REGENT COMPUTRONICS PVT. LTD.

SUSHILA Appellant

V/S

RAM SINGH Respondents

Referred Judgements :-

GOPAL SINGH VS. MEHNGE SINGH [REFERRED TO]
S.P.CHENGALVARAYA (D) VS. JAGANATH (D) [REFERRED TO]
NAGPUR BENCH REPORTED AS AGARWAL JORAWARMAL AND ANR. VS. KASAN AND ANR. [REFERRED TO]
MOHINDRA LAL CHATTERJEE VS. HARI PADA OASE AND ORS. [REFERRED TO]
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.) By this judgment, I shall dispose of R.S.A.Nos.40/2000, 41/2000 and 42/2000 filed by three appellants namely Rajender Pershad, Sushila and Ramesh Chander. The impugned judgment dated 7.2.2000 was passed by the first appeal court (a common judgment assailed by the three appellants herein) endorsing the finding of the Civil Judge dated 30.11.1990 whereby the suit of the plaintiff/respondent had been decreed in his favour.

(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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SUSHILA Vs. RAM SINGH

Referred Judgements :-

JUDGEMENT

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