REGENT COMPUTRONICS PVT. LTD.

DEBI Appellant

V/S

RAMESHWARLAL Respondents

Referred Judgements :-

MOTI LAL VS. SARDAR MAL,1975 WLN 932 NANDKISHORE VS BRIJBEHARI [REFERRED TO]
LADI VS. BADRI NARAYAN [REFERRED TO]
JETHU SINGH VS. BHANWAR SINGH & ORS. [REFERRED TO]
BHANWARLAL & ORS. VS. STATE OF RAJASTHAN & ORS. [REFERRED TO]
RAM KRIPAL DAS JI CHARITABLE TRUST VS. PHOOL CHAND & ORS. [REFERRED TO]
BADRI BAI AND ORS. VS. THE BOARD OF REVENUE FOR RAJASTHAN AND ORS. [REFERRED TO]
SMT. JOGESWARI PRADHAN VS. RAJIA @ RAJENDRA PRADHAN [REFERRED TO]
SUPREME RAJ. 665 HASTI CEMENT PVT. LTD. VS. SANDEEP CHARAN [REFERRED TO]
GANESH RAM VS. LOTA RAM & ORS. [REFERRED TO]
ROODA RAM VS. RATTU RAM [REFERRED TO]
VIRENDRA SINGH VS. KASHIRAM [REFERRED TO]
MODU RAM VS. BOARD OF REVENUE AND ORS. [REFERRED TO]

JUDGEMENT

(1.) The present regular appeal has been preferred against the judgment and decree dtd. 27/3/2008 passed by the Additional District Judge (Fast Track) No.2, Bhilwara in Civil Original No.28/2007, whereby the suit for declaration, cancellation of the sale deed and permanent injunction has been decreed.

(2.) The brief facts of the case are that the plaintiffs Rameshwar Lal and Bheru preferred a suit with the following submissions :

(3.) With the said submissions, it was prayed that the defendants be restrained from interfering with the possession of the plaintiffs and further that the sale deed executed in favour of Rukma (defendant No.2) by defendant No.1 Debi be declared to be null and void.

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DEBI Vs. RAMESHWARLAL

Referred Judgements :-

JUDGEMENT

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