REGENT COMPUTRONICS PVT. LTD.

BINNI Appellant

V/S

STATE OF H.P. Respondents

Referred Judgements :-

STATE OF HIMACHAL PRADESH AND ANOTHER V. DUNI CHAND AND ANOTHER [REFERRED TO]
DHULABHAI VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF TAMIL NADU VS. RAMALINGA SAMIGAL MADAM:K L M RAMAMURTHY [REFERRED TO]
M P ELECTRICITY BOARD JABALPUR VS. VIJAYA TIMBER CO [REFERRED TO]
STATE OF ANDHRA PRADESH VS. MANJETI LAXMI KANTHA RAO D [REFERRED TO]
STATE OF RAJASTHAN VS. HARPHOOL SINGH DEAD [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. CHET RAM [REFERRED TO]

JUDGEMENT

(1.) The judgment and decree of the learned Additional District Judge -(I), Shimla, dated 13th May, 1994 is impugned in this second appeal.

(2.) The facts necessary for the disposal of this appeal may be noticed:

(3.) Plaintiff -appellant Binni filed a suit against the defendant State of Himachal Pradesh for declaration that they have become owners of the land subject matter of dispute, situate in Chak Bag, Pargana Chehta, Sub Tehsil Kupvi in District of Shimla, by adverse possession.

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BINNI Vs. STATE OF H.P.

Referred Judgements :-

JUDGEMENT

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