REGENT COMPUTRONICS PVT. LTD.

DHANRAJ Appellant

V/S

LAXMICHAND Respondents

Referred Judgements :-

NILKANTH S/O SHRIDHAR THORBOLE AND ANOTHER VS. HANUMANT S/O BABURAO MAGAR AND OTHERS [REFERRED TO]
GANESH SHET VS. DR. C.S.G.K. SETTY AND OTHERS [REFERRED TO]
MUNI LAL VS. ORIENTAL FIRE AND GENERAL INSURANCE COMPANY LIMITED [REFERRED TO]
VIDHYADHAR VS. MANKIKRAO [REFERRED TO]
CHANDER KANTA BANSAL VS. RAJINDER SINGH ANAND [REFERRED TO]
CHANDRAKANT RAMBHAU KHACHANE VS. NANDLAL GOVARDHANDAS CHANDAK [REFERRED TO]
THE LIQUIDATOR, THE MARATHA MARKET PEOPLES CO-OP BANK LTD VS. M/S. JEEJAEE ESTATE AND OTHERS [REFERRED TO]
M. REVANNA VS. ANJANAMMA (DEAD) BY LRS. AND OTHERS [REFERRED TO]
GHANSHYAM DEORAM GAIKWAD VS. SAMSHON JOHN GAIKWAD [REFERRED TO]
DAHIBEN VS. ARVINDBHAI KALYANJI BHANUSALI [REFERRED TO]

JUDGEMENT

(1.) Heard finally at the stage of admission with the consent of both the parties.

(2.) Being aggrieved by the impugned judgment and Decree dtd. 27/01/2020 passed in Regular Civil Appeal No. 419/2015 (Dhanraj Vs. Laxmikant and one other) dismissing the appeal by the learned District Judge - 8, Nagpur confirming the Judgment and Decree dtd. 21/08/2015 passed in Spl. Civil Suit No. 152/2009 passed by learned 3rd Joint Civil Judge, Senior Division, Nagpur.

(3.) The claim of plaintiff/appellant in short is as under:

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DHANRAJ Vs. LAXMICHAND

Referred Judgements :-

JUDGEMENT

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