(1.) THIS is a plaintiffs suit for recovery of an amount of Rs. 40,000/ - as damages for a breach of the terms of a sale made by the defendant in favour of the original plaintiff Mst Tek Batni.
(2.) THE suit arises out of the following facts: -
(3.) THE suit was resisted by the defendant on the ground that the plaintiff was fully aware of the precarious interest which was being sold to her namely the conditions laid down in Rules 25 and 35 of "Rules for grant of land in Jammu and Kashmir province for building purposes It was further contended that the plaintiff took possession of the land in question and it was due to her own default that sanction for the sale could not be granted. The defendant further denied the allegations of fraud and wilful concealment. The defendant further contended that the State had no right to resume the land and, therefore, the order of resumption was without jurisdiction and could not affect the rights of the plaintiff.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN