REGENT COMPUTRONICS PVT. LTD.

Ramdev Ram Appellant

V/S

DHANI RAM Respondents

Referred Judgements :-

MANEKA GANDHI VS. UNION OF INDIA [REFERRED]
HARBANS SINGH VS. GURAN DITTA SINGH [REFERRED]
MADHU KISHWAR JULIANA LAKRA VS. STATE OF BIHAR [REFERRED]
BHIMASHYA VS. JANABI ALIAS JANAWWA [REFERRED]
SALEKH CHAND DEAD VS. SATYA GUPTA [REFERRED]
TIWARI BAI VS. SITA BAI [REFERRED]
GURUDWARA SAHIB VS. GRAM PANCHAYAT VILLAGE SIRTHALA [REFERRED]
CHUIYYA S/O JHADI VS. MANGARI BAI [REFERRED]
RAJ MOHAN DEWANGAN VS. STATE OF C G [REFERRED]

JUDGEMENT

(1.) This appeal is directed against the impugned judgment and decree dated 12-7-2002 passed by the lower appellate Court, by which, the lower appellate Court has allowed the appeal and set aside the judgment of the trial Court and decreed the suit in favour of the respondent.

(2.) This appeal was admitted for hearing on the following two substantial questions of law :-

(3.) The facts of the case necessary for decision on two substantial questions of law are stated infra.

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RAMDEV RAM Vs. DHANI RAM

Referred Judgements :-

JUDGEMENT

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