REGENT COMPUTRONICS PVT. LTD.

Jadeja Balvantsinh Vesalji Appellant

V/S

Panbai Harshi Shah Respondents

Referred Judgements :-

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]
MAHMAD AHMADBHAI VS. FATMABEN ABDULLA [REFERRED TO]
PRAJAPATI AMBARAM NAGARBHAI VS. PRAJAPATI HARJIBHAI [REFERRED TO]
K. KARUPPURAJ VS. M. GANESAN [REFERRED TO]

JUDGEMENT

(1.) Being aggrieved and dissatisfied by the impugned judgment and order dtd. 11/11/2019 passed by the learned 6th Additional District Judge Bhuj-Kachchh in Regular Civil Appeal No.44 of 2004, the Appellant has preferred the present second appeal.

(2.) Heard learned counsel appearing for the respective parties.

(3.) Learned counsel appearing for the Appellant has submitted that the First Appellate Court has not properly determined the substantial questions of law and, therefore, the appeal deserves to be allowed.

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JADEJA BALVANTSINH VESALJI Vs. PANBAI HARSHI SHAH

Referred Judgements :-

JUDGEMENT

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