REGENT COMPUTRONICS PVT. LTD.

Diptikaben Jitinbhai Bhakt Appellant

V/S

Manish Arvindbhai Bhakt Respondents

Referred Judgements :-

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]
H SIDDIQUI VS. A RAMALINGAM [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]
BUDHABHAI BHIKHABHAI PARMARAND VS. SHANTA BEN [REFERRED TO]

JUDGEMENT

(1.) Present Second Appeal under Sec. 100 of the Code of Civil Procedure has been preferred by the appellants - original appellants / defendant against the judgement and decree dtd. 07/10/2022 passed by the learned Principal District Judge, Tapi in Regular Civil Appeal No.2 of 2018, by which the learned first appellate court dismissed the appeal confirming the judgement and decree dtd. 12/04/2017 passed by the learned 2 nd Additional Senior Civil Judge, Vyara in Regular Civil Suit No.53 of 2013, by which the learned Civil Judge partly allowed the suit.

(2.) The appellate Court framed the following Issues :-

(3.) Heard Mr.N.V. Gandhi, learned advocate for the appellant.

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DIPTIKABEN JITINBHAI BHAKT Vs. MANISH ARVINDBHAI BHAKT

Referred Judgements :-

JUDGEMENT

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