REGENT COMPUTRONICS PVT. LTD.

BHANWAR LAL Appellant

V/S

SRINIWAS Respondents

Referred Judgements :-

LAXMI NARAYAN VS. POONAM CHAND [REFERRED TO]
MANJEET SINGH VS. S.G.P.C. [REFERRED TO]
BALASUBRAMANIAN & ANR. VS. M. AROKIASAMY (DEAD) THROUGH LRS [REFERRED TO]
KANTILAL AND ORS. VS. LRS OF DEEPCHAND [REFERRED TO]
DEPUTY COMMR HARDOS IN CHARGE COURT OF WARDS BHARAWAN ESTATE VS. RAMA KRISHNA NARAIN [REFERRED TO]
BHASKAR WAMAN JOSHI VS. SHRINARAYAN RAMBILAS AGARWAL [REFERRED TO]
STATE OF BIHAR VS. RADHA KRISHNA SINGH [REFERRED TO]
MUNI LAL VS. ORIENTAL FIRE AND GENERAL INSURANCE COMPANY LIMITED [REFERRED TO]
T A V TRUST ALLEPPEY VS. COMMISSIONER OF INCOME TAX KERALA [REFERRED TO]
N KAMALAN DEAD VS. AYYASAMY [REFERRED TO]
UNION OF INDIA VS. WEST COAST PAPER MILLS LTD [REFERRED TO]
L I C OF INDIA VS. ANURADHA [REFERRED TO]
IQBAL SINGH MARWAH VS. MEENAKSHI MARWAH [REFERRED TO]
SONA BALA BORA VS. JYTIRINDRA BHATACHARJEE [REFERRED TO]
ANATHULA SUDHAKAR VS. P BUCHI REDDY [REFERRED TO]
NOHARLAL VERMA VS. DISTRICT CO-OPERATIVE CENTRAL [REFERRED TO]
HIMANI ALLOYS LTD VS. TATA STEEL LTD [REFERRED TO]
UNION OF INDIA VS. IBRAHIM UDDIN [REFERRED TO]
Kotha Seshamma VS. Pittala Venkayya [REFERRED TO]
GOVINDASWAMI NAICKER VS. KNSRINIVASA RAO [REFERRED TO]
UNION OF INDIA VS. VASAVI CO-OP. HOUSING SOCIETY LTD. [REFERRED TO]
SHIV KUMAR VS. UNION OF INDIA [REFERRED TO]
BHAGWAT SHARAN VS. PURUSHOTTAM [REFERRED TO]
NAZIR MOHAMED VS. J. KAMALA [REFERRED TO]
T.V.RAMAKRISHNA REDDY VS. M.MALLAPPA [REFERRED TO]

JUDGEMENT

(1.) Civil First Appeal No. 192/2010 titled as "Firm Dhanraj Dev Kishan and Anr. v. Sriniwas" has been filed by the appellants/defendants against the judgment and decree dtd. 26/3/2010 passed by the Additional District Judge (Fast Track) No.3, Bikaner in Civil Original Suit No. 54/2005 titled as "Sriniwas v. Firm Dhanraj Dev Kishan and Anr." whereby, the suit has been decreed and the defendants were directed to hand over the possession of the shop in question to the plaintiff (Sriniwas).

(2.) Civil First Appeal No. 197/2010 titled as "Firm Dhanraj Dev Kishan and Anr. v. Sriniwas and Ors." has also been filed by the appellants/defendants against the judgment and decree dtd. 26/3/2010 passed by the Additional District Judge (Fast Track) No. 3, Bikaner in Civil Original Suit No.55/2005 titled as "Sriniwas v. Hanuman Bux and Ors." whereby, the suit has been decreed and it has been ordered that the plaintiff (Sriniwas) is the owner of the property in question, as mentioned in para-12 of the suit and all the proceedings initiated by the defendants were declared ab initio void and at the same time, the defendants were restrained from interfering in the property in question in any manner.

(3.) Civil First Appeal No. 206/2010 titled as "Omprakash and Anr. v. Sriniwas and Ors." has been filed by the appellants/defendants against the judgment and decree dtd. 26/3/2010 passed by the Additional District Judge (Fast Track) No.3, Bikaner in Civil Original Suit No. 55/2005 titled as "Sriniwas v. Hanuman Bux and Ors." whereby, the suit has been decreed and it has been ordered that the plaintiff (Sriniwas) is the owner of the property in question, as mentioned in para-12 of the suit and all the proceedings initiated by the defendants were declared ab initio void and at the same time, the defendants were restrained from interfering in the property in question in any manner.

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BHANWAR LAL Vs. SRINIWAS

Referred Judgements :-

JUDGEMENT

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