(1.) By this second appeal under Section 100 of the Code of Civil Procedure, 1908 (for short 'the Code'), the Appellant has challenged legality & propriety of the judgment & decree dated 29-10-93 passed by the 5th Additional District Judge, Bilaspur in Civil Appeal No. 1A/93 reversing the judgment & decree dated 30-1-93 passed by the 4th Civil Judge Class-II, Bilaspur in Civil Suit No. 160A/90, whereby the decree for eviction on the ground of bona fide need for non-residential purpose passed by the 4th Civil Judge Class-II was reversed by the lower appellate Court.
(2.) Present appeal has been admitted for consideration on the following substantial questions of law:
(3.) The Appellant has also filed I.A. No. 5106/98, an application under Order 41 Rule 27 of the Code for taking additional evidence relating to the will deed executed by Mathura Prasad in favour of the Plaintiff, and I.A. No. 647/2007, an application under Order 41 Rule 27 read with Section 151 of the Code for taking additional evidence relating to judgment & decree passed by the civil Courts in respect of other part of the suit premises where the suit accommodation is situated. I have heard learned Counsel for the parties on these applications also.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN