REGENT COMPUTRONICS PVT. LTD.

STATE OF U.P. Appellant

V/S

Rani Rajendri Kumari Respondents

Referred Judgements :-

J K COTTON SPINNING AND WEAVING VS. STATE OF UTTAR PRADESH [REFERRED TO]
BIHAR MINES LIMITED VS. UNION OF INDIA [REFERRED TO]
CHHATU RAM HORIL RAM PRIVATE LIMITED VS. STATE OF BIHAR [REFERRED TO]
HINDUSTAN STEEL LIMITED ROURKELA VS. KALYANI BANERJEE [REFERRED TO]
KAVIRAJ BASUDEVANAND VS. MAHANT HARIHAR GIR DEAD [REFERRED TO]
BHAGWAN DASS VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF BIHAR VS. KHAS KARANPURA COLLIERIES LIMITED [REFERRED TO]
SONE VALLEY PORTLAND CEMENT CO LIMITED VS. GENERAL MINING SYNDICATE PRIVATE LIMITED [REFERRED TO]
AVADH KISHORE DAS VS. RAM GOPAL [REFERRED TO]
D K TRIVEDI AND SONS AMBALAL MANIBHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]
ASSISTANT EXCISE COMMISSIONER VS. ISSAC PETER [REFERRED TO]
TATA IRON AND STEEL CO LIMITED INDUSTRIAL DEVELOPMENT CORPORATION OF ORISSA LIMITED VS. UNION OF INDIA [REFERRED TO]
P KANNADASAN VS. STATE OF TAMIL NADU [REFERRED TO]
KING PAL SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF ORISSA VS. COMMISSIONER OF LAND RECORDS AND SETTLEMENT CUTTACK [REFERRED TO]
INDIA THERMAL POWER LIMITED VS. STATE OF MADHYA PRADESH [REFERRED TO]
V P PITHUPITCHAI VS. SPECIAL SECRETARY TO THE GOVERNMENT OF TAMIL NADU [REFERRED TO]
COAL INDIA LIMITED VS. ALOK FUELS P LTD [REFERRED TO]
SHEO VARAN SINGH VS. STATE OF U P [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA MADRAS VS. DEVENDRAPPA BUJJAPPA KADABI [REFERRED TO]
INDUSTRIAL FUEL MARKETING CO VS. UNION OF INDIA [REFERRED TO]
KHAS KARANPURA COLLIERIES LTD VS. STATE OF BIHAR [REFERRED TO]
MARY VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Ashok Kumar Pandey, Additional Advocate General, assisted by Sri R.C. Yadav, Dr. Y.K. Srivastava and Sri Lokendra Kumar, learned Standing Counsels for appellant; and, Sri Shashi Nandan, learned Senior Advocate, assisted by Sri Udayan Nandan and Sri Rahul Agarwal, Advocates, for respondent.

(2.) This is a defendant's appeal under Sec. 96 of Code of Civil Procedure, arisen from the judgment and decree dated 02.07.1979 passed by Sri Ghanshyam Pandey, Civil Judge/Judge Small Causes Court at Allahabad in Original Suit No. 107 of 1969, whereby he had decreed the suit with cost in the following manner :

(3.) Original Suit No. 107 of 1969 was filed by Smt. Rani Rajendri Kumari Ba, w/o-Maharao Raja Kamlakar Singh, R/o-Sankargarh, Tehsil Karchhana, District Allahabad, impleading State of U.P. through Secretary, Industries and Union of India, New Delhi (hereinafter referred to as the plaintiff-respondent) as defendants. Plaintiff initially impleaded only State of U.P. as sole defendant but subsequently made amendment by impleading Union of India as defendant no.2 vide Court's order dated 24.9.1969. The plaintiff - respondent claimed following reliefs :

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STATE OF U.P. Vs. RANI RAJENDRI KUMARI

Referred Judgements :-

JUDGEMENT

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