REGENT COMPUTRONICS PVT. LTD.

SHAYAM LAL Appellant

V/S

Satyam Kumar Mandloe Respondents

Referred Judgements :-

D. SHENDE V. TARABAI ABA SHEDAGE [REFERRED TO]
GIRJA DATT SINGH VS. GANGOTRI DATT SINGH [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
RANI PURNIMA DEBI VS. KUMAR KHAGENDRA NARAYAN DEB [REFERRED TO]
SURENDRA PAL VS. SARASWATI ARORA [REFERRED TO]
JASWANT KAUR VS. AMRIT KAUR [REFERRED TO]
JANKI NARAYAN BHOIR VS. NARAYAN NANDEO KADAM [REFERRED TO]
YUMNAM ONGBI TAMPHA VS. YUMNAM JOYKUMAR SINGH [REFERRED TO]
JAGDISH CHAND SHARMA VS. NARAIN SINGH SAINI AND ORS. [REFERRED TO]
RAMESH VERMA VS. LAJESH SAXENA [REFERRED TO]
LEELA VS. MURUGANANTHAM [REFERRED TO]

JUDGEMENT

(1.) The present second appeal has been filed by the appellants who were defendants No.1 and 2 before the learned trial Court against the judgment and decree dtd. 7/9/2015 passed by the learned 5th Additional District Judge, Bilaspur in Civil Appeal No.63A/2015 whereby the first appeal filed by the appellants has been dismissed and judgment and decree dated 30-04- 2015 passed by the learned Second Additional Civil Judge Class I to the Court of learned First Civil Judge Class I Bilaspur in Civil Suit No.91A/2015, has been affirmed.

(2.) On 18/4/2016 substantial question of law has been framed in the present second appeal which is as under:-

(3.) The parties hereinafter will be referred as per their status shown in the plaint before the learned trial Court.

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SHAYAM LAL Vs. SATYAM KUMAR MANDLOE

Referred Judgements :-

JUDGEMENT

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