REGENT COMPUTRONICS PVT. LTD.

N. Kirpal Singh Appellant

V/S

S. Harchan Respondents

Referred Judgements :-

PUNJA RAM JAGOBA TELI V. RAM CHINTOO GOND [REFERRED TO]
JUGAL KISHORE V. DES RAJ SETH [REFERRED TO]
SANT LAL JAIN VS. AVTAR SINGH [REFERRED TO]
ASHGBARATI VS. SAIFUDDIN [REFERRED TO]
KURELLA NAGA DRUVA VUDAYA BHASKARA RAO VS. GALLA JANI KAMMA ALIAS NACHARAMMA [REFERRED TO]
L N ASWATHAMA VS. P PRAKASH [REFERRED TO]

JUDGEMENT

(1.) This second appeal has impugned the judgment and decree dated 31.03.2000 which had endorsed the finding of the Trial Judge dated 05.09.1981 thereby decreeing the suit of the plaintiff.

(2.) The factual matrix of the case is as follows:

(3.) This is a second appeal. On 17.05.2000, it had been admitted and the following three substantial questions of law were formulated. They inter alia reads as follows:

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N. KIRPAL SINGH Vs. S. HARCHAN

Referred Judgements :-

JUDGEMENT

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