REGENT COMPUTRONICS PVT. LTD.

NIYAMAT ALI MOLLA Appellant

V/S

SONARGON HOUSING CO-OPERATIVE SOCIETY LTD. Respondents

Referred Judgements :-

SHIAM LAL V. MT. MOONA KUAR [REFERRED TO]
RAM CHANDRA V. JAMNA PROSAD [REFERRED TO]
JAMINI BALA BISWAS V.BANK OF CHETTINAD LTD. [REFERRED TO]
LAKSHMI RAM BHUYAN V. HARI PRASAD BHUYAN AND ORS. [REFERRED TO]
L JANAKIRAMA IYER S R KOOTHANANIAR PILLAI IN C A NO 77 OF 59 VS. P M NILAKANTA IYER:P M NILAKANTA IYER [REFERRED TO]
SAMARENDRA NATH SINHA VS. KRISHNA KUMAR NAG [REFERRED TO]
JAYALAKSHMI COELHO VS. OSWALD JOSHEPH COELHO [REFERRED TO]
PRATIBHA SINGH VS. SHANTI DEVI PRASAD [REFERRED TO]
STATE OF PUNJAB VS. DARSHAN SINGH [REFERRED TO]
BELA DEBI VS. BON BEHARY ROY [REFERRED TO]
BADRI PANDE VS. CHHANGUR PANDEY [REFERRED TO]
L RAM CHANDER SARUP VS. MUNSHI MAZHAR HUSSAIN [REFERRED TO]
MT HASINA BEGUM VS. ABDUL HAFIZ [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) Respondent No.1 filed a suit for declaration and possession as also for damages in the Court of Civil Judge (Senior Division) at Baruipur, 24- Parganas (South) in the State of West Bengal. An ex-parte decree was passed against the appellant herein who was arrayed as defendant No.6 in the suit. In the plaint, the suit property was described as under :

(3.) Plaintiff claimed title over the suit property on the basis of purchases made under two registered deeds of conveyances dated 27.1.1968 comprising of 12 shares of Plot No.340, 341, 342 and 343 of Mouza Tegharia admeasuring 1.39 acres from defendant No.1 and his three sisters. However, in the Schedule of Property, described in the schedule to the plaint, it was stated :

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NIYAMAT ALI MOLLA Vs. SONARGON HOUSING CO OPERATIVE SOCIETY LTD

Referred Judgements :-

JUDGEMENT

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