REGENT COMPUTRONICS PVT. LTD.

MAYA DEVI Appellant

V/S

RAJNI MASAND Respondents

Referred Judgements :-

TAMIL NADU HOUSING BOARD V. A.VISWAM (DEAD) BY L.RS. [REFERRED TO]
LARSEN AND TOUBRO LTD. V. STATE OF GUJARAT AND ORS. [REFERRED TO]
P.K. KALBURQI V. STATE OF KARNATAKA AND ORS. [REFERRED TO]
RAGHUNATH PRASAD SINGH AND ORS. VR DEPUTY COMMISSIONER OF PARTABGARH AND ORS. [REFERRED TO]
SIR CHUNILAL V. MEHTA AND SONS LTD. V. THE CENTURY SPINNING AND MANUFACTURING CO. LTD. [REFERRED TO]
STATE OF TAMIL NADU AND ANR. V. MAHALKSHMI AMMAL AND ORS. [REFERRED TO]
RAJINDER AND ORS. V. STATE OF HARYANA AND ORS. [REFERRED TO]
GENERAL MANAGER TELECOMMUNICATION VS. MADAN MOHAN PRADHAN [REFERRED TO]
BALMOKAND KHATRI EDUCATIONAL AND INDUSTRIAL TRUST AMRITSAR VS. STATE OF PUNJAB [REFERRED TO]
TUSHAR ARUN GANDHI VS. STATE OF ORISSA [REFERRED TO]
ROSHANARA BEGUM VS. UNION OF INDIA [REFERRED TO]
DAYA NAND VS. UNION OF INDIA [REFERRED TO]
RAMJAS FOUNDATION VS. UNION [REFERRED TO]

JUDGEMENT

(1.) This second appeal has impugned the judgment and decree dated 5.5.2007 which had reversed the judgment and decree of the trial judge dated 5.2.2000. Vide judgment and decree dated 5.2.2000 the suit of the plaintiff Rajni Masand (respondent before this court) had been dismissed. The impugned judgment had decreed her suit. Maya Devi, Defendant before the trial court is now the appellant before this court.

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

(3.) Issue no.3, 4, 5, 12 & 13 were all decided against the plaintiff and in favour of the defendants. Plaintiff was held not entitled to any relief. Her suit was dismissed.

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MAYA DEVI Vs. RAJNI MASAND

Referred Judgements :-

JUDGEMENT

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