REGENT COMPUTRONICS PVT. LTD.

Abdul Mujeeb Appellant

V/S

T.P.Somasekharan Nair Respondents

Referred Judgements :-

H.K.N. SWAMI V. IRSHAD BASITH [REFERRED TO]
JAGANNATH V. ARULAPPA [REFERRED TO]
HARI SHANKAR VS. RAO GIRDHARI LAL CHODHURY [REFERRED TO]
THAKUR SUKHPAL SINGH VS. THAKUR KALYAN SINGH [REFERRED TO]
GIRIJANANDINI DEVI VS. BIJENDRA NARAIN CHOUDHARY [REFERRED TO]
SHANKAR RAMCHANDRA ABHYANKAR VS. KRISHNAJI DATTATREYA BAPAT [REFERRED TO]
RAJA LAKSHMI DYEING WORKS VS. RANGASWAMY CHETTIAR [REFERRED TO]
SANTOSH HAZARI VS. PURUSHOTTAM TIWARI [REFERRED TO]
MADHUKAR VS. SANGRAM [REFERRED TO]
G AMALORPAVAM VS. R C DIOCESE OF MADURAI [REFERRED TO]
GANNMANI ANASUYA VS. PARVATINI AMARENDRA CHOWDHARY [REFERRED TO]
SHIV KUMAR SHARMA VS. SANTOSH KUMARI [REFERRED TO]
B V NAGESH VS. H V SREENIVASA MURTHY [REFERRED TO]
B M NARAYANA GOWDA VS. SHANTHAMMA [REFERRED TO]
VINOD KUMAR VS. GANGADHAR [REFERRED TO]
SHASIDHAR VS. ASHWINI UMA MATHAD [REFERRED TO]
MALLURU MALLAPPA VS. KURUVATHAPPA [REFERRED TO]

JUDGEMENT

(1.) Heard Sri U.K. Srivastava, learned counsel for the appellant and Sri Gaurav Mehrotra, learned counsel for the respondent no. 4.

(2.) The instant second appeal has been preferred under Sec. 100 C.P.C. against the judgment of reversal passed by the 3rd Additional District Judge, Barabanki in Regular Civil Appeal No. 57 of 1984 (T.P. Somasekharan Naik Vs. Abdul Mujeeb) dtd. 21/1/1985 whereby the Lower Appellate Court while allowing the defendant's appeal set aside the judgment and decree passed by the Munsif, Barabanki in Regular Suit No. 157 of 1980 dtd. 5/8/1981 as a result the suit which was decreed by the Trial Court has been dismissed by the Lower Appellate Court.

(3.) The aforesaid second appeal was admiteted on the following two substantial questions of law:-

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ABDUL MUJEEB Vs. T.P.SOMASEKHARAN NAIR

Referred Judgements :-

JUDGEMENT

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