REGENT COMPUTRONICS PVT. LTD.

MAHESH KUMAR Appellant

V/S

SATYAPRAKASH Respondents

Referred Judgements :-

BHARAT GENERAL AND SEEDS STORES AND ORS. V. MAHENDRA SINGH AND ORS. [REFERRED TO]
M K RANGANATHAN VS. GOVERNMENT OF MADRAS [REFERRED TO]
OM PRAKASH VS. AMAR SINGH [REFERRED TO]
NEELKANTH VS. MALLIKA BEGUM [REFERRED TO]
MUNICIPAL COMMITTEE HOSHIARPUR VS. PUNJAB STATE ELECTRICITY BOARD [REFERRED TO]
SHEHLA BURNEY VS. SYED ALI MOSSA RAZA [REFERRED TO]
SUKA ISHRAM CHAUDHARI VS. JAMNABAI RANCHODAS GUJARATHI [REFERRED TO]
GULABRAO MARUTI BHAGAT VS. BHAGWAN NANA BHAGAT [REFERRED TO]
RUGHNATH SINGH VS. BALABUS [REFERRED TO]
CHHAGAN LAL VS. STATE [REFERRED TO]
PRABHU LAL VS. KALU RAM [REFERRED TO]
HARI RAM VS. HITESH CHANDRA [REFERRED TO]
KHEMA VS. BHAGWAN [REFERRED TO]
BHAGIRATH MAL VS. YUVRANI SAHIBA [REFERRED TO]

JUDGEMENT

(1.) This second appeal under Section 100 CPC is directed against judgment and decree dated 19.10.2013 passed by the Additional District Judge No.2, Bikaner, whereby the judgment and decree dated 24.02.2009 passed by the Civil Judge (Junior Division), Bikaner has been upheld.

(2.) The facts in brief may be noticed thus: a suit seeking eviction was filed by the plaintiff-respondent Satyaprakash against Shiv Ratan father of the present appellants in 1986 alongwith him appellant No.5 Ram Kumar was impleaded as defendant No.2 and one Gherulal was impleaded as defendant No.3. The suit was filed alleging default in payment of rent, nonuser of the suit premises, material alteration, nuisance, subletting, change of user and denial of title.

(3.) A written statement was filed by Shiv Ratan disputing the averments made in the plaint.

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MAHESH KUMAR Vs. SATYAPRAKASH

Referred Judgements :-

JUDGEMENT

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