REGENT COMPUTRONICS PVT. LTD.

Maya Devi Pandey Appellant

V/S

Sumit Mathur Respondents

Referred Judgements :-

CHUNCHUN JHA VS. EBADAT ALI [REFERRED TO]
BHASKAR WAMAN JOSHI VS. SHRINARAYAN RAMBILAS AGARWAL [REFERRED TO]
K SIMRATHMULL VS. NANJALLNGINH GOWDER [REFERRED TO]
P L BAPUSWAMI VS. N PATTAY GOUNDER [REFERRED TO]
INDIRA KAUR VS. SHEO LAL KAPOOR [REFERRED TO]
VIDHYADHAR VS. MANKIKRAO [REFERRED TO]
MUSHIR MOHAMMAD KHAN VS. SAJEDA BANO [REFERRED TO]
TULSI VS. CHANDRIKA PRASAD [REFERRED TO]
POBBATI OBAYYA VS. AMILINENI CHINNA VENKATAPPA [REFERRED TO]
AMIR BEE VS. SUB DIVISIONAL MAGISTRATE SAKALESHPUR [REFERRED TO]
HASAM NURANI MALAK VS. MOHANSINGH [REFERRED TO]
HANS RAJ VS. MAT RAM [REFERRED TO]
BAHADUR VS. MOTIRAM [REFERRED TO]
ASKARAN VS. MADAN LAL [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Dhruv Narain, learned Senior Advocate assisted by Sri A.K. Narayana, learned counsel for the appellant, Sri Udyan Nandan, Advocate for respondents no. 1 to 8 and Sri R.C. Srivastava, Advocate for respondents no. 9 to 12.

(2.) This is a defendant's appeal filed under Section 100 C.P.C. It has arisen from the judgment and decree dated 16.10.2012 passed by Sri Sanjay Khare, Additional District Judge, Court No. 9, Kanpur Nagar in Civil Appeal No. 45 of 2011, arising from Original Suit No. 295 of 1979 decided vide judgment and decree dated 18.12.2010 of Sri Manoj Kumar Agarwal, Special Chief Judicial Magistrate/Additional Civil Judge (Senior Division), Kanpur Nagar.

(3.) The Trial Court (hereinafter referred to as the "TC") had decreed the suit and the said judgment and decree has been confirmed by Lower Appellate Court (hereinafter referred to as the "LAC").

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MAYA DEVI PANDEY Vs. SUMIT MATHUR

Referred Judgements :-

JUDGEMENT

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