REGENT COMPUTRONICS PVT. LTD.

Meramanbhai Ramabhai Odedra Appellant

V/S

Dhaniben Jivabhai Khijdariya Respondents

Referred Judgements :-

B.V. NAGESH V. H.V. SREENIVASA MURTHY [REFERRED TO]
BUDHABHAI BHIKHABHAI PARMARAND AND ANOTHER VS. SHANTABEN WD/O BHALABHAI BECHARBHAI [REFERRED TO]
SHAH KESHAVJI PASHUJI VIRA (DECD) AND ORS VS. SHAH MAVJI PASU-DECD [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]
MAHMAD AHMADBHAI VS. FATMABEN ABDULLA [REFERRED TO]
PRAJAPATI AMBARAM NAGARBHAI VS. PRAJAPATI HARJIBHAI [REFERRED TO]

JUDGEMENT

(1.) Being aggrieved and dissatisfied with the judgment and order dtd. 23/3/2021 passed by the learned 3nd Additional District Judge, Porbandar in Regular Civil Appeal No.12 of 2015, the Appellant has filed the present Appeal.

(2.) Heard learned Counsel appearing for the Appellant. Though notice is served, learned advocate for the Respondent did not remain present on earlier occasion. Today, also learned advocate for the Respondent is not present, at the time of hearing of the appeal. Therefore, this Court has no other option but to proceed with the appeal.

(3.) 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.

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MERAMANBHAI RAMABHAI ODEDRA Vs. DHANIBEN JIVABHAI KHIJDARIYA

Referred Judgements :-

JUDGEMENT

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