REGENT COMPUTRONICS PVT. LTD.

CHANDRA KUMAR Appellant

V/S

ASHOK KUMAR Respondents

Referred Judgements :-

SRINIVAS KRISHNARAO KANGO VS. NARAYAN DEVJI KANGO [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
RAMCHANDRA RAMBUX VS. CHAMPABAI [REFERRED TO]
GORANTLA THATAIAH VS. THOTAKURA VENKATA SUBBAIAH [REFERRED TO]
MUDI GOWDA GOWDAPPA SANKH VS. RAM CHANDRA RAVAGOWUA SANKH [REFERRED TO]
JASWANT KAUR VS. AMRIT KAUR [REFERRED TO]
MADHUKAR D SHENDE VS. TARABAI ABA SHEDAGE [REFERRED TO]
D S LAKSHMAIAH VS. L BALASUBRAMANIYAM [REFERRED TO]
SRIDEVI VS. JAYARAJA SHETTY [REFERRED TO]
SAVITHRI VS. KARTHYAYANI AMMA [REFERRED TO]
BABU SINGH VS. RAM SAHAI ALIAS RAM SINGH [REFERRED TO]
LALITABEN JAYANTILAL POPAT VS. PRAGNABEN JAMNADAS KATARIA [REFERRED TO]

JUDGEMENT

(1.) This is defendants' first appeal under Section 96 of the Code of Civil Procedure (for brevity 'the C.P.C.') against the judgment and decree dated 24.12.1997 passed in Civil Suit No. 7-A/1994 by the 2nd Additional District Judge, Bilaspur whereby and whereunder the plaintiffs' suit has been decreed.

(2.) During the pendency of the appeal, appellant No.1 - Smt. Triveni @ Rita Sharma and respondents No.7 have died and since their legal representatives were already on record, their names were deleted from the memo of appeal.

(3.) Facts of the case in brief are as under:-

Click here to view full judgment.

CHANDRA KUMAR Vs. ASWANI KUMAR

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address