REGENT COMPUTRONICS PVT. LTD.

BHAGIRATHI Appellant

V/S

Bodhan Respondents

Referred Judgements :-

HITKARINI SABHA V. JABALPUR CORPORATION,AND SHRI DEO SANSTHAN CHINCHWAD V. CHINTAMAN DHARNIDHAR DEO SIMILAR MATTER CAME UP BEFORE ME WHILE SITTING IN SINGLE BENCH IN JOG RAJ V. BANARSI DASS [REFERRED TO]
STATE OF BIHAR VS. DHIRENDRAKUMAR [REFERRED TO]
LAXMI CHAND VS. GRAM PANCHAYAT KARARIA [REFERRED TO]
COMMISSIONER BANGALORE DEVELOPMENT AUTHORITY VS. K S NARAYAN [REFERRED TO]
MANOHAR JOSHI VS. STATE OF MAHARASHTRA [REFERRED TO]
SHYAM LAL VS. SHAM LAL [REFERRED TO]
HEMANTA KUMAR BANERJEE VS. SATISH CHANDRA BANERJEE [REFERRED TO]
COMMISSIONER, BANGALORE DEVELOPMENT AUTHORITY VS. BRIJESH REDDY [REFERRED TO]
MUTHA ASSOCIATES VS. STATE OF MAHARASHTRA [REFERRED TO]
MALKIAT SINGH VS. HARNEK SINGH [REFERRED TO]

JUDGEMENT

(1.) The second appeal has been filed by the appellant/plaintiff under Sec. 100 of the C.P.C. against judgment and decree dtd. 9/8/2012 (Annexure A/1) passed by First Additional District Judge, Raigarh (C.G.) in Civil Appeal No. 35A/2011 (Bhagirathi Vs. Bodhan and another) affirming the judgment and decree dtd. 15/9/2011 passed by First Civil Judge Class-II, Raigarh (C.G.) in Civil Suit No. 63A/2011 (Annexure A/2).

(2.) For the sake of convenience, the parties shall be referred to in terms of their status in Civil Suit No. 63A/2011 which was filed for declaration of title and permanent injunction.

(3.) The present second appeal has been admitted by this Court vide its order dtd. 19/7/2021 on the following substantial question of law:-

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BHAGIRATHI Vs. BODHAN

Referred Judgements :-

JUDGEMENT

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