REGENT COMPUTRONICS PVT. LTD.

Dineshkumar Madhavlal Patel Appellant

V/S

Ami Corporation Respondents

Referred Judgements :-

MILKHIRAM [REFERRED TO]
RAMCHANDRA B. LOYALKA V. SHAPURJI N. BHOWNAGREE [REFERRED TO]
SANTOSH KUMAR VS. BHAI MOOL SINGH [REFERRED TO]
MILKHIRAM INDIA PRIVATE LIMITED VS. CHAMANLAL BROS [REFERRED TO]
MILKHIRAM INDIA PRIVATE LIMITED VS. CHAMANLAL BROS [REFERRED TO]
MECHELEC ENGINEERS AND MANUFACTURERS VS. BASIC EQUIPMENT CORPORATION [REFERRED TO]
BHARAT BARREL AND DRUM MANUFACTURING COMPANY VS. AMIN CHAND PAYRELAL [REFERRED TO]
AJAY BANSAL VS. ANUP MEHTA [REFERRED TO]
RAI AND SONS PRIVATE LIMITED VS. TRIKAMJI KANJI GAJJAR AND SONS [REFERRED TO]
NARESH AMBALAL KHALAS VS. MOHANLAL K KHALAS [REFERRED TO]
SURAJ SANGHI FINANCE LTD VS. CREDENTIAL FINANCE LTD [REFERRED TO]
STATE BANK OF HYDERABAD VS. RABO BANK [REFERRED TO]
IDBI TRUSTEESHIP SERVICES LTD. VS. HUBTOWN LTD. [REFERRED TO]

JUDGEMENT

(1.) This second appeal under section 100 of the CPC is at the instance of the original defendant No.2 and is directed against the judgment and order dated 11th December, 2017 passed by the Principal District Judge, Mehsana in the Regular Civil Appeal No.90 of 2005 arising from the judgment and decree passed by the Civil Judge (S.D.), Mehsana dated 16th March, 2000 in the Special Summary Suit No.3 of 1999.

(2.) For the sake of convenience, the appellant herein shall be referred to as the original defendant No.2, the respondent No.1 shall be referred to as the original plaintiff and the respondent No.2 shall be referred to as the original defendant No.1.

(3.) The case of the defendant No.2, in his own words, as pleaded in the memo of the second appeal, is as under;

Click here to view full judgment.

DINESHKUMAR MADHAVLAL PATEL Vs. AMI CORPORATION

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address