REGENT COMPUTRONICS PVT. LTD.

HIRA LAL SAHU Appellant

V/S

Suku Majhi Respondents

Referred Judgements :-

SANGRAN SINGH VS. ELECTION TRIBUNI KOTAH [REFERRED TO]
PARADISE INDUSTRIAL CORPN VS. KILN PLASTICS PRODUCTS [REFERRED TO]
BABBAR SEWING MACHINE COMPANY VS. TRILOK NATH MAHAJAN [REFERRED TO]
VED PRAKASH WADHWA VS. VISHWA MOHAN [REFERRED TO]
SHAM LAL VS. ATME NAND JAIN SABHA REGD DAL BAZAR [REFERRED TO]
MODULA INDIA VS. KAMAKSHYA SINGH DEO [REFERRED TO]
SIRAJ AHMAD SIDDIQUI VS. PREM NATH KAPOOR [REFERRED TO]
BALRAJ TANEJA VS. SUNIL MADAN [REFERRED TO]
MANGAT SINGH TRILOKCHAN SINGH VS. SATPAL [REFERRED TO]
KAILASH VS. NANHKU [REFERRED TO]
KANWAR SINGH SAINI VS. HIGH COURT OF DELHI [REFERRED TO]
PRASHANT VAGASKAR VS. MUNICIPAL CORPORATION OF GREATER BOMBAY [REFERRED TO]
SIAI SINHA VS. SHIVADHARI SINHA [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the appellants.

(2.) This Second Appeal has been preferred under section 100 of the Code of Civil Procedure against the judgment and decree dated 23.05.2009 in Title Appeal no. 27 of 2006 passed by the District Judge, Serailkela- Kharsawan by which the learned lower appellate court dismissed the appeal.

(3.) The appellants, who were plaintiffs in the trial court filed Title Suit No. 5 /2003 with a prayer for declaration of plaintiffs' rights, title and interest over the suit land and confirmation of possession and in the alternative recovery of possession besides costs and any other reliefs. The suit was with respect to R.S. Plot No. 2870 area 31 decimals, corresponding to old plot No. 2278.

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HIRA LAL SAHU Vs. SUKU MAJHI

Referred Judgements :-

JUDGEMENT

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