REGENT COMPUTRONICS PVT. LTD.

BANSHI LAL Appellant

V/S

SOHAN LAL Respondents

Referred Judgements :-

SMT. PATU V/S LRS. OF DAU LAL [REFERRED TO]
ISHWAR LAL V/S ASHOK AND ANR. [REFERRED TO]
PURAN MAL MODI V/S RAJASTHAN INVESTORS PVT. LTD. [REFERRED TO]
PHOOL PATA V/S VISHWANATH SINGH AND ORS. [REFERRED TO]
ARUN KHANNA ANDANR. V/S RAJEEV GUPTA [REFERRED TO]
MUNICIPAL COMMITTEE V/S PUNJAB STATE ELECTRICITY BOARD [REFERRED TO]
MOHD. SAIYAD V/S LRS. OF DR. ABDUL LATIF [REFERRED TO]
RAJMAL JAIN V/S SMT. BHANWARI DEVI AND ORS. [REFERRED TO]
DR. SHEHLA BURNEY V/S SYED ALI MOSSA RAZA [REFERRED TO]
HIS HOLINESS DIGYA DARSHAN RAJENDRA RAM DOSS VS. DEVENDRA DOSS [REFERRED TO]
MADHUSUDAN DAS VS. NARAYANIBAI [REFERRED TO]
RAME GOWDA VS. VARADAPPA NAIDU [REFERRED TO]
MUNICIPAL COMMITTEE HOSHIARPUR VS. PUNJAB STATE ELECTRICITY BOARD [REFERRED TO]
STATE BANK OF INDIA VS. EMMSONS INTERNATIONAL LTD [REFERRED TO]
HARDEEP KAUR VS. MALKIAT KAUR [REFERRED TO]
SWARAN SINGH VS. LAKHI PRASAD MUSADDI [REFERRED TO]
MANORAMA SRIVASTAVA VS. SAROJ SRIVASTAVA [REFERRED TO]
AJAB SINGH VS. SHITAL PURI [REFERRED TO]
HABEEB KHAN VS. VALASULA DEVI [REFERRED TO]
MOHD ASHRAR AHMED SHAREEF VS. STATE OF A P [REFERRED TO]
RAJESHWARI VS. BALCHAND JAIN [REFERRED TO]
BIJAY KUMAR BANERJEE VS. MALATI BANERJEE [REFERRED TO]
PERAMANAND GULABCHAND AND CO VS. MOOLIGI VISANJI [REFERRED TO]
SONUBHAI YESHWANT JADHAV VS. BALA GOVINDA YADAV [REFERRED TO]
KUNDAN VS. STATE [REFERRED TO]
KIDAR NATH VS. SWAMI PARSHAD [REFERRED TO]
OFFICIAL ASSIGNEE VS. SUBHKARAN [REFERRED TO]
ABDUL LATIF VS. MAHADEO LAL [REFERRED TO]
SHYAM LAL VS. SOHAN LAL [REFERRED TO]
BIRLA CEMENT WORKS VS. STATE OF RAJASTHAN [REFERRED TO]
State of H.P. VS. Anant Ram [REFERRED TO]

JUDGEMENT

(1.) The aforesaid two connected appeals being SBCSA No.381/2005 Banshi Lal V/s Sohan Lal and ors. and SBCFA No.307/2010 Banshi Lal V/s Sohan Lal and ors. are being disposed of by the common order and judgment since parties are common and the suit premises are also common.

(2.) The aforesaid second appeal of the appellant plaintiff is directed against the judgment dtd.21.3.2005 passed by the learned Additional Dist. Judge No.2, Jodhpur in Civil Appeal No.24/2004 whereby the learned Additional Dist Judge allowed the appeal filed by the respondents defendants Sohan Lal and Gauri Shankar and set aside the judgment and decree dtd.27.10.2004 of learned trial Court passed by the learned Additional Civil Judge (J.D.) No.1, Jodhpur in Civil Original Suit No.7/2002 whereby the suit filed by the appellant plaintiff Banshi Lal for permanent injunction was partly allowed.

(3.) The aforesaid first appeal of the appellant defendant Banshi Lal is directed against the judgment and decree dtd.3.8.2010 passed by the learned Additional District Judge No.3, Jodhpur in civil original Suit No.146/2007 Sohan Lal and anr. V/s Banshi Lal whereby the suit filed by the plaintiffs Sohan Lal and Gauri Shankar, his son for permanent and mandatory injunction and eviction and mesne profit was decreed by the learned trial Court below, which according to them was due process of law for evicting their licensee Banshi Lal, upon termination of licence.

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BANSHI LAL Vs. SOHAN LAL

Referred Judgements :-

JUDGEMENT

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