REGENT COMPUTRONICS PVT. LTD.

KRIPA SHANKAR Appellant

V/S

Tara Shankar And 6 Others Respondents

Referred Judgements :-

D N BANERJI VS. P R MUKHERJEE [REFERRED TO]
WARYAM SINGH VS. AMARNATH [REFERRED TO]
NAGENDRA NATH BORA LIKHIRAM COMMISSIONER OF HILLS DIVISION AND APPEALS ASSAM RAFIULLAH KHAN VS. COMMISSIONER OF HILLS DIVISION AND APPEALS ASSAM:BHANURAM PAGU:BHANURAM PEGU:AMULYA PRASAD CHALIHA [REFERRED TO]
MOHAMMAD YUNUS VS. MOHAMMAD MUSTAQIM [REFERRED TO]
LAXMIKANT REVCHAND BHOJWANI VS. PRATAPSING MOHANSINGH PARDESHI [REFERRED TO]
RENA DREGO VS. LALCHAND SONI [REFERRED TO]
CHANDRABHUSHAN VS. BENI PRASAD [REFERRED TO]
VIRENDRA KASHINATH RAVAT VS. VINAYAK N JOSHI [REFERRED TO]
SAVITA CHEMICALS PRIVATE LIMITED VS. DYES AND CHEMICAL WORKERS UNION [REFERRED TO]
SAVITRABAI BHAUSAHEB KEVATE VS. RAICHAND DHANRAJ LUNJA [REFERRED TO]
STATE OF MAHARASHTRA VS. MILIND [REFERRED TO]
UNION OF INDIA VS. RAJENDRA PRABHU [REFERRED TO]
ESTRALLA RUBBER VS. DASS ESTATE PRIVATE LIMITED [REFERRED TO]
UNION OF INDIA VS. R K SHARMA [REFERRED TO]
OUSEPH MATHAI VS. M ABDUL KHADIR [REFERRED TO]
SURYA DEV RAI VS. RAM CHANDER RAI [REFERRED TO]
JASBIR SINGH VS. STATE OF PUNJAB [REFERRED TO]
COMMANDANT 22 BATTALION VS. SURINDER KUMAR [REFERRED TO]
DALMIA JAIN AIRWAYS LTD. VS. SUKUMAR MUKHERJEE [REFERRED TO]

JUDGEMENT

(1.) Kripa Shankar is before this Court assailing the order dated 28.9.2016 passed by the Civil Judge (Senior Division), Court No.14, Allahabad in Original Suit No.1085 of 2015 (Kripa Shanker vs. Tara Shanker and others) wherein the application (6Ga) filed by the petitioner was rejected and the order dated 16.9.2017 passed by the Additional District Judge (FTC), Court No.21, Allahabad in Misc.Civil Appeal No.95 of 2016 (Kripa Shanker vs. Tara Shanker and others) by which he has dismissed the appeal in question and affirmed the order dated 28.9.2016.

(2.) Learned counsel for the petitioner could not point out any manifest error apparent on the face of record in the impugned orders so as to justify interference by this Court in extra ordinary jurisdiction under Article 227 of the Constitution of India.

(3.) Both the Courts below have recorded concurrent findings of fact and unless these findings are shown perverse or contrary to record resulting in grave injustice to petitioner, in writ jurisdiction under Article 227, this Court exercising restricted and narrow jurisdiction would not be justified in interfering with the same.

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KRIPA SHANKAR Vs. TARA SHANKAR AND 6 OTHERS

Referred Judgements :-

JUDGEMENT

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