REGENT COMPUTRONICS PVT. LTD.

Osman Ramjubhai Dhobhi Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

MAHMAD AHMADBHAI V. FATMABEN ABDULLA AND ORS. [REFERRED TO]
BUDHABHAI BHIKHABHAI PARMARAND AND ANOTHER VS. 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]
KIRPA RAM (DECEASED) THROUGH LEGAL REPRESENTATIVES VS. SURENDRA DEO GAUR AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) Being aggrieved and dissatisfied with the judgment and order dtd. 31/5/2022 passed by the learned Principal District Judge, Kachchh - Bhuj in Regular Civil Appeal No.46 of 2006, whereby the learned Principal District Judge has confirmed the judgment and decree dtd. 29/7/2006 passed by the learned Principal Senior Civil Judge, Kachchh - Bhuj in Regular Civil Suit No.121 of 1997, the original plaintiff / appellant has filed the present second appeal.

(2.) Feeling aggrieved and dissatisfied with the impugned judgment and orders passed by both the Courts below, the present appeal is preferred.

(3.) Heard learned counsel appearing for the respective parties and perused the material available on record of the appeal.

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OSMAN RAMJUBHAI DHOBHI Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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