REGENT COMPUTRONICS PVT. LTD.

Mamta Devi And Ors. Appellant

V/S

MOHAN SINGH Respondents

Referred Judgements :-

HARI DASS & OTHERS V. SAPURAN DASS [REFERRED TO]
DEVA VS. SAJJAN KUMAR [REFERRED TO]
ANNAKILI VS. A VEDANAYAGAM [REFERRED TO]
NOOR SK BHIKAN VS. STATE OF MAHARASHTRA [REFERRED TO]
J SAMUEL VS. GATTU MAHESH [REFERRED TO]
UNION OF INDIA VS. IBRAHIM UDDIN [REFERRED TO]
TULSI VS. BESAR [REFERRED TO]
MASHYAK GRIHNIRMAN SAHAKARI SANSTHA MARYADIT VS. USMAN HABIB DHUKA [REFERRED TO]
AMRIT LAL VS. SHIV NARAIN GUPTA [REFERRED TO]
TILAK RAJ VS. BHAGAT RAM [REFERRED TO]

JUDGEMENT

(1.) THIS regular second appeal stands filed under the provisions of Section 100 of the Code of Civil Procedure. Concurrent findings of fact stand challenged by the plaintiff's successor in interest.

(2.) PARTIES have been litigating since the year 2001 over six biswas of land. Original plaintiff Rama Nand claims that in his absence and without his permission, defendant Mohan Singh encroached upon his land and constructed twenty two feet long stone wall. Consequently plaintiff claims decree for injunction, directing the defendant to remove the wall and hand over possession of the land to him.

(3.) BASED on the respective pleadings of the parties, trial Court framed the following issues: -

Click here to view full judgment.

MAMTA DEVI AND ORS. Vs. MOHAN SINGH

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address