REGENT COMPUTRONICS PVT. LTD.

Babubhai Ranabhai Bharda Appellant

V/S

Koli Lakhibai Bhikha Respondents

Referred Judgements :-

BUDHABHAI BHIKHABHAI PARMARAND AND ANOTHER VS. SHANTABEN WD/O BHALABHAI BECHARBHAI [REFERRED TO]
LAKHU KARMAN BHARWAD VS. STATE OF GUJARAT [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. 15/4/2002 passed by the learned Joint District Judge, Junagadh in Regular Civil Appeal No.01 of 2001, the appellants have filed the present second appeal.

(2.) Heard Mr.A.B. Munshi, the learned counsel appearing for the appellants and perused the judgment and order passed by both the Courts below and also taken into account the material placed on record of the appeal. Though the notice of Rule is already served, none has remained present for and on behalf of the respondents.

(3.) Considering the above fact 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.

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BABUBHAI RANABHAI BHARDA Vs. KOLI LAKHIBAI BHIKHA

Referred Judgements :-

JUDGEMENT

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