REGENT COMPUTRONICS PVT. LTD.

SHANTI DEVI Appellant

V/S

Jagan Devi Respondents

Referred Judgements :-

BHIM SINGHJI V. UNION OF INDIA [REFERRED TO]
KEWAL KRISHNAN V. RAJESH KUMAR AND OTHERS [REFERRED TO]
NINGAWWA VS. BYRAPPA SHIDDAPPA HIREKNRABAR [REFERRED TO]
AJUDH RAJ VS. MOTI S O MUSSADI [REFERRED TO]
PREM SINGH VS. BIRBAL [REFERRED TO]
STATE OF PUNJAB VS. BABU SINGH [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the judgment and order passed by the High Court of Punjab & Haryana dtd. 22/2/2018 in the Regular Second Appeal No. 2930 of 1996 by which the second appeal filed by the appellant-herein (original defendant) against the judgment and decree dtd. 7/10/1996 arising from Civil Appeal No. 149 of 1991 passed by the First Appellate court, came to be dismissed.

(3.) The facts giving rise to this appeal may be summarized as under.

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SHANTI DEVI Vs. JAGAN DEVI

Referred Judgements :-

JUDGEMENT

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