REGENT COMPUTRONICS PVT. LTD.

Kunj Bihari Appellant

V/S

Ganga Sahai Pandey Respondents

Referred Judgements :-

NEELKISTO DEB VS. BEERCHUNDER [REFERRED TO]
SRINIVAS KRISHNARAO KANGO VS. NARAYAN DEVJI KANGO [REFERRED TO]
RUKHMABAI VS. LALA LAXMINARAYAN [REFERRED TO]
BHAGWAN DAYAL SINCE DECEASED AND THEREAFTER HIS HEIRS AND LEGAL REPRESENTATIVES BANSGOPAL DUBEY VS. REOTI DEVI DECEASED AND AFTER HER DEATH MST DAYAVATI HER DAUGHTER [REFERRED TO]
COMMR OF INCOME TAX MADHYA PRADESH NAGPUR AND BHANDARA NAGPUR IN BOTH THE APPEALS VS. SETH GOVINDRAM SUGAR MILLS IN BOTH THE APPEALS [REFERRED TO]
ACHUTHAN NAIR VS. CHINNAMMU AMMA [REFERRED TO]
PUTTRANGAMMA VS. M S RANGANNA [REFERRED TO]
MUDI GOWDA GOWDAPPA SANKH VS. RAM CHANDRA RAVAGOWUA SANKH [REFERRED TO]
BAIKUNTHA NATH PARAMANIK DRAD VS. SASHI BHUSAN PRAMANIK DEAD [REFERRED TO]
NANCHAND GANGARAM SHETJI VS. MALLAPPA MAHALINGAPPA SADALGE [REFERRED TO]
BHAGWANT P SULAKHE VS. DIGAMBAR GOPAL SULAKHE [REFERRED TO]
SURENDRA KUMAR VS. PHOOLCHAND DEAD [REFERRED TO]
GOBIND DASS VS. KULDIP SINGH [REFERRED TO]
MT ANURAGO KUER VS. DARSHAN RAUT [REFERRED TO]
MAHABIR RAM VS. RAM KRISHEN RAM [REFERRED TO]
APPALASWAMI VS. SURYANARAYANAMURTI [REFERRED TO]

JUDGEMENT

(1.) This is plaintiffs' appeal under Section 100 of Code of Civil Procedure (hereinafter referred to as "CPC"). Original Suit No.7 of 1965 was instituted by plaintiffs i.e. Kunj Bihari Agarwal and 14 others, impleading defendants no.1 and 2 (first set), defendants no.3 to 9 (second set), defendants no.10 to 21 (third set); and defendant no.22 (fourth set).

(2.) This Court while hearing appeal under Order 41, Rule 11 C.P.C. by its order dated 15.9.1995, formulated following substantial question of law :

(3.) Sri B.P. Singh, learned Senior Advocate assisted by Sri Vivek Kumar Singh, Advocate has advanced submissions on behalf of plaintiff-appellants (hereinafter referred to as "appellants") while Sri Satyendra Kumar Singh, Advocate has advanced submissions on behalf of defendant-respondents (hereinafter referred to as "respondents").

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KUNJ BIHARI Vs. GANGA SAHAI PANDEY

Referred Judgements :-

JUDGEMENT

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