MURLI SINGH Vs. RAM SINGH
LAWS(UTN)-2007-3-8
HIGH COURT OF UTTARAKHAND
Decided on
March 13,2007
MURLI SINGH
Appellant
VERSUS
RAM SINGH
Respondents
Referred Judgements :-
JAHURI SAH VS. DWARKA PRASAD JHUNJHUNWALA [REFERRED TO]VASUDEV DHANJIBHAI MODI VS. RAJABHAI ABDUL REHMAN [REFERRED TO]
R N GOSAIN VS. YASHPAL DHIR [REFERRED TO]
P V PAPANNA VS. K PADMANABHAIAH [REFERRED TO]
T LAKSHMIPATHI VS. P NITHYANANDA REDDY [REFERRED TO]
INDIA UMBRELLA MANUFACTURING CO VS. BHAGABANDEI AGARWALLA [REFERRED TO]
SARWAN LAL VS. KANTI PRASAD [REFERRED TO]
ABDUL AZIZ VS. DISTRICT JUDGE RAMPURS [REFERRED TO]
BASUDEO VS. IVTH ADDITIONAL DISTRICT JUDGE JHANSI [REFERRED TO]
BHAURAO VS. SAVITRIBAI [REFERRED TO]
LALMUNI DEVI VS. SHIV SHANKER TIWARY [REFERRED TO]
JUDGEMENT
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(1.)HEARD Sri C. D. Bahuguna counsel for the revisionists and Sri Panka purohit, counsel for the respondents/opposite parties.
(2.)BY the present civil revisions filed under Section 115 of the Code of Civil Procedure, the revisionists have prayed for setting aside the order dated 11th May, 2005 passed by the Judge, Small Cause Court, chamoli, Gopeshwar, passed in Execution case No. 21 of 2004 whereby the Judge small Cause Court has allowed the objections filed by the opposite parties under section 47 of the Civil Procedure Code.
(3.)BRIEFLY stated, the suit for rent and ejectment was filed by late Sri Murli Dhar, father of the revisionists in the year, 1987. The suit was contested by the defendant no. 1 and was decreed on 16-3-1991.
;
(2.)BY the present civil revisions filed under Section 115 of the Code of Civil Procedure, the revisionists have prayed for setting aside the order dated 11th May, 2005 passed by the Judge, Small Cause Court, chamoli, Gopeshwar, passed in Execution case No. 21 of 2004 whereby the Judge small Cause Court has allowed the objections filed by the opposite parties under section 47 of the Civil Procedure Code.
(3.)BRIEFLY stated, the suit for rent and ejectment was filed by late Sri Murli Dhar, father of the revisionists in the year, 1987. The suit was contested by the defendant no. 1 and was decreed on 16-3-1991.
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