REGENT COMPUTRONICS PVT. LTD.

PAVITHRA Appellant

V/S

Sheela V Respondents

Referred Judgements :-

GAMINI BALA KOTESWARA RAO VS. STATE OF A P [REFERRED TO]
KISHAN RAO VS. SHANKARGOUDA [REFERRED TO]
T.P. MURUGAN (DEAD) THR. LRS. VS. BOJAN [REFERRED TO]
BIR SINGH VS. MUKESH KUMAR [REFERRED TO]
ROHITBHAI JIVANLAL PATEL VS. STATE OF GUJARAT AND ANOTHER [REFERRED TO]
BASALINGAPPA VS. MUDIBASAPPA [REFERRED TO]
TEDHI SINGH VS. NARAYAN DASS MAHANT [REFERRED TO]

JUDGEMENT

(1.) These two appeals have been arising out of two different case numbers, however between the same parties. Therefore, taken up together for consideration.

(2.) Criminal Appeal No.243/2017 pertains to the amount of Rs.5.00 lakhs. Crl.A No.242/2017 pertains to Rs.3.00 lakhs. These two appeals correspond to the numbers Crl.A No.439/2018 and Crl.A No.511/2018 respectively.

(3.) The rank of the parties will be considered henceforth as per their rankings before the Trial Court.

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PAVITHRA Vs. SHEELA V

Referred Judgements :-

JUDGEMENT

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