REGENT COMPUTRONICS PVT. LTD.

GOPICHAND VYAS Appellant

V/S

MATTOO LAL Respondents

Referred Judgements :-

SUBBA RAO VS. LAKSHRNANA RAO [REFERRED TO]
DWARKA VS. RAM JATAN [REFERRED TO]
SHIVPYARI VS. MST. SANDARI [REFERRED TO]
NARENDRA NATH BARARI VS. ABHOY CHARAN CHATTOPADHYA [REFERRED TO]
ATIQA KHATOON VS. AQILA BANO [REFERRED TO]
MAHARAJ SINGH VS. BALJIT SINGH [REFERRED TO]
SAYRABAI VS. AHMEDJI [REFERRED TO]
KESARDEO BAIJNATH VS. NATHMAL KISANALAL [REFERRED TO]
MAGNIRAM VS. RUSTAM [REFERRED TO]

JUDGEMENT

(1.) -

(2.) THIS is a plaintiff's second appeal arising out of a suit for injunction.

(3.) IN the later case of this Court Shivpyari vs. Mt. Sardari (4) it has been made further clear that there may be a set of circumstances in a claim for easement where animus may be of no importance unless the user is referable to exclusive possession whereby he cannot be deemed to acquire any right of easement except under very exceptional circumstances.

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GOPICHAND VYAS Vs. MATTOO LAL

Referred Judgements :-

JUDGEMENT

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