REGENT COMPUTRONICS PVT. LTD.

Anwar Haque Appellant

V/S

Sheikh Rasool Respondents

Referred Judgements :-

RAHUMATH AMMAL AND ANOTHER VS. MOHAMMED MYDEEN ROWTHER AND OTHERS [REFERRED TO]
BAYABAI V. BAYAHAI AND ANOTHER [REFERRED TO]
NARUNNISA VS. SHEK ABDUL HAMID [REFERRED TO]
NAWAL KISHORE PATEL VS. INDRAPATI DEVI [REFERRED TO]
BALWANTSINGH VS. DAULAT SINGH [REFERRED TO]
JALADI SUGUNA VS. SATYA SAI CENTRAL TRUST [REFERRED TO]
SURESH KUMAR BANSAL VS. KRISHNA BANSAL [REFERRED TO]
VALANHIYIL KUNHI AVULLA VS. EENGAYIL PEETIKAYIL KUNHI AVULLA [REFERRED TO]
YASIN IMAMBHAI SHAIKH VS. HAJARABI [REFERRED TO]
NOORUNISSAALIASPICHAMMA VS. RAHAMAN BI [REFERRED TO]
ABDUL MANAN KHAN VS. MIRTUZA KHAN [REFERRED TO]
MUNICIPAL CORPORATION, GWALIOR VS. PURAN SINGH ALIAS PURAN CHAND [REFERRED TO]
VARADARAJAN VS. KANAKAVALLI [REFERRED TO]

JUDGEMENT

(1.) Since an identical issue and common question of law are involved in both the appeals, they are heard analogously and are being disposed of by this common judgment.

(2.) Second Appeal No. 7 of 2009 has been filed by the appellant/defendant being aggrieved by the judgment and decree dtd. 15/9/2008 passed by the Additional District Judge, Mungeli, Bilaspur in Civil Appeal No.10-A/2007 confirming the judgment and decree dtd. 19/3/2007 passed in Civil Suit No.26-A/99 by Civil Judge Class-1, Mungeli Bilaspur whereby the suit filed by the plaintiff has been allowed and counter claim of defendant No.1 has been rejected.

(3.) Second Appeal No. 8 of 2009 has been filed by the defendant/appellant against the judgment and decree dated 15- 9-2008 passed by the Additional District Judge, Mungeli Bilaspur in Civil Appeal No. 7A/2007 partly reversing the judgment and decree dtd. 19/3/2007 passed in Civil Suit No.26-A/99 by the Civil Judge, Class-1, Mungeli Bilaspur.

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ANWAR HAQUE Vs. SHEIKH RASOOL

Referred Judgements :-

JUDGEMENT

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