REGENT COMPUTRONICS PVT. LTD.

Sharada Sanghi Appellant

V/S

Asha Agarwal Respondents

Referred Judgements :-

KHAN V. GOLECCHA INTERNATIONAL LTD. [REFERRED TO]
MCLLKENNY V. CHIEF CONSTABLE OF WEST MIDLANDS POLICE FORCE [REFERRED TO]
S.C.F. FINANCE CO. LTD. V. MASRI AND ANOTHER [REFERRED TO]
BARBER V. STAFFORDSHIRE COUNTY COUNCIL [REFERRED TO]
SARGUJA TRANSPORT SERVICE VS. STATE TRANSPORT APPELLATE TRIBUNAL M P GWALIOR [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
K K MODI VS. K N MODI [REFERRED TO]
SHREENATH VS. RAJESH [REFERRED TO]
SATLUJ JAL VIDYUT NIGAM VS. RAJ KUMAR RAJINDER SINGH (DEAD) THROUGH LRS & ORS [REFERRED TO]

JUDGEMENT

(1.) THE APPEAL : This civil appeal, by special leave granted on 14/3/2013, assails the judgment and decree dtd. 21/10/2010 [impugned judgment] passed by the High Court of Andhra Pradesh at Hyderabad [High Court] of dismissal of a second appeal [Second Appeal No. 620 of 2007] preferred by the appellants, thereby affirming the judgment and decree of the first appellate court dtd. 17/1/2007. Appellants [plaintiffs in the original suit] were directed to seek their remedies by way of a separate civil suit.

(2.) Facts giving rise to the present appeal, shorn of unnecessary details, are these.

(3.) The Appellate Court framed the following points for consideration:

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SHARADA SANGHI Vs. ASHA AGARWAL

Referred Judgements :-

JUDGEMENT

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