REGENT COMPUTRONICS PVT. LTD.

Sureshbhai Kalubhai Patel Appellant

V/S

Pankajbhai Bhupatbhai Shah Respondents

Referred Judgements :-

NAVANEETHAMMAL V. ARJUNA CHETTY [REFERRED TO]
MT. LACHHMI V. MT. BHULLI [REFERRED TO]
NARHARI VS. SHANKER [REFERRED TO]
PRAGDASJI GURU BHAGWANDASJI VS. ISHWARLALBHAI NARSIBHAI [REFERRED TO]
MADAMAIICHI RANIAPPA VS. MUTHALURU BOJJAPPA [REFERRED TO]
ISHAR SINGH VS. SARWAN SINGH [REFERRED TO]
SAJJADANASHIN SAYED MD B E EDR D VS. MUSA DADABHAI UMMER [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
CHITIVALASA JUTE MILLS VS. JAYPEE REWA CEMENT [REFERRED TO]
GURDEV KAUR VS. KAKI [REFERRED TO]
AMAR AHMED VS. DURGAH COMMITTEE, AJMER [REFERRED TO]
G H HOOK VS. ADMINISTRATOR OF BENGAL [REFERRED TO]

JUDGEMENT

(1.) The present Second Appeal has been filed under Sec. 100 of the Code of Civil Procedure, 1908 (for short "the Code") being aggrieved by the judgment and decree passed dtd. 15/7/2024, passed by Principal District Judge, Bhavnagar. dismissing the Regular Civil Appeal No.24 of 2018 and confirming the judgment and decree passed by, 2nd Additional Civil Judge, Bhavnagar in Regular Civil Suit No.543 of 1999.

(2.) For the sake of brevity and convenience, the parties are referred to as plaintiff and the defendant.

(3.) The brief facts arising out of the present second appeal is that the plaintiff is the owner of the suit premises, and it is the case of the plaintiff, that late Manilal Damodardas in his personal capacity was the tenant of the suit premises and that deceased Manilal had no child and the wife of late Manilal was not doing business with late Manilal Damodardas at the time of his death.

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SURESHBHAI KALUBHAI PATEL Vs. PANKAJBHAI BHUPATBHAI SHAH

Referred Judgements :-

JUDGEMENT

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