REGENT COMPUTRONICS PVT. LTD.

Khurshid Ahmed Appellant

V/S

BHANWARIBAI Respondents

Referred Judgements :-

KISHANLAL V. IBRAHIM [REFERRED TO]
SUDHIR KUMAR V. B.K. THAPAR [REFERRED TO]
<RC>1980(2) RENTLR 154 : 1979 RLW 542</RC> RAJASTHAN HIGH COURT <JGN>K.D. SHARMA</JGN> <AT>S.B. CIVIL REVISION NO. 138 OF 1978.</AT> 01.08.1979 1.8.1979 KHURSHID AHMED BHANWARIBAI VERSUS <ADV>M.C. BHOOT,C.M. MEHTA</ADV> <SI> <ACT>CIVIL PROCEDURE CODE,1908</ACT> <S>S.2(2)</S> <ACT>CIVIL PROCEDURE CODE,1908</ACT> <S>S.47</S> CIVIL PROCEDURE CODE,1908 [REFERRED TO]
ARJUNA V. NAKULA [REFERRED TO]
MANGILAL V. J.C. SASTRY [REFERRED TO]
RAJES KANTA ROY VS. SHANTI DEBI [REFERRED TO]
AZIZ KHAN VS. STATE [REFERRED TO]
BAJRANGLAL GANGADHAR KHEMKA VS. KAPURCHAND LTD [REFERRED TO]
BILAS DEVI VS. BANSIDHAR SAHU [REFERRED TO]
B K THAPAR VS. SUDHIR KUMAR [REFERRED TO]

JUDGEMENT

(1.) This is an application in revision filed by Khurshid Ahmed under section 115 of the Code of Civil Procedure 1908 against the order of the Additional Munsif No. 1, Jodhpur, whereby the petitioner's application under section 47 C.P.C. in an execution case No. 10/77 was rejected.

(2.) The relevant facts giving rise to this revision petition may be briefly stated as follows :

(3.) Mst. Bbanwaribai filed a suit In the court of Munsif Jodhpur against the father of Khurshid Ahmed petitioner for eviction from her shop situated in Sare Bazar Girdikot Jodhpur and for arrears of rent and for damages for use and occupation. The suit was decreed by the learned Munsif on 30-1-69 against the defendant in the following terms:-

Click here to view full judgment.

KHURSHID AHMED Vs. BHANWARIBAI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address