REGENT COMPUTRONICS PVT. LTD.

Jashvantbhai Abhesingbhai Vasava Appellant

V/S

Jesingbhai Abhesingbhai Vasava Respondents

Referred Judgements :-

PANCHUGOPALBARUA VS. UMESH CHANDRA GOSWAMI [REFERRED TO]
KSHITISH CHANDRA PURKAIT VS. SANTOSH KUMAR PURKAIT [REFERRED TO]
RAM PRASAD RAJAK VS. NAND KLJMAR AND BROS [REFERRED TO]
H P PYAREJAN VS. DASAPPA [REFERRED TO]
SHAMJIBHAI KESHAVJIBHAI KANSAGRA VS. PRINCIPAL SECRETARY REVENUE DEPARTMENT [REFERRED TO]
S.H.K. NONGRUM VS. BIMLENDU DASGUPTA [REFERRED TO]
CHANDRABHAN (DECEASED) VS. SARASWATI [REFERRED TO]

JUDGEMENT

(1.) The present Second Appeal is directed against the judgment and order dtd. 25/11/2023 passed by the learned Additional District Judge, Narmada at Rajpipla in Regular Civil Appeal No.46/2021 as well as the judgment and order dtd. 30/10/2021 passed by the learned Principal Senior Civil Judge, Dediyapada in Regular Civil Suit No.7/2015.

(2.) The present Second Appeal has been preferred on following substantial questions of law,

(3.) Heard learned advocate, Mr. Vijay Nangesh for the appellants.

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JASHVANTBHAI ABHESINGBHAI VASAVA Vs. JESINGBHAI ABHESINGBHAI VASAVA

Referred Judgements :-

JUDGEMENT

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