REGENT COMPUTRONICS PVT. LTD.

RAM BARAN Appellant

V/S

Sheetla Prasad Yadav Respondents

Referred Judgements :-

INDRA DEO V. SMT. RAM PIARI [REFERRED TO]
SURYAKUNWARI VERSUS NANHU [REFERRED TO]
BHAGAUTI SINGH @ CHEDI SINGH S/O MADHUBAN SINGH VERSUS MATA PRASAD SINGH S/O BHAGGU SINGH [REFERRED TO]
RAM VS. IST ADDITIONAL DISTT JUDGE [REFERRED TO]
KAMLA PRASAD VS. KRISHNA KANT PATHAK [REFERRED TO]
GAUTAM SARUP VS. LEELA JETLY [REFERRED TO]
STATE BANK OF INDIA VS. S N GOYAL [REFERRED TO]
JAIRAM SINGH VS. IST ADDL DISTRICT JUDGE BIJNOR [REFERRED TO]
JANGI SINGH VS. BRIJ MOHAN SINGH [REFERRED TO]
SRI SHIVAJI BALARAM HAIBATTI VS. SRI AVINASH MARUTHI PAWAR [REFERRED TO]
NARENDRA VS. AJABRAO S/O NARAYAN KATARE (D) THROUGH LRS. [REFERRED TO]
DALIP SINGH VS. BHUPINDER KAUR [REFERRED TO]
KAPIL KUMAR VS. RAJ KUMAR [REFERRED TO]

JUDGEMENT

(1.) Heard, Shri Mohammad Ehtesham Khan, learned counsel for the appellant alongwith Shri Shashi Kant Mishra, Sri Raghaw Ram Upadhyay, learned counsel for the respondent no.1 and Shri Anshuman Singh Rathore, learned counsel for respondent no.2.

(2.) The instant Second Appeal has been filed under Sec. 100 of the Civil Procedure Code, 1908 (here-in-after referred as CPC) against the judgment and decree dtd. 10/12/2013 passed in Regular Suit No.1129 of 1992; Pran Dei (deceased) substituted by legal heir Smt. Karma Dei versus Ram Baran and another by Additional Civil Judge (Jr.Div.), Court No.31, Sultanpur and judgment and decree dtd. 29/9/2018 passed in Civil Appeal No.36 of 2014; Ram Baran Versus Sheetala Prasad and others by the VIth Additional District Judge, Sultanpur.

(3.) The appeal has been admitted on the following substantial question of law framed in the memo of appeal:-

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RAM BARAN Vs. SHEETLA PRASAD YADAV

Referred Judgements :-

JUDGEMENT

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