REGENT COMPUTRONICS PVT. LTD.

LATA SWARAN Appellant

V/S

DHANI RAM Respondents

Referred Judgements :-

DEITY PATTABHIRAMASWAMY VS. S HANYMAYYA [REFERRED TO]
V RAMACHANDRA AYYAR VS. RAMALINGAM CHETTIAR [REFERRED TO]
AFSAR SHEIKH VS. SOLEMAN BIBI [REFERRED TO]
RABINDRA NATH MUKHERJEE VS. PANCHANAN BANERJEE [REFERRED TO]
NAVANEETHAMMAL VS. ARJUNACHETTY [REFERRED TO]
VIDHYADHAR VS. MANKIKRAO [REFERRED TO]
NAILNAKSHI N RAI VS. INDIRA SHETTY [REFERRED TO]
HARI SINGH VS. KANHAIYA LAL [REFERRED TO]

JUDGEMENT

(1.) The defendant -appellants having lost before the trial Court and the First Appellate Court, are in second appeal against the judgment and decree of learned Additional District Judge, Kullu dated November 2, 1994.

(2.) Facts necessary for the disposal of this appeal are:

(3.) One Prem Kaur alias Chhabilu was the owner in possession of the properties subject matter of dispute. The properties are situate in the District of Kullu and Mandi.

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LATA SWARAN Vs. DHANI RAM

Referred Judgements :-

JUDGEMENT

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