REGENT COMPUTRONICS PVT. LTD.

RAJU Appellant

V/S

SANJAY Respondents

Referred Judgements :-

H. LAKSHMAIAH REDDY AND ORS. VS. L. VENKATESH REDDY [REFERRED TO]
SRINIVAS KRISHNARAO KANGO VS. NARAYAN DEVJI KANGO [REFERRED TO]
BAIKUNTHA NATH PARAMANIK DRAD VS. SASHI BHUSAN PRAMANIK DEAD [REFERRED TO]
BHAGWANT P SULAKHE VS. DIGAMBAR GOPAL SULAKHE [REFERRED TO]
SHER SINGH VS. GAMDOOR SINGH [REFERRED TO]
PATRAM SINGH VS. BAHADUR SINGH [REFERRED TO]
ROHIT CHAUHAN VS. SURINDER SINGH [REFERRED TO]
SHYAM NARAYAN PRASAD VS. KRISHNA PRASAD AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) The present second appeal is filed being aggrieved by the judgment and decree dtd. 29/07/2004 passed by learned 14th Adhoc Additional District Judge, Nagpur in Regular Civil Appeal No.103/2002 partly allowed the appeal and the judgment and decree dtd. 11/02/2002 passed by 3rd Joint Civil Judge, Junior Division, Nagpur in Regular Civil Suit No. 1608/1996 is modified.

(3.) This Court admitted this appeal on 15/12/2004 on following substantial questions of law:

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RAJU Vs. SANJAY

Referred Judgements :-

JUDGEMENT

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