REGENT COMPUTRONICS PVT. LTD.

MANUBHAI CHHOTABHAI PATEL Appellant

V/S

Manubhai Motibhai Patel Respondents

Referred Judgements :-

BHAGWANBHAI KARAMANBHAI BHARVAD V. AROGYANAGAR CO-OP. HOUSING SOCIETY LTD. AND ORS. [REFERRED TO]
RANJIT KUMAR KARMAKAR @ DULAL KARMAKAR VS. HARI SHANKAR DAS [REFERRED TO]
WARYAM SINGH VS. AMARNATH [REFERRED TO]
SETH LOON KARAN SETHIYA VS. IVAN E JOHN [REFERRED TO]
OUSEPH MATHAI VS. M ABDUL KHADIR [REFERRED TO]
STATE OF RAJASTHAN VS. BASANT NAHATA [REFERRED TO]
ANATHULA SUDHAKAR VS. P BUCHI REDDY [REFERRED TO]
L N ASWATHAMA VS. P PRAKASH [REFERRED TO]
KALYAN SINGH CHOUHAN VS. C P JOSHI [REFERRED TO]
SURAJ LAMP AND INDUSTRIES PVT LTD VS. STATE OF HARYANA [REFERRED TO]
CHURCH OF CHRIST CHARITABLE TRUST & EDUCATIONAL CHARITABLE SOCIETY VS. PONNIAMMAN EDUCATIONAL TRUST [REFERRED TO]
HER HIGHNESS SHANTADEVI PRATAPSINHRAO GAEKWAD VS. SAVJIBHAI H PATEL [REFERRED TO]
JALARAM DEVELOPERS VS. NILABEN MAHENDRAKUMAR VAIDYA [REFERRED TO]
MAHESH GOVINDJI TRIVEDI VS. LEGAL HEIRS OF BHAGVANJI GOVINDJI TRIVEDI [REFERRED TO]
TMT. KASTHURI RADHAKRISHNAN & ORS. VS. M. CHINNIYAN & ANR. [REFERRED TO]

JUDGEMENT

(1.) This Second Appeal has been preferred by the defendants against the judgment and decree dtd. 13/5/2015 passed by the learned Principal District Judge, Gandhinagar in Regular Civil Appeal No.1 of 2015 confirming the judgment and decree of the learned Trial Court passed in Special Civil Suit No.31 of 1999 dtd. 28/2/2014, under Sec. 100 of the Code of Civil Procedure, 1908.

(2.) The appellants are the original-defendants and the respondents are the original-plaintiffs. For the brevity and convenience, the parties are referred to in this Judgment as per the character assigned to them by the learned Trial Court.

(3.) The brief facts of the case are as under :

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MANUBHAI CHHOTABHAI PATEL Vs. MANUBHAI MOTIBHAI PATEL

Referred Judgements :-

JUDGEMENT

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