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Tirlok Chand Bansal Appellant

V/S

Bharat Bhushan Bansal Respondents

Referred Judgements :-

PURSHOTTAM VITHALDAS SHET V. RAVJI HARI ATHAVALE [REFERRED TO]
SOORA KULASEKARA CHETTY V. THOLASINGAM CHETTY [REFERRED TO]
SK MEHTAB V. BALAJI [REFERRED TO]
WEST BENGAL STATE ELECTRICITY BOARD VS. DILIP KUMAR RAY [REFERRED TO]
VISHNU DUTT SHARMA VS. DAYA SAPRA [REFERRED TO]
LAXMINARAYAN SONI VS. ROOP CHAND SONI [REFERRED TO]
BHASKAR NARHAR DESHMUKH VS. KISANLAL SADASUKHDAS [REFERRED TO]
B MADAN MOHAN SINGH VS. BRAM SUNDER SINGH [REFERRED TO]
BHAGAT RAJ VS. MTGURAI DULAIYA [REFERRED TO]
RAVINDER SINGH VS. SUKHBIR SINGH [REFERRED TO]
GANGADHAR PADHY VS. PREM SINGH [REFERRED TO]
KRISHNA GUPTA VS. D D SADHOTRA [REFERRED TO]

JUDGEMENT

(1.) The plaintiff has instituted the suit for recovery of damages and compensation in the sum of Rs. 2,50,00,000/- for malicious prosecution from the defendant.

(2.) The suit, not accompanied with any application for interim relief, came up first before the learned Joint Registrar on 19th September, 2016 when summons thereof were issued.

(3.) The defendant, on service of summons filed IA.No. 13763/2016 u/O VII Rule 11(a) of CPC for rejection for the plaint.

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TIRLOK CHAND BANSAL Vs. BHARAT BHUSHAN BANSAL

Referred Judgements :-

JUDGEMENT

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