REGENT COMPUTRONICS PVT. LTD.

CHATTER SINGH Appellant

V/S

ZILE SINGH Respondents

Referred Judgements :-

NIRANJAN KAUR VS. NIRBIGAN KAUR [REFERRED TO]
GURJEEWAN SINGH VS. JAGAR SINGH [REFERRED TO]
BHAG SINGH VS. JARNAIL SINGH [REFERRED TO]
ANIL RISHI VS. GURBAKSH SINGH [REFERRED TO]
HIMANSHU VS. KAILASH RANI [REFERRED TO]
ISHWAR VS. OM PATI [REFERRED TO]
BHAGWAN KAUR VS. AMRIK SINGH [REFERRED TO]
RAJ KUMAR VS. DADU DAYAL TRUST [REFERRED TO]
ASHOK KUMAR GOYAL VS. ARYA MITTAR [REFERRED TO]
RANBIR SINGH VS. RAN SINGH [REFERRED TO]
BEENA VS. RAJINDER KUMAR [REFERRED TO]
JAGDISH VS. JAGAT PAL [REFERRED TO]

JUDGEMENT

(1.) THIS order shall dispose of Civil Revision Nos. 1981 of 2007, 2627 and 4515 of 2008 titled Chatter Singh & Ors. v. Zile Singh & Ors., Chatter Singh & Ors. v. Zile Singh & Ors. and Anaro Devi v. Jitender Singh & Ors., as common question of law and facts are involved in these petitions.

(2.) FOR brevity, the facts are being taken from CR No. 1981 of 2007.

(3.) THE petitioners further claim that after the death of Ranjit Singh, respondent No. 3 clandestinely obtained lease deed on 15.12.1999 from Tota Ram and respondents No. 1 and 2 obtained a collusive decree in their favour on 1.8.2000 and Will dated 21.3.1995.

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CHATTER SINGH Vs. ZILE SINGH

Referred Judgements :-

JUDGEMENT

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