

Gawan Singh Respondents

Referred Judgements :-

VED PRAKASH WADHWA VS. VISHWA MOHAN [REFERRED TO]
SHAM LAL VS. ATME NAND JAIN SABHA REGD DAL BAZAR [REFERRED TO]
SHRISHT DHAWAN VS. SHAW BROTHERS [REFERRED TO]
SIRAJ AHMAD SIDDIQUI VS. PREM NATH KAPOOR [REFERRED TO]
ROSHAN DEEN VS. PREETI LAL [REFERRED TO]
MANGAT SINGH TRILOKCHAN SINGH VS. SATPAL [REFERRED TO]
RAM CHANDRA SINGH VS. SAVITRI DEVI [REFERRED TO]
STATE OF ANDHRA PRADESH VS. T.SURYACHANDRA RAO [REFERRED TO]
HAMZA HAJI VS. STATE OF KERALA [REFERRED TO]
SANTOSH VS. JAGAT RAM [REFERRED TO]
KANWAR SINGH SAINI VS. HIGH COURT OF DELHI [REFERRED TO]
BADAMI VS. BHALI [REFERRED TO]
DAYA MOYEE SADHUKHAN VS. DAL SINGER SINGH [REFERRED TO]

JUDGEMENT

(1.) Plaintiff is in second appeal.

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

(3.) Plaintiff filed suit seeking decree of declaration to the effect that decreed dtd. 6/9/1974 passed in Civil Suit No.770 of 1974 titled as Gawan Singh vs. Ram Bux' by the Court of Sub Judge, 2nd Class, Gurgaon is invalid, illegal and void.

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KARAN SINGH Vs. GAWAN SINGH

Referred Judgements :-

JUDGEMENT

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