REGENT COMPUTRONICS PVT. LTD.

BHOOP SINGH Appellant

V/S

RAM SINGH MAJOR Respondents

Referred Judgements :-

RANBIR SINGH V. SHRI CHAND [REFERRED TO]
GURDEV KAUR V. MEHAR SINGH [REFERRED TO]
SUDHIR CHANDRA GUHA V. JOGESH CHANDRA DAS [REFERRED TO]
MANGAN LAL DEOSHI VS. MOHAMMAD MOINUL HUQUE [REFERRED TO]
BISHUNDEO NARAIN VS. SEOGENI RAI [REFERRED TO]
SHANKAR SITARAM SONTAKKE VS. BALKRISHNA SITARAM SONTAKKE [REFERRED TO]
TEK BAHADUR BHUJIL VS. DEBT SINGH BHUJIL [REFERRED TO]
MATURI PULLALAH VS. MATURI NARASIMHAM [REFERRED TO]
RATAN LAL SHARMA RATAN LAL SHARMA VS. PURSHOTTAM HARIT:PURSHOTTAM HARIT [REFERRED TO]
LUXMI NARAIN KAPOOR VS. RADHEY MOHAN KAPOOR [REFERRED TO]
C MUTHUVEL PILLAI VS. HAZARATH SYED SHAH MIAN SAKKAB SAHIB KADHIRI THAIKAL [REFERRED TO]
SUMINTABAI RAMKRISHNA JADHAV VS. RAKHMABAI RAMKRISHNA JADHAV [REFERRED TO]

JUDGEMENT

(1.) The petitioner is one of the defendants in the suit out of which the present special leave petition arises. The plaintiffs are heirs of one Nand Ram, who is one of the five sons of one Jeevan Ram. The petitioner belongs to the branch of Rakha Ram, another son of Jeevan Ram. Ganpat was a son of Nanha Ram, still another son of Jeevan Ram.

(2.) The petitioner filed, at one point of time, suit No. 215 of 1973 which came to be disposed of on 6-4-1973 as below :

(3.) A perusal of the impugned judgment shows that among other reasons to decide the present proceeding against the petitioner, one was that the aforesaid decree not having been registered, the same could not have conferred any right on the petitioner. It is this view of the learned Judge which has been principally assailed in this petition.

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BHOOP SINGH Vs. RAM SINGH MAJOR

Referred Judgements :-

JUDGEMENT

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