REGENT COMPUTRONICS PVT. LTD.

Anil Kumar And Ors. Appellant

V/S

GOKAL CHAND Respondents

Referred Judgements :-

TROJAN AND COMPANY VS. RM N N NAGAPPA CHETTIAR [REFERRED TO]
L JANAKIRAMA IYER S R KOOTHANANIAR PILLAI IN C A NO 77 OF 59 VS. P M NILAKANTA IYER:P M NILAKANTA IYER [REFERRED TO]
GANESH SHET VS. C S G K SETTY [REFERRED TO]
RAJENDRA TIWARY VS. BASUDEO PRASAD [REFERRED TO]
OM PRAKASH GUPTA VS. RANBIR B GOYAL [REFERRED TO]
ISHWAR DUTT VS. LAND ACQUISITION COLLECTOR [REFERRED TO]
U P STATE BRASSWARE CORPORATION LTD VS. UDAI NARAIN PANDEY [REFERRED TO]
STATE OF MAHARASHTRA VS. HINDUSTAN CONSTRUCTION COMPANY LTD [REFERRED TO]
KALYAN SINGH CHOUHAN VS. C P JOSHI [REFERRED TO]
UNION OF INDIA VS. IBRAHIM UDDIN [REFERRED TO]
KATIHAR JUTE MILLS LTD VS. CALCUTTA MATCH WORKS INDIA LTD [REFERRED TO]
KARAM DASS VS. SOM PARKASH [REFERRED TO]

JUDGEMENT

(1.) DEFENDANTS ' Regular Second Appeal filed under Section 100 of the Code of Civil Procedure, stands admitted on the following substantial questions of law: -

(2.) On 3.3.2004 plaintiff Gokal Chand (respondent herein) filed a suit for permanent prohibitory injunction pleading that the defendants Anil Kumar, Roop Lal and Smt. Ram Payari (appellants herein) have been interfering with his cultivatory possession over the suit land owned by him. On 28.2.2004, despite resistance, defendants threw mud over the suit land. With these averments, plaintiff prayed as under: -

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

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ANIL KUMAR AND ORS. Vs. GOKAL CHAND

Referred Judgements :-

JUDGEMENT

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