REGENT COMPUTRONICS PVT. LTD.

VISHAL Appellant

V/S

LAKHAN Respondents

Referred Judgements :-

SHEODHARI RAI VS. SURAJ PRASAD SINGH [REFERRED TO]
COLLECTOR OF BOMBAY VS. MUNICIPAL CORPORATION OF THE CITY OF BOMBAY [REFERRED TO]
RAM KRISTO MANDAL VS. DHANKISTO MANDAL [REFERRED TO]
STATE OF WEST BENGAL VS. DALHOUSIE INSTITUTE SOCIETY [REFERRED TO]
MT ALLAH RAKHI VS. SHAH MOHAMMAD ABDUR RAHIM [REFERRED TO]
RAMGOPAL VS. SHYAMLAL [REFERRED TO]

JUDGEMENT

(1.) This is plaintiff's second appeal under Section 100 of CPC against the judgment and decree dated 27.02.2004 passed by the Additional District Judge (F.T.C.), Kawardha in Civil Appeal No.34-A/2002 affirming the judgment and decree dated 08.08.1996 passed by the Civil Judge Class-2 in Civil Suit No. 139-A/1994.

(2.) The appeal was admitted for hearing on the following substantial questions of law:

(3.) Brief facts of the case are as under:

Click here to view full judgment.

VISHAL Vs. RAMJEE

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address