REGENT COMPUTRONICS PVT. LTD.

PADAM CHAND Appellant

V/S

LAKSHMI DEVI Respondents

Referred Judgements :-

ASHOKAN V. LAKSHMIKUTTY [REFERRED TO]
BHAGAT SINGH VS. JASWANT SINGH [REFERRED TO]
POTTI LAKSHMI PERUMALLU VS. POTTI KRISHNAVENAMMA [REFERRED TO]
CHAMAN LAL JAIN VS. ARUN KUMAR JAIN [REFERRED TO]
MOHAMMED YUSUF VS. D [REFERRED TO]
RAM NIWAS VS. RAKESH KUMAR [REFERRED TO]
SIDDIK MAHOMED SHAH VS. MT SARAN [REFERRED TO]

(1.) This judgment shall dispose of two RSAs i.e.

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

(3.) In the regular second appeals substantial questions of law as is the mandate had been formulated on 16.2.1983. The said order reads as follows :