REGENT COMPUTRONICS PVT. LTD.

CHAMPA DEVI Appellant

V/S

RAMA Respondents

Referred Judgements :-

APPOVIER VS. RAMASUBBA AIYAN [REFERRED TO]
RAGHUBIR VS. MOTI [REFERRED TO]
GIRJA BAI VS. SADASHIV DHUNDIRAJ [REFERRED TO]
KALAWATI VS. BOARD OF REVENUE [REFERRED TO]
PUTTRANGAMMA VS. M S RANGANNA [REFERRED TO]
BHAGWAN KAUR VS. KARTAR KAUR [REFERRED TO]
MADHUKAR D SHENDE VS. TARABAI ABA SHEDAGE [REFERRED TO]
SRIDEVI VS. JAYARAJA SHETTY [REFERRED TO]
NIRANJAN UMESHCHANDRA JOSHI VS. MRUDULA JYOTI RAO [REFERRED TO]
KARRI NOOKARAJU VS. PUTRA VENKATARAO [REFERRED TO]
LABH SINGH VS. PIARA SINGH [REFERRED TO]
GOPAL DAS VS. THAKURJI [REFERRED TO]
MT ANURAGO KUER VS. DARSHAN RAUT [REFERRED TO]
BARU RAM VS. KISHANI DEVI [REFERRED TO]

JUDGEMENT

(1.) These two appeals have arisen from a common judgment and decree dated 31.1.2001 passed by XIII Additional District Judge, Varanasi (hereinafter referred to as "Lower Appellate Court") whereby civil appeal No.77 of 1996 was allowed completely and Civil Appeal No. 75 of 1996 was allowed partly.

(2.) Civil Appeal No.77 of 1996 has arisen from judgment and decree dated 29.3.1996 passed by IIIrd Additional Civil Judge, Junior Division, Varanasi whereby he decreed original suit no.975 of 1990. Lower Appellate Court has reversed Trial Court's decree and dismissed original suit no.975 of 1990.

(3.) Civil Appeal No.75 of 1996 has arisen from judgment and decree of the same date in Original Suit No.1370 of 1990, which was dismissed by Trial Court but Lower Appellate Court has allowed appeal partly, and decreed the suit to the extent of cancelling gift deed dated 26.11.1988 but with respect to injunction, the suit has been dismissed.

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CHAMPA DEVI Vs. RAMA

Referred Judgements :-

JUDGEMENT

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