REGENT COMPUTRONICS PVT. LTD.

KRISHNA KUMARI Appellant

V/S

RAM SINGH Respondents

Referred Judgements :-

GOPAL SINGH VS. MEHNGE SINGH [REFERRED TO]
S.P.CHENGALVARAYA (D) VS. JAGANATH (D) [REFERRED TO]
AGARWAL JORAWARMAL AND ANR. VS. KASAN AND ANR. [REFERRED TO]
MOHINDRA LAL CHATTERJEE VS. HARI PADA OASE AND ORS. [REFERRED TO]
FULL BENCH OF PUNJAB AND HARYANA REPORTED AS AJMER SINGH (DECEASED BY LRS) VS. SHAMSHER SINGH AND ORS. [REFERRED TO]
BHAGWAN SHARMA VS. BANI GHOSH [REFERRED TO]
PATEL NATWARLAL RUPJI VS. KONDH GROUP KHETI VISHAYAK [REFERRED TO]
JANKI VASHDEO BHOJWANI VS. INDUSIND BANK LTD [REFERRED TO]

JUDGEMENT

(1.) This second appeal has impugned the judgment of the first appellate court dated 10.4.1986 whereby the judgment of the trial court dated 6.3.1984 was reversed; the finding of the trial court that Roshan Lal Vohra was not the duly authorized general power of attorney to file the suit was set aside. Appeal against that judgment was allowed.

(2.) Briefly stated the facts of the case are as follows:

(3.) This is a second appeal. On 19.11.2007, following three substantial questions of law were formulated:

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KRISHNA KUMARI Vs. RAM SINGH

Referred Judgements :-

JUDGEMENT

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