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Rakesh Kumar Jain, J.@mdashThe defendant is in appeal against the judgment and decree of both the Courts below whereby suit filed by the plaintiff for possession by way of ejectment from the demised premises has been de…
Paramjeet Singh, J.@mdashInstant regular second appeal has been preferred by the appellants-plaintiffs against the judgment and decree dated 20.08.1986 passed by learned Sub Judge 1st Class, Narnaul whereby suit for spe…
Dipak Misra, J.@mdashInvoking the revisional jurisdiction of this Court u/s 115 of the CPC (hereinafter referred to as ''the Code'') the husband/petitioner has called in question the defensibility of the order dated 6-9…
V.G. Sabhahit, J.@mdashThis writ petition is filed being aggrieved by the order passed by the Joint Director of Land Records dated 12-8-2003 allowing the revision and setting aside the order passed by the Deputy Directo…
K. Sreedhar Rao, J.@mdashAll these Appeals project common question of law and facts, hence heard together for common disposal. 2. The respondent/plaintiff filed the suit against the appellant-tenants for possession and…
Ranjit Singh, J.@mdashThe process to appoint Lambardar of Village Janti, Tehsil and District Rewari was initiated in the year 2003. The Collector, Rewari appointed Subhash Chand - respondent No. 4 as Lambardar on 23.12.…