REGENT COMPUTRONICS PVT. LTD.

C. Rani Chandra Bai Appellant

V/S

Public Servants (General) Respondents

Referred Judgements :-

MOHANLAL GOENKA VS. BENOY KISHNA MUKHERJEE [REFERRED TO]
SAHU MADHO DAS VS. MUKAND RAM [REFERRED TO]
DARYAO HURMAT S O SATWA MAHENDRA LAL JAINI ROOP CHAND BRUHAN KUMAR SADASHIV RAMCHANDRA DALVI VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF WEST BENGAL VS. HEMANT KUMAR BHATTACHARJEE [REFERRED TO]
VEDAGIRI LAKSHMI NARASIMHA SWAMI TEMPLE VS. INDURU PATTABHIRAMI REDDI [REFERRED TO]
DHULABHAI VS. STATE OF MADHYA PRADESH [REFERRED TO]
DECCAN MERCHANTS CO OPERATIVE BANK LIMITED VS. DALICHAND JUGRAJ JAIN [REFERRED TO]
CO OPERATIVE CENTRAL BANK LIMITED VS. ADDITIONAL INDUSTRIAL TRIBUNAL ANDHRA PRADESH [REFERRED TO]
GANGA BAI VS. VIJAY KUMAR [REFERRED TO]
NARAYANA PRABHU VENKATESWARA PRABHU VS. NARAYANA PRABHU KRISHNA PRABHU [REFERRED TO]
PANDIT ISHWARDAS VS. STATE OF MADHYA PRADESH [REFERRED TO]
U P COOPERATIVE CANE UNION FEDERATION LIMITED VS. LILADHAR [REFERRED TO]
ALLAHABAD DISTRICT COOPERATIVE LIMITED VS. HANUMAN DUTT TEWARI [REFERRED TO]
ISHAR SINGH VS. NATIONAL FERTILIZERS [REFERRED TO]
M G NARAYANASWAMI NAIDU VS. M BALASUNDARAM NAIDU [REFERRED TO]

JUDGEMENT

(1.) The unsuccessful Plaintiffs 2 and 3 are before this Court in Appeal. Pending Appeal, Third Plaintiff/Second Appellant died and it has been recorded that there is no need to implead the Legal Heirs of the Second Appellant.

(2.) The Second Appeal is filed challenging the Judgment and Decree, dtd. 25/8/2006 in A.S. No.73 of 2004 on the file of the Principal Subordinate Court, Cuddalore confirming the Judgment and Decree, dtd. 22/7/2004 in O.S. No.563 of 2006 on the file of Principal District Munsif Court, Cuddalore.

(3.) For the sake of convenience, the parties are referred to by their ranks before the Trial Court.

Click here to view full judgment.

C. RANI CHANDRA BAI Vs. PUBLIC SERVANTS (GENERAL)

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address