REGENT COMPUTRONICS PVT. LTD.

Bariya Kantibhai Jethabhai Appellant

V/S

Bariya Bhailalbhai Jethabhai Respondents

Referred Judgements :-

MAHMAD AHMADBHAI V. FATMABEN ABDULLA & ORS. [REFERRED TO]
BUDHABHAI BHIKHABHAI PARMARAND AND ANOTHER V. SHANTABEN WD/O BHALABHAI BECHARBHAI [REFERRED TO]
THAKUR SUKHPAL SINGH VS. THAKUR KALYAN SINGH [REFERRED TO]
GIRIJANANDINI DEVI VS. BIJENDRA NARAIN CHOUDHARY [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
MADHUKAR VS. SANGRAM [REFERRED TO]
G AMALORPAVAM VS. R C DIOCESE OF MADURAI [REFERRED TO]
GANNMANI ANASUYA VS. PARVATINI AMARENDRA CHOWDHARY [REFERRED TO]
SHIV KUMAR SHARMA VS. SANTOSH KUMARI [REFERRED TO]
B V NAGESH VS. H V SREENIVASA MURTHY [REFERRED TO]
DUMALA VAGHPARA GRAM PANCHAYAT VS. CHUNILAL TRIBHOVANDAS PATEL [REFERRED TO]
PRAJAPATI AMBARAM NAGARBHAI VS. PRAJAPATI HARJIBHAI [REFERRED TO]

JUDGEMENT

(1.) Present appeal is preferred by the appellants against the judgment and order dtd. 11/7/2022 passed by Additional District Judge, Bodeli in Regular Civil Appeal No. 1 of 2022.

(2.) Heard Mr. B.K. Raj, learned Counsel for the appellants and Mr. Mansuri, learned Counsel, on Caveat, for the respondent. I have perused the judgment and order passed by both the Courts below and also taken into account the material placed on record of the appeal.

(3.) The First Appellate Court has to apply its mind independently and frame the issues appropriately and independently. The provisions of Order 41 of C.P.C. provides that how the Appellate Court has to deal with the Appeal under Sec. 96 of the Code and the procedure is to be followed as per Order 41 of C.P.C.

Click here to view full judgment.

BARIYA KANTIBHAI JETHABHAI Vs. BARIYA BHAILALBHAI JETHABHAI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address