REGENT COMPUTRONICS PVT. LTD.

RAM JAS Appellant

V/S

RAM AWADH Respondents

Referred Judgements :-

H.K.N. SWAMI V. IRSHAD BASITH (DEAD) BY LRS.. [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 M.P. Yadav, learned counsel for the appellants and Sri P.V. Chaudhary, learned counsel for the respondents.

(2.) This is the defendant's second appeal against the concurrent judgment and decree passed by the two courts whereby the suit bearing no. 308 of 1971 was decreed by means of judgment and decree dtd. 22/1/1979. The appeal of the defendant bearing No. 58 of 1979 has been dismissed by the Lower Appellate Court by means of its judgment and decree dtd. 24/4/1980. Being aggrieved against the aforesaid two judgment and decrees, the instant second appeal has been preferred.

(3.) The said appeal was admitted by means of order dtd. 2/2/1981 on the following substantial questions of law which reads as under:-

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RAM JAS Vs. RAM AWADH

Referred Judgements :-

JUDGEMENT

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