REGENT COMPUTRONICS PVT. LTD.

Parasram Suknath Ganda Appellant

V/S

Chamaru Ram Respondents

Referred Judgements :-

S M KARIM VS. BIBI SAKINA [REFERRED TO]
STATE OF BIHAR VS. RADHA KRISHNA SINGH [REFERRED TO]
PARSINNI VS. SUKHI [REFERRED TO]
MAHESH CHAND SHARMA VS. RAJ KUMARI SHARMA [REFERRED TO]
D N VENKATARAYAPPA VS. STATE OF KARNATAKA [REFERRED TO]
KARNATAKA BOARD OF WAKF VS. GOVT OF INDIA [REFERRED TO]
BRIJESH KUMAR VS. SHARDABAI [REFERRED TO]
M.SIDDIQ VS. MAHANT SURESH DAS [REFERRED TO]
UTTAM CHAND VS. NATHU RAM [REFERRED TO]

JUDGEMENT

(1.) The appellant/plaintiff has filed this Second Appeal under Sec. 100 of the Code of Civil Procedure against the impugned judgment and decree dtd. 16/9/2010 in Civil Appeal No 18-A/07 (Prasram Vs. Chamururam and others) passed by the learned Additional District Judge, Katghora, District Korba by which the learned First Appellate Court has dismissed the appeal arising out of judgment and decree dtd. 30/3/2007 passed by the Civil Judge, Class-I Katghora, District Korba in Civil Suit No. 50- A/2002.

(2.) The parties have been described as per their description in the suit.

(3.) This Second Appeal has been admitted by this Court on 3/2/2021 on the following substantial questions of law.

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PARASRAM SUKNATH GANDA Vs. CHAMARU RAM

Referred Judgements :-

JUDGEMENT

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