REGENT COMPUTRONICS PVT. LTD.

Nandaben Dahyabhai Vasava Appellant

V/S

Vrajeshkumar Kantibhai Patel Respondents

Referred Judgements :-

GAYA PARSHAD DIKSHIT VS. NIRMAL CHANDER [REFERRED TO]
THAKUR KISHAN SINGH DEAD VS. ARVIND KUMAR [REFERRED TO]
DES RAJ VS. BHAGAT RAM [REFERRED TO]
ANNAKILI VS. A VEDANAYAGAM [REFERRED TO]
L N ASWATHAMA VS. P PRAKASH [REFERRED TO]
CHATTI KONATI RAO VS. PALLE VENKATA SUBBA RAO [REFERRED TO]
MARIA MARGARIDA SEQUERIA FERNANDES VS. ERASMO JACK DE SEQUERIA DEAD THROUGH L RS [REFERRED TO]
SUMRA ABU HAJI VS. HIMATSINHJI JUVANSINHJI JADEJA [REFERRED TO]
BAI CHANCHAL VS. MOTIBHAI JHAVERBHAI DECD [REFERRED TO]
RAJENDRA BAJORIA VS. HEMANT KUMAR JALAN [REFERRED TO]
HIMALAYA VINTRADE PVT. LTD. VS. MD. ZAHID [REFERRED TO]

JUDGEMENT

(1.) The present Second Appeal has been filed under Sec. 100 of the Code of Civil Procedure, 1908 ('CPC', for short) challenging the judgment and decree dtd. 18/4/2025 passed by the 4 th Additional District Judge, Vadodara in Regular Civil Appeal No.309 of 2018 whereby the judgment and decree passed by Civil Court in Regular Civil Suit No.2366 of 1995 dtd. 27/9/2018 rejecting the plaint of the plaintiff under the provisions of Order VII Rule 11 of the CPC has been confirmed.

(2.) For the sake of convenience, the parties are referred to as their original status referred in the suit.

(3.) FACTS :

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NANDABEN DAHYABHAI VASAVA Vs. VRAJESHKUMAR KANTIBHAI PATEL

Referred Judgements :-

JUDGEMENT

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