REGENT COMPUTRONICS PVT. LTD.

Deemanu Ram Appellant

V/S

Bilwa Mangal Respondents

Referred Judgements :-

THAKAR SINGH (D) BY LRS AND ANOTHER V. SH. MULA SINGH (D) THROUGH LR AND OTHERS [REFERRED TO]
ARJUN SINGH VS. KARTAR SINGH [REFERRED TO]
STATE OF UTTAR PRADESH MANBODHAN LAL SRIVASTAVA VS. MANBODHAN LAL SRIVAITAVA:STATE OF UTTAR PRADESH [REFERRED TO]
MUNICIPAL CORPORATION OF GREATER BOMBAY VS. LALA PANCHAM [REFERRED TO]
K VENKATARAMIAH VS. A SEETHARAMA REDDY [REFERRED TO]
S RAJAGOPAL VS. C M ARMUGAM [REFERRED TO]
SOONDA RAM VS. RAMESHWARLAL [REFERRED TO]
NATHA SINGH VS. FINANCIAL COMMISSIONER TAXATION PUNJAB [REFERRED TO]
HAJI MOHAMMAD ISHAQ WD S K MOHAMMED VS. MOHAMAD IQBAL AND MOHAMED ALI AND CO [REFERRED TO]
SYED ABDUL KHADER VS. RAMI REDDY [REFERRED TO]
STATE OF ORISSA VS. DHANIRAM LUHAR [REFERRED TO]
BASAYYA I MATHAD VS. RUDRAYYA S MATHAD [REFERRED TO]
STATE OF UTTARANCHAL VS. SUNIL KUMAR SINGH NEGI [REFERRED TO]
SECRETARY AND CURATOR VICTORIA MEMORIAL HALL VS. HOWRAH GANATANTRIK NAGRIK SAMITY [REFERRED TO]
SANT LAL GUPTA VS. MODERN CO OPERATIVE GROUP HOUSING SOCIETY LTD [REFERRED TO]
UNION OF INDIA VS. IBRAHIM UDDIN [REFERRED TO]

JUDGEMENT

(1.) This Regular Second Appeal is directed against the judgment and decree dated 27.9.2001 rendered by the District Judge Kangra at Dharmashala in Civil Appeal No. 94-K/XIII/1999.

(2.) According to the plaintiff, he was owner in possession of the suit land bearing Khata No.54 min, Khatauni No. 124, Khasra No.89 measuring 0-33-29 hectares situated in Mohal Jogiballa, Mauza Shamirpur, Tehsil and District Kangra, as per Jamabandi for the year 1987-88 and the entry of defendants in column of tenancy existing in the revenue record was illegal and unauthorized. Defendants or their predecessor-ininterest were never inducted as tenants by the plaintiff or his predecessor-in-interest since the land was under mortgage with the mortgagees and the same was redeemed vide civil suit No. 158/1974. The possession was delivered on 18.9.1992 on the basis of judgment rendered in Civil Suit No. 158 of 1974.

(3.) Suit was contested by the defendants. According to the defendants, plaintiff was not in possession of the suit land and the defendants were tenants prior to the mortgage.

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DEEMANU RAM Vs. BILWA MANGAL

Referred Judgements :-

JUDGEMENT

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