REGENT COMPUTRONICS PVT. LTD.

MOHINDER KUMAR Appellant

V/S

Kamal Parkash Respondents

Referred Judgements :-

WOODHOUSE V.NEWRY NAVIGATION CO [REFERRED TO]
DOMINION OF CANADA V. RITCHIE CONTRACTING SUPPLY CO [REFERRED TO]
REDLAND BRICKS LTD.,V. MORRIS [REFERRED TO]
DUKE OF LEEDS V. AMHERST [REFERRED TO]
CHEDDILAL V. CHHOTYLAL [REFERRED TO]
PRABHOO VS. DOODH NATH [REFERRED TO]
CHHAGANLAL VS. KESARLAL [REFERRED TO]
MOOLCHAND VS. CHHOGA [REFERRED TO]
ABDUL KHAIR VS. SHEILLA MYRTLA JAMES [REFERRED TO]
SARJUG DEVI VS. DULHIN KISHORI KUER [REFERRED TO]
NARAIN DAS VS. ATMA RAM [REFERRED TO]
THE ASSOCIATED CEMENT COMPANIES LTD. VS. L.S. RAMAKRISHNA GOWDER [REFERRED TO]
GOLDEN VALLEY EDUCATIONAL TRUST OORGAM REPRESENTED BY ITS PRESIDENT VS. VOKKALIGARA SANGHA REPRESENTED BY ITS SECRETARY [REFERRED TO]

JUDGEMENT

(1.) The plaintiffs are the appellants, who aggrieved by the judgment and decree passed by the learned first Appellate Court whereby it reversed the judgment and decree of the learned trial Court, have filed the instant appeal. The parties shall be referred to as the 'plaintiff' and the 'defendants'.

(2.) The plaintiff filed a suit before the learned trial Court wherein he claimed the following three reliefs:

(3.) The claim of the plaintiff was based on title and the said title was in fact not even denied by the defendants in the written statement.

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MOHINDER KUMAR Vs. KAMAL PARKASH

Referred Judgements :-

JUDGEMENT

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