REGENT COMPUTRONICS PVT. LTD.

Devshi Gangaji Rabadiya Appellant

V/S

Jayantibhai Jerambhai Sureja Respondents

Referred Judgements :-

BADAT AND CO BOMBAY VS. EAST INDIA TRADING CO [REFERRED TO]
BRAHMA NAND PURI VS. NELD PURI SINCE DECESED [REFERRED TO]
PRATAPRAI N KOTHARI VS. JOHN BRAGANZA [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
SUSHIL KUMAR VS. RAKESH KUMAR [REFERRED TO]
BAJRANGLAL SHIVCHANDRAI RUIA VS. SHASHIKANT N RUIA [REFERRED TO]
M VENKATARAMANA HEBBAR VS. M RAJAGOPAL HEBBAR [REFERRED TO]
BACHHAJ NAHAR VS. NILIMA MANDAL [REFERRED TO]
BADAMI VS. BHALI [REFERRED TO]
AJAY KIRITKANT GHELANI VS. MATHURESHNAGAR CO OPERATIVE HOUSING SOCIETY LTD [REFERRED TO]
PETER JOHN DSOUZA VS. ARMSTRONG JOSEPH DSOUZA [REFERRED TO]
JASPAL KAUR CHEEMA AND ANR. VS. M/S INDUSTRIAL TRADE LINKS AND ORS. ETC. [REFERRED TO]
TRILOKI NATH SINGH VS. ANIRUDH SINGH(D) THR. LRS [REFERRED TO]

JUDGEMENT

(1.) The present Second Appeal under Sec. 100 of the Civil Procedure Code has been filed by the original plaintiff against the judgment and decree passed by the 4th Additional District Judge, Kachchh@Bhuj in Regular Civil Appeal No. 135 of 2005.

(2.) For the brevity and convenience, the parties are referred to in this Judgment as per the status assigned to them before the learned trial Court.

(3.) The present Second Appeal came to be admitted on 8/8/2016 for the following substantial questions of law:

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DEVSHI GANGAJI RABADIYA Vs. JAYANTIBHAI JERAMBHAI SUREJA

Referred Judgements :-

JUDGEMENT

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