REGENT COMPUTRONICS PVT. LTD.

MAHAVEER CHAND SURANA Appellant

V/S

YASHODA Respondents

Referred Judgements :-

HIS HIGHNESS MAHARAJA PRATAP SINGH MAHARANI SAROJINI DEVI VS. HER HIGHNESS MAHARANI SAROJINI DEVI:UMA DEVI [REFERRED TO]
R RAJAGOPAL REDDY VS. PADMINI CHANDRASEKHARAN [REFERRED TO]
NAND KISHORE MEHRA VS. SUSHILA MEHRA [REFERRED TO]
HEIRS OF VRAJLAL J GANATRA VS. HEIRS OF PARSHOTTAM S SHAH [REFERRED TO]
C GANGACHARAN VS. C NARAYANAN [REFERRED TO]
VALLIAMMAL VS. SUBRAMANIAM [REFERRED TO]
V SHANKARANARAYANA RAO VS. LEELAVATHY [REFERRED TO]
NAWAB MIRZA MOHAMMAD SADIQ ALI KHAN VS. NAWAB FAKR JAHAN BEGAM [REFERRED TO]

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the learned single Judge in C.S. No. 1203 of 1995 dated 19.3.2001. The ranking of the parties before the learned single Judge are maintained in this judgment.

(2.) The brief facts of the case of the plaintiff are as follows:

(3.) The averments in the written statement filed by the defendants 2 and 3 are as follows:

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MAHAVEER CHAND SURANA Vs. YASHODA

Referred Judgements :-

JUDGEMENT

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