REGENT COMPUTRONICS PVT. LTD.

Chhote Lal Kunbi (Dead) Appellant

V/S

JASBIR SINGH Respondents

Referred Judgements :-

SHARDABAI V. KALIRAM [REFERRED TO]
MAHABIR PRASAD VS. JAGE RAM [REFERRED TO]
N JAYARAM REDDI VS. REVENUE DIVISIONAL OFFICER AND LAND ACQUISITION OFFICER KURNOOL [REFERRED TO]
BHAGWAN SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
HIRALAL THAKURDAS CHOWKSE VS. HATESINGH LAXMANSINGH [REFERRED TO]
KESHARSINGH VS. BHAVSINGH [REFERRED TO]
MOHANLAL CHUNNILAL VS. STATE OF M P [REFERRED TO]

JUDGEMENT

(1.) The substantial questions of law formulated and to be answered in defendants' second appeal are as under:

(2.) The facts, briefly stated are as under:

(3.) Questioning the legal acceptability and sustainability of the impugned judgment and decree passed by First Appellate Court, the instant Second Appeal No. 19/2002 has been filed by the defendants, in which, two substantial questions of law has been formulated, as it has been mentioned in opening Paragraph of this judgment.

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CHHOTE LAL KUNBI (DEAD) Vs. JASBIR SINGH

Referred Judgements :-

JUDGEMENT

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