REGENT COMPUTRONICS PVT. LTD.

Firojunnisa Appellant

V/S

Hasmunnisa Respondents

Referred Judgements :-

H.K.N. SWAMI V. IRSHAD BASITH (DEAD [REFERRED TO]
JAGANNATH V. ARULAPPA [JAGANNATH V. ARULAPPA [REFERRED TO]
HARI SHANKAR V. RAO GIRDHARI LAL CHOWDHURY [REFERRED TO]
RAJESHWARI AND OTHERS VS. SMT. MEHARUNNISHAN [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]
KURIAN CHACKO VS. VARKEY OUSEPH [REFERRED TO]
VINOD KUMAR VS. GANGADHAR [REFERRED TO]
SHASIDHAR VS. ASHWINI UMA MATHAD [REFERRED TO]
MALLURU MALLAPPA VS. KURUVATHAPPA [REFERRED TO]

JUDGEMENT

(1.) Heard Shri Prashant Jaiswal, learned counsel for the appellant and Shri Nazam Zafar, learned counsel appearing for the respondent.

(2.) The instant second appeal has been preferred by the defendant- appellant against the judgment and decree dtd. 4/4/1983 passed by the 4th Additional District Judge, Gonda in Civil Appeal No.292 of 1980, whereby the suit filed by the plaintiff-respondent dismissed by the trial court was set aside and the appeal was allowed decreeing the suit in part. The instant second appeal was admitted on the following two substantial questions of law:-

(3.) In order to answer the aforesaid questions, certain brief facts giving rise to the instant appeal are being noticed first.

Click here to view full judgment.

FIROJUNNISA Vs. HASMUNNISA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address