REGENT COMPUTRONICS PVT. LTD.

Nirmalaben Gohil Appellant

V/S

Rameshsinh Sajubha Jadeja Respondents

Referred Judgements :-

MANIEKLAL MANSUKHBHAI VS. HORMUSJI JAMSHEDJI GINWALL AND SONS [REFERRED TO]
NATHULAL VS. PHOOLCHAND [REFERRED TO]
VIDHYADHAR VS. MANKIKRAO [REFERRED TO]
RAMBHAU NAMDEO GAJRE VS. NARAYAN BAPUJI DHOTRA [REFERRED TO]
JANKI VASHDEO BHOJWANI VS. INDUSIND BANK LTD [REFERRED TO]
ANATHULA SUDHAKAR VS. P BUCHI REDDY [REFERRED TO]
T K MOHAMMED ABUBUCKER VS. P S M AHAMED ABDUL KHADER [REFERRED TO]
MAN KAUR VS. HARTAR SINGH SANGHA [REFERRED TO]
SURAJ LAMP AND INDUSTRIES PVT LTD VS. STATE OF HARYANA [REFERRED TO]
MARIA MARGARIDA SEQUERIA FERNANDES VS. ERASMO JACK DE SEQUERIA DEAD THROUGH L RS [REFERRED TO]
CHURCH OF CHRIST CHARITABLE TRUST & EDUCATIONAL CHARITABLE SOCIETY VS. PONNIAMMAN EDUCATIONAL TRUST [REFERRED TO]
A M SANGAPPA @ SANGAPPA VS. SANGONDEPPA [REFERRED TO]
HUVAPPA IRAPPA BALLARI VS. BASAVA [REFERRED TO]

JUDGEMENT

(1.) CHALLENGE in this Second Appeal is made by the legal heirs of the original plaintiff, to the judgment and decree dated 13.09.2013 passed by the 3rd Additional District Judge, Jamnagar, in Regular Civil Appeal No.20 of 2011, by which, the Appellate Court below has reversed the judgment and decree dated 28.02.2011 passed by the Trial Court i.e. the 6th Additional Senior Civil Judge, Jamnagar, in Regular Civil Suit No.778 of 2002.

(2.) HEARD Ms.M.O.Narsinghani, learned advocate for the appellant and Mr.B.M.Mangukia, learned advocate for Mr.V.H.Kanara, for the contesting respondent.

(3.) THE Trial Court, on the basis of the pleadings, framed the following issues on 04.11.2003 vide Exh.31, and on the basis of the evidence led before it, answered them as under.

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NIRMALABEN GOHIL Vs. RAMESHSINH SAJUBHA JADEJA

Referred Judgements :-

JUDGEMENT

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