REGENT COMPUTRONICS PVT. LTD.

NIRMAL KAUR Appellant

V/S

Sawinder Singh And Others Respondents

Referred Judgements :-

PREMIER TYRES LIMITED VS. KERALA STATE ROAD TRANSPORT CORPORATION [REFERRED TO]
HARJEET SINGH AND OTHERS VS. MEHAR SINGH [REFERRED TO]
SUKHDEV SINGH VS. BALDEV SINGH AND OTHERS [REFERRED TO]
BADRI NARAYAN SINGH VS. KAMDEO PRASAD SINGH [REFERRED TO]
HARBANS SINGH VS. SANT HARI SINGH [REFERRED TO]
HARBANS SINGH VS. SANT HARI SINGH [REFERRED TO]

JUDGEMENT

(1.) The regular second appeal has been filed by Nirmal Kaurplaintiff against concurrent dismissal of her suit by the Courts below.

(2.) For the sake of convenience, the parties are being referred to as per their original position in the plaint.

(3.) The suit was filed by the plaintiff for mandatory injunction seeking a direction to the defendants to vacate one room and kitchen of the property detailed in the suit and to hand over the vacant physical possession thereof to her.

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NIRMAL KAUR Vs. SAWINDER SINGH AND OTHERS

Referred Judgements :-

JUDGEMENT

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