(1.) PLAINTIFF is the appellant.
(2.) THE case of the plaintiff is as follows:
(3.) BOTH the courts below found that the defendant is entitled to the benefits under the Debt Relief Act, since he is a small farmer and accordingly dismissed the suit.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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