REGENT COMPUTRONICS PVT. LTD.

KALAWATI KOTLA Appellant

V/S

SHOKILAL Respondents

Referred Judgements :-

KALI KRISHNA TAGORE V. SECY. OF STATE FOR INDIA IN COUNCIL [REFERRED TO]
GURBUX SINGH VS. BHOORALAL [REFERRED TO]
STATE OF PUNJAB BUA DAS KAUSHAL VS. BUA DAS KAUSHAL:THE STATE OF PUNJAB [REFERRED TO]
SYED MOHAMMAD SALIE LABBAI OEAD VS. MOHAMMAD HANIFAVICE VERSA [REFERRED TO]
KATRAGADDA CHINA ANJANEYULU VS. KATTRAGADDA CHINA RAMAYYA [REFERRED TO]
PRITAM KAUR VS. STATE OF PEPSU [REFERRED TO]
(RAJA) JAGADISH CHANDRA DEO DHABAL DEB VS. GOUR HARI MAHATO [REFERRED TO]
SHA SHIVRAJ GOPALJI VS. EDAPPAKATH AYISSA BIAND [REFERRED TO]
MEDAPATI SURAYYA VS. TONDAPU BALA GANGADHARA RAMAKRISHNA REDDI [REFERRED TO]
RAJANI KUMAR MITRA VS. AJMADDIN BHUIYA [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) This is a second appeal filed by the defendant under Section 100 of the C. P. Code against the judgment and decree dated 17th of August 1993 passed by Second Additional District Judge, Raigarh in Civil Appeal No. 34-A/1987, which in turn arise out of judgment and decree dated 6th of November 1987 passed by Third Civil Judge Class-II, Raigarh in Civil Suit No. 1-A/1986.

(3.) By the impugned judgment and decree, the First Appellate Court reversed the judgment and decree of the trial Court and decreed plaintiff's suit which was dismissed by the trial Court.

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KALAWATI KOTLA Vs. SHOKILAL

Referred Judgements :-

JUDGEMENT

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