REGENT COMPUTRONICS PVT. LTD.

Rameshbhai Umakant Sharma Appellant

V/S

Ashaben Kamleshkumar Modi Respondents

Referred Judgements :-

SADASHIV GIRI AND ORS. VS. COMMISSIONER,UJJAIN AND ORS. [REFERRED TO]
UNION OF INDIA VS. STATE OF GUJARAT AND OTHERS [REFERRED TO]
KANIZ AHMED VERSUS SABUDDIN [REFERRED TO]
KISHUNDEO ROUT VS. GOVIND RAO [REFERRED TO]
GURDEV KAUR VS. KAKI [REFERRED TO]
CHATTI KONATI RAO VS. PALLE VENKATA SUBBA RAO [REFERRED TO]
UNION OF INDIA VS. IBRAHIM UDDIN [REFERRED TO]
M.SIDDIQ VS. MAHANT SURESH DAS [REFERRED TO]
NAZIR MOHAMED VS. J. KAMALA [REFERRED TO]
STATE OF MADHYA PRADESH VS. PUJARI UTTHAN AVAM KALYAN SAMITI [REFERRED TO]
GURBACHAN SINGH (DEAD) VS. GURCHARAN SINGH (DEAD) [REFERRED TO]

JUDGEMENT

(1.) This second appeal u/s 100 of the Code of Civil Procedure, 1908 (in short "the Code") arise from the concurrent findings of the learned Courts below, whereby the learned 6th Additional District Judge, Panchmahal @ Godhra vide judgment and decree dtd. 29/11/2025 dismissed Regular Civil Appeal No.119 of 2024 and confirmed the judgment and decree dtd. 29/12/2023 passed by the learned 2 nd Additional Senior Civil Judge, Godhra in Regular Civil Suit No.141 of 2011, by which the suit of the respondent No.1 - plaintiff is decreed raising following questions of law as substantial questions of law.

(2.) Parties to the proceedings are referred to as per their original status before the learned trial Court for convenience.

(3.) Necessary facts being required to decide the second appeal in nutshell are as under:-

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RAMESHBHAI UMAKANT SHARMA Vs. ASHABEN KAMLESHKUMAR MODI

Referred Judgements :-

JUDGEMENT

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